Section 94 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
94.
The Licensing Authority or such other officer, as the Licensing Authority may empower in this behalf may grant to any licensed dealer in manufactured drugs, ora licensed chemist an authorization in Form NDPS-4, for the import inter-State of manufactured drugs not exceeding the quantity which such dealer or chemist may lawfully possess.
