Section 54 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
54.
(1)Any person desiring to transport ganja or medicine containing ganja shall make an application for a pass in that behalf as provided in sub rule (2) :Provided that, no such pass shall be necessary when transport of ganja or medicine containing ganja is permitted under the licence or permit granted under these rules.(2)Save as provided in sub-rule (1), a person holding a licence in Form B-I or B-II or B-IIA shall make an application to the Collector or authorised officer, who granted him such licence. A person holding a permit in Form B-III shall make such application to the Collector or authorised officer who granted him such permit and any other person shall make an application to the Collector or authorised officer of the place from which ganja or medicine containing ganja is to be transported and shall in the case of transport from one district to another district forward a no-objection certificate of the Collector or authorised officer of such other district to which ganja or medicine containing ganja is to be transported.(3)On receipt of an application under sub-rule (2), the Collector or authorised officer, as the case may be, shall make such inquiries as he deems fit and if he is satisfied that there is no objection to grant the pass applied for, he may grant the applicant a pass in Form H.
