Section 56(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)If after examination of the packages, the Collector or authorised officer under sub-rule (1), is satisfied that the packages have not been tampered within transit, and that the number of packages and their weight correspond with the number of packages and their weight specified in the pass, the packages together with the pass will be handed over to the transporter. If the Collector or authorised officer is not satisfied, the packages shall be detained and dealt with according to the orders of the Commissioner of Prohibition and Excise.Miscellaneous
