Section 34 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
34.
(1)The bulk of consignment of opium or medicine containing opium in transit in the course of importation or exportation shall not be broken, and any Revenue Officer, not below the rank of Tahsildar, or an officer of the Food and Drug Administration, not below the rank of Inspector, or any Inspector or Sub-Inspector of Prohibition and Excise or any Head Constable in the Police Force may at any time examine such consignment.(2)If, after such examination, the officer is satisfied that the packages have not been opened or tampered with in transit, and that the number of packages and their weight correspond with the number of packages and their weight specified in the pass, the consignment shall be allowed to proceed. If the said officer is not so satisfied the consignment shall be detained and dealt with according to the orders of the Commissioner of Prohibition and Excise.
