Section 52 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
52.
(1)Any person, holding a licence in Form B-I or B-II or B-IIA desiring to import inter-State medicines containing ganja from any other State in India, shall make an application to the Collector or authorised officer in that behalf.(2)On receipt of an application under sub-rule (1), the Collector or authorised officer shall make such inquiries as he deems necessary and if he is satisfied that-there is no object to grant the pass applied for, he may grant the applicant a pass in Form I.Export Inter-State
