Section 85 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
85.
Import inter-State export inter-State, or transport of manufactured drugs shall be allowed by rail or post subject to the following conditions, namely :-(a)the parcel of the manufactured drug when sent by post shall be sent by registered post;(b)the parcel of such drugs whether sent by rail or by post shall be insured;(c)the parcel shall be covered by a permit issued in this behalf by the competent authority at the place to which the parcel is addressed;(d)the parcel shall, be accompanied by a declaration showing the names of the consignor and the consignee, the contents of the parcel in detail, the number and date of the permit covering the import inter State, export inter-State, or transport, as the case may be, and the number of the licence, if any, held by the consignor or the consignee;(e)the consignor and the consignee, if they are licensees, shall show distinctly in their account books, the names of the consignee and the consignor respectively, and the quantities of the drugs imported inter-State, exported inter-State or transported by and to them, as the case may be, from time to time, by post.
