Section 22(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(3)A permit in Form O. P. IV shall be in respect of such quantity of opium as is necessary in each case having due regard to the number of cattle or domestic animals as the case may be, the dosage prescribed and the recommendation of the Veterinary Surgeon or the Assistant Veterinary Surgeon appointed by Government in that behalf.
