Section 98 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
98.
In the case of preparations and admixtures containing manufactured drugs, the limit wherever specified shall be with reference to the manufactured drug contents, respectively, and not with reference to the quantity or bulk of the preparation and (he bottles, phials, packages or other containers of these preparations and label affixed to them shall plainly exhibit the actual quantity of the manufactured drugs present in such container or sufficient particulars to admit of the ready calculation of such quantity.
