Section 90(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)The prescription shall be in writing and shall be dated and signed by an approved practitioner with his full name, qualifications and address. The prescription shall also specify the name and address of the person to whom such prescription is given and the total quantity of the drug to be supplied thereon. If the drug to be supplied is coca derivatives, the quantity shall not contain more than 389 milligrammes of cocaine; provided that the Licensing Authority may by a special order authorise the supply of a larger quantity in the circumstances of any particular case.
