Section 83 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
83.
Every person importing inter-State, exporting inter-State or transporting manufactured drugs shall comply with such general or special directions as may, from time to time, be issued by the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.].
