Section 44(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(2)On receipt of an application under sub-rule (1), the Collector or authorised officer, as the case may be, shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the permit applied for, he may, subject to the provisions of sub-rule (3) and the orders of the State Government and the Commissioner of Prohibition and Excise, if any, grant the applicant a permit in Form B -III on payment of a fee of rupees ten :Provided that, no such permit shall be granted or renewed -(i)except on the recommendation of the Medical Board or the Medical Officer, as the case may be, appointed in that behalf;(ii)to a person under the age of twenty-one years;(iii)to a person holding a permit in Form O. P. III appended to these rules.
