Section 37 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
37.
Any person may, without any permit or licence, purchase, possess and transport opium or medicine containing opium on behalf of a pardanashin lady or on behalf of an infirm or invalid person who is physically not fit to purchase, possess and transport opium or medicine containing opium provided that,-(i)the pardanashin lady or the infirm or invalid person holds a permit in Form O. P. III or a prescription from a registered medical practitioner for obtaining medicine containing opium;(ii)the person purchasing, possessing and transporting opium on behalf of the pardanashin lady or the infirm or invalid person otherwise than on a prescription has got a written authority in Form D from the pardanashin lady or the infirm or invalid person to do so on his behalf; and(iii)the Collector or the authorised officer authorised to grant permits in Form O. P. III has given his previous approval to such authority.
