Section 41 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
41.
(1)Any person on behalf of an institution or any manufacturer of medicines desiring to possess ganja for use as an ingredient in the preparation of any medicine and to sell medicines containing ganja shall make an application to the Collector or authorised officer for a licence in that behalf.(2)On receipt of an application under sub-rule (1), the Collector or 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 or the Commissioner of Prohibition and Excise, if any, grant the applicant a licence in Form B-II, on payment of a fee of rupees fifty.
