Section 7(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 importer;(ii)the number of the licence for sale, or of the permit for possession, of poppy straws held by the applicant;(iii)the quantity of poppy straws allowed to be possessed or stocked for sale under the permit or licence, as the case may be;(iv)the quantity of poppy straws to be imported;(v)the place from which the poppy straws are to be imported;(vi)the place where the poppy straws are to be imported;(vii)the route by which the poppy straws will be imported;(viii)the name and address of the person from whom poppy straws are to be imported;(ix)the purpose for which the poppy straws are to be imported;(x)the period for which the pass is required to be valid.
