Section 93(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)The Licensing Authority or any other officer empowered in this behalf by the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] may grant a dealer's licence in Form NDPS-1. or a chemist's licence in Form NDPS-2, to any person who in the opinion of the Licensing Authority or such officer, as the case may be, is not likely to abuse such grant, and may fix the quantity of the drugs to be possessed under such licenses.
