Section 8(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)An application for a pass shall contain the following particulars, that is to say -(i)the name and address of the exporter:(ii)the number of the licence for sale, or the permit for possession, of poppy straws held by the applicant;(iii)the quantity of poppy straws to be exported;(iv)the place for which the poppy straws are to be exported;(v)the place to which the poppy straws are to be exported;(vi)the name and address of the person to whom the poppy Straws are to be exported;(vii)the route by which the poppy straws will be exported;(viii)the period for which the pass is required to be valid;(ix)the number and date of the import inter-State pass or no-objection certificate granted by the Chief Excise Authority of the State to which the poppy straws are to be exported.
