Section 89 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
89.
Notwithstanding anything contained in these rules, the holder of a licence in Form NDPS-1 shall, whenever required to do so, sell any manufactured drug to any Government Officer who is duly authorised by the State Government in this behalf to possess such drug on behalf of Government under the first proviso to clause (a) of sub-section (1] of section 10 of the Act, provided that a receipt is obtained by the holder of the licence from such officer for the same and kept on his record.
