Section 45 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
45.
(1)An owner of cattle or any domestic animals desiring to possess ganja for administering it to his cattle or domestic animals on medical grounds may make an application for a permit to the Collector or authorised officer in this behalf.(2)On receipt of an application under sub-rule (1), the Collector or authorised officer, as the case may be, shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the permit applied for, he may, subject to the orders of the State Government and the Commissioner of Prohibition and Excise, if any, grant the applicant a permit in Form B-IV, on payment of a fee of rupees ten :Provided that, no such permit shall be granted unless the administration of ganja has been recommended for the cattle or domestic animals by the Veterinary Surgeon or Assistant Veterinary Surgeon appointed by Government in that behalf.
