Section 99 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
99.
All preparations containing more than 0.2 per cent, morphine or 0.1 per cent, of cocaine and any preparations which the Central Government may by notification in the Gazette of India made in pursuance of a finding under Article 8 of the Geneva Convention declare not to be a manufactured drug, may be imported, exported, transported possessed or sold without any restriction,
