Section 5 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
5.
(1)Any person desiring to possess and sell poppy straws shall make an application to the authorised officer for a licence in that behalf.(2)An application for a licence to sell poppy straws shall contain the following particulars, that is to say :-(i)the name and address of the applicant;(ii)the correct address of the place where poppy straws will be kept;(iii)the total quantity of poppy straws to be stocked at a time for sale;(iv)period for which the licence is required;(v)whether the applicant is a grocer or a bonafide trader.(3)On receipt of an application under sub-rule (1), the authorised officer shall make such inquiries as he deems necessary, and if he is satisfied that there is no objection to grant the licence applied for, he may, subject to the orders of the State Government and the Commissioner of Prohibition and Excise, if any, grant the applicant a licence in Form Poppy-2 on payment of a fee of rupees one hundred per annum.(4)A licence under sub-rule (3) shall be granted in respect of such quantity of poppy straws to be stocked at a time for sale as may be fixed by the authorised officer.
