Section 91 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
91.
The [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.], may by a general or special order, authorise -(1)any person in charge of an educational institution or engaged in scientific research to possess and use, for educational and/or scientific purposes only, manufactured drugs in such quantity and in such manner as may be specified in the said order;(2)a pilot of an aircraft to possess and use on the aircraft in an emergency preparations containing morphine in such quantity and in such manner as may be specified in such order;(3)a person in charge of an ambulance or a first aid station or a first aid box to possess and use in an emergency manufactured drugs in such quantity and in such manner as may be specified in such order.
