Section 22 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
22.
(1)A licence in Form O. P. I or O. P. II shall be granted in respect of such quantity of opium as may be fixed by the Collector or authorised officer in this behalf.(2)A permit in Form O. P. III shall be granted in respect of such quantity of opium as may be fixed by the Collector or the authorised officer, as the case may be. in accordance with the orders and directions issued by the State Government or the Commissioner of Prohibition and Excise, from time to time ;Provided that, the aggregate quantity that can be bought in a month shall not exceed 50 grams of opium and the quantity that can be possessed at any one time shall not exceed 5 grams of opium :Provided further that, the aggregate quantity that can be purchased in a month shall at every quarter of an year, except for special and adequate reasons, be subject to a reduction, the maximum being 12 ½ percent, and the minimum being 1 ½ grams as the Collector or the authorised officer may fix.(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.
