Section 57 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
57.
No railway administration shall -(a)receive or convey ganja or medicine containing ganja which is not covered and accompanied by transport pass from an officer duly empowered in this behalf, or(b)convey ganja or medicine containing ganja otherwise than -(i)direct and in custody of a railway official up to the station at which ganja or medicine containing ganja should leave the railway, and(ii)according to the route prescribed in such pass.
