Section 46 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
46.
(1)A licence in Form B-I or B-II shall be granted in respect of such quantity of ganja as may be fixed by the Collector or authorised officer in this behalf.(2)A permit in Form B-III shall be granted in respect of such quantity of ganja as may be fixed by the Collector or authorised officer, as the case may be, in accordance with the orders and directions issued by the State Government or the Commissioner of Prohibition and Excise, from time to time :Provided that, the aggregate quantity that can be bought in a month shall not exceed 80 grams of ganja and the quantity that can be possessed at any one time shall not exceed 20 grams of ganja :Provided further that, the aggregate quantity that can be purchased in month shall at every quarter of an year, except for special and adequate reasons, be subject to a reduction of the maximum being 10 grams and the minimum being 5 grams as the Collector or authorised officer may fix.(3)A permit in Form B-IV shall be in respect of such quantity of ganja as is necessary in such case having due regard to the number of cattle or domestic animals, the dosage prescribed and the recommendation of the Veterinary Surgeon or the Assistant Veterinary Surgeon.
