Section 11 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
11.
(1)The licensee holding a licence in Form "Poppy-8" who wants to export poppy straws from India, shall give 48 hours' notice to the authorised officer for supervising packing of the goods to be exported. After verifying the particulars entered in the application in Form Poppy-8 (in triplicate) the Prohibition and Excise Officer-in-charge of the area or the authorised officer, as the case may be, shall get the following particulars noted on the body of each package, namely :-(a)Name and address of the consignee;(b)Description of the goods;(c)Total quantity of the goods packed;(d)Gross Weight of the package;and shall then seal each package with his official seal in such manner that the packages cannot be transported without breaking the seal. The said officer shall endorse all the copies of the application in Form "Poppy-8" shall specify the period within which the goods shall be actually exported and return the duplicate to the consignor, who after despatching the goods, shall enter the number and date of the bill of lading in the duplicate copy and shall communicate these particulars to the proper officer or authorised officer for entry in the other copies.(2)On arrival at the port of export, the goods shall be presented together with the duplicate copy of the application to the Customs Collector or any officer of Customs duly appointed for the purpose. The consignment shall be carefully examined and check-weighed and if the seals are intact and the cases or packages correspond with the description given in the application, and the particulars stated in the duplicate copy of the application and the original received from the officer at the place of despatch agree in all respects, the Customs Collector or any such Officer of Customs shall allow the export and shall then certify on the duplicate copy of application that the goods have been duly exported (citing the shipping bill number and date and other particulars of export) and return it to the exporter.The exporter shall submit the certificate issued by the Customs Officer to the authorised officer within a fortnight from the date of despatch of the goods.Miscellaneous
