Section 46(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)A permit in Form B-III shall be granted in respect of such quantity of ganja as may be fixed by the Collector or authorised officer, as the case may be, in accordance with the orders and directions issued by the State Government or the Commissioner of Prohibition and Excise, from time to time :Provided that, the aggregate quantity that can be bought in a month shall not exceed 80 grams of ganja and the quantity that can be possessed at any one time shall not exceed 20 grams of ganja :Provided further that, the aggregate quantity that can be purchased in month shall at every quarter of an year, except for special and adequate reasons, be subject to a reduction of the maximum being 10 grams and the minimum being 5 grams as the Collector or authorised officer may fix.
