Section 68(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)No approved practitioner shall, for the purpose of sale, possess any quantity of manufactured drugs or any preparation containing any manufactured drugs ;Provided that, such practitioner may, for use in his practice, possess-(a)opium derivatives containing in the aggregate not more than 8 grams of either morphine or discetyl morphine or both;(b)medicinal hemp not exceeding 30 grams of extract or 110 grams of tincture or both: and(c)1 - methyl-4-Phenyl-piperidine-4-carboxilie acide ethyl ester (in the form of hydrochloride, known under the names of Dolantin Demorol, Pethidine, Isonipacaine, etc.) and its salts not exceeding 12 grams:Provided further that, the Licensing Authority may, by special order, authorise any such practitioner to possess as aforesaid any larger quantity of the said drugs.
