Section 61 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
61.
Any person may without any permit or licence purchase, possess and transport ganja or medicine containing ganja on behalf of any pardanashin lady or on behalf of any infirm or invalid person who is physically not fit to purchase, possess and transport ganja or medicine containing ganja as the case may be, provided that -(i)the pardanashin lady or the infirm or invalid person holds a permit in Form B-III or a prescription from a registered medical practitioner for obtaining medicine containing gainja;(ii)the person purchasing, possessing and transporting ganja on behalf of the pardanashin lady or infirm or invalid person otherwise than on a prescription has got a written authority in Form K from the pardanashin lady or the Infirm or invalid person to do so on his behalf; and(iii)the Collector or authorised officer to grant permit in Form B-III has given his previous approval to such authority.
