Section 2(e) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(e)["Controlling Authority" means the Officer appointed as the Controlling Authority under the provisions of rule 50 of the Drugs and Cosmetics Rules, 1945 framed by the Government of India under the Drugs and Cosmetics Act, 1940 (23 of 1940);] [Clause (e) was substituted by G. N. of 17.1.1991.]
