Section 30(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)Save as provided in sub-rule (1), a person holding a licence in Form O. P. I or O. P. II or O. P. II-A shall make an application to the Collector or authorised officer who granted him such licence. A person holding a permit in Form O. P. Ill shall make such application to the Collector or authorised officer who granted him such permit, and any other person shall make an application to the Collector or authorised officer of the place from which opium or medicine containing opium is to be transported and shall in the case of a transport from one district to another district forward a no-objection certificate of the Collector or authorised officer of such other district to which opium or medicine containing opium to be transported.
