Section 75(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(1)No approved practitioner shall import inter-State, export interstate or transport opium derivatives, medicinal hemp and 1-methyl-i-phenyl-piperidine-4-carboxilic acid ethyl ester (in the form of the hydrochloride, known under the name of Donlatin, Demerol, Pethidine, Isonizecain, etc.) and its salts except in such quantities as he may lawfully possess under sub-rule (1) of rule 68.
