Section 101 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
101.
(1)The fee payable in respect of the transfer of a licence from one site to another shall be the same as payable for grant of a licence.(2)The fee payable in respect of the transfer of a licence from one name to another shall be the same as payable for grant of a licence.(3)The fee payable for supply to a licensee of a duplicate copy of a licence, an authorization, permit or pass shall be rupees five.(4)The fee payable for each amendment to be made in a licence, authorization, permit or pass shall be rupees five.
