Section 69 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
69.
(1)A Government Medical Officer-in-charge of Government and Government grant-in-aid Medical Institutions may possess manufactured drugs for use in such institutions.(2)An approved practitioner in charge of Zilla Parishad or Municipal dispensaries or in charge of hospitals and dispensaries belonging to missions and other corporate bodies may possess manufactured drugs required for use in such dispensaries and hospitals.(3)A Government Medical Officer in charge of hospitals and dispensaries belonging to Railways may possess manufactured drugs for use in such hospitals and dispensaries.
