Section 44(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(3)The Collector or authorised officer shall direct, in writing, every applicant applying for a permit under this rule on grounds of addiction, to undergo medical treatment at the nearest hospital having facilities for the curative treatment of ganja addicts in order to get rid of the addiction. He may, on the advice of the Medical Officer-in-charge of such hospital, grant or renew the permit to such applicant for the period recommended by such Medical Officer. Where the applicant fails to comply with the direction, the Collector or authorised officer may refuse to grant or renew the permit, unless -(a)the applicant is over 60 years of age and his health does not permit undergoing hospitalisation; or(b)the Collector or authorised officer is satisfied that such person receiving such curative medical treatment from any Registered-Medical Practitioner and such person produces a certificate from such Registered Medical Practitioner countersigned by the Civil Surgeon of the District in which the person resides to the effect that the consumption of ganja by the applicant is a medical necessity during such period of the curative treatment as may be specified in the certificate: or(c)the addiction of such person is certified by the Medical Officer-in-charge of the hospital to be incurable even after undergoing the curative treatment at the hospital; or(d)such person is the only earning member in his family and his hospitalisation will, in the opinion of the Collector or authorised officer, cause hardship to other members of his family so far as their maintenance is concerned.
