Section 75(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)No practitioner shall, without a licence in Form NDPS-2 hereto annexed or a special permit in Form NDPS-3 hereto annexed, import interstate, export inter-State or transport coca derivatives containing not more than 1,300 milligrammes of cocaine for use in his practice, provided that no such export inter-State or transport shall be made for sale.
