Section 97 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
97.
(1)The Licensing Authority may grant a special authorisation in Form NDPS-3 hereto annexed to an approved practitioner for the possession for use in the exercise of his practice, but not for sale of coca derivatives containing not more than 4 grams of cocaine :Provided that, the Licensing Authority may allow a larger quantity of the drug containing not more than 8 grams of cocaine in such cases as he may, having regard to the requirements of the permit holder, consider advisable.(2)The special authorization in Form NDPS-3 may be granted or renewed for a period not exceeding three years at a time but in no case shall extend beyond the 31st December of the third year from the date of commencement of the authorisation.
