Section 11(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)The licensee holding a licence in Form "Poppy-8" who wants to export poppy straws from India, shall give 48 hours' notice to the authorised officer for supervising packing of the goods to be exported. After verifying the particulars entered in the application in Form Poppy-8 (in triplicate) the Prohibition and Excise Officer-in-charge of the area or the authorised officer, as the case may be, shall get the following particulars noted on the body of each package, namely :-(a)Name and address of the consignee;(b)Description of the goods;(c)Total quantity of the goods packed;(d)Gross Weight of the package;and shall then seal each package with his official seal in such manner that the packages cannot be transported without breaking the seal. The said officer shall endorse all the copies of the application in Form "Poppy-8" shall specify the period within which the goods shall be actually exported and return the duplicate to the consignor, who after despatching the goods, shall enter the number and date of the bill of lading in the duplicate copy and shall communicate these particulars to the proper officer or authorised officer for entry in the other copies.
