Section 54(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)Save as provided in sub-rule (1), a person holding a licence in Form B-I or B-II or B-IIA shall make an application to the Collector or authorised officer, who granted him such licence. A person holding a permit in Form B-III shall make such application to the Collector or authorised officer who granted him such permit and any other person shall make an application to the Collector or authorised officer of the place from which ganja or medicine containing ganja is to be transported and shall in the case of transport from one district to another district forward a no-objection certificate of the Collector or authorised officer of such other district to which ganja or medicine containing ganja is to be transported.
