Section 45(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(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.
