Section 96 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
96.
When any manufactured drug is to be transported, the person intending to transport the same shall first obtain a transport authorization in Form NDPS-6, from the Licensing Authority or such other officer as may be authorised by the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] in this behalf at the place to which the drug is to be transported and present it to the Licensing Authority or such other officer as may be authorised by the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] in this behalf at the place from which the drug is to be transported, who shall complete the authorisation and allow the removal of the drug, provided that the quantity of the drug does not exceed the quantity which such person may lawfully possess :[Provided that, in the case of transport of manufactured drugs within the State, required for use in Government or Semi Government Medical Institution, no such transport authorisation in Form NDPS-6 shall be necessary if the Controlling Medical Officer in-charge of such Medical Institution, not below the rank of Class-11 Gazetted Officer certifies by endorsement on the requisition or indent that the drug is required for bona fide purposes and intimates the facts to the Licensing Authority of the place to which such drug is to be transported.] [Proviso was added by G.N. of 20.5.1991.]
