Section 93 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
93.
(1)The Licensing Authority or any other officer empowered in this behalf by the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] may grant a dealer's licence in Form NDPS-1. or a chemist's licence in Form NDPS-2, to any person who in the opinion of the Licensing Authority or such officer, as the case may be, is not likely to abuse such grant, and may fix the quantity of the drugs to be possessed under such licenses.(2)A fee as shown below shall be charged in advance to the holders of a licence in Form NDPS-1 and NDPS-2,-NDPS-1 ... Fees of rupees 20 per annum.NDPS-2 ... Fees of rupees 20 per annum :Provided that, for the purpose of charging the fees the fraction of a year shall be reckoned as one complete year.(3)No licence under sub-rule (1) shall be granted for a period extending beyond 31st December next following the date of the commencement of the licence :Provided that, a licence in Form NDPS-2, may be granted or renewed to an approved practitioner for a period not exceeding three years at a time but in no case shall the period extend beyond 31st December of the third year from the date of the commencement of licence :Provided further that, the holder of a licence shall have to abide by the provisions of the Act and the rules made thereunder and the conditions of the licence and also by such other conditions of the licence as may be prescribed by the State Government during the currency of the licence and shall give an undertaking to that effect.
