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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Where opium or medicine containing opium is transported from one district to another, the transporter not being railway administration shall, on arrival of the packages of opium or medicine containing opium at their destination, present them together with the pass covering such transport for examination to the Collector or authorised officer.