Section 4 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
4.
(1)Any person desiring to possess poppy straws in excess of 450 grams for use for any bonafide scientific, research, educational, medicinal, domestic or such other purpose shall make an application to the authorised officer of a permit in that behalf.(2)An application for a permit for the possession of poppy straws shall contain the following particulars, that is to say :-(i)the name and address of the applicant;(ii)the correct address of the place where poppy straws will be kept or used;(iii)the quantity of poppy straws required for use during one month;(iv)the period for which the permit is required;(v)the details of the use or uses for which the poppy straws are required;(vi)the quantity of poppy straws required to be possessed at any one time.(3)On receipt of an application under sub-rule (1), the authorised officer shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the permit applied for, he may, subject to the orders of the State Government and the Commissioner of Prohibition and Excise, if any, grant the applicant a permit in Form Poppy-1 on payment of a fee of ten rupees.(4)A permit under sub-rule (3) shall be granted in respect of such quantity of poppy straws as may be fixed by the authorised officer.Sale
