Section 29 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
29.
(1)Any person desiring to export inter-State medicine containing opium shall make an application for a pass to the Collector or authorised officer in that behalf, and shall alongwith the application forward an import pass or a no-objection certificate from the Chief Excise Authority of the place to which such medicine is to be exported.(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 objection to grant the pass applied for, he may grant the applicant a pass in Form B.(3)The Collector or authorised officer shall cause to be sealed each package of medicines containing opium which is to be exported with his official seal.Transport
