Section 100 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
100.
Notwithstanding anything contained in these rules the State Government may, by notification in the Official Gazette, direct that no licence, permit, pass or authorisation shall be necessary for the import, export, transport, possession or sale, in quantity not exceeding 500 grams of such manufactured drugs as may be specified in the notification.
