Section 107 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
107. Supersession and Savings.
(1)(a)The Maharashtra Poppy Capsule Rules, 1961;(b)The Bombay Opium Rules, 1953;(c)The Bombay Ganja and Bhang Rules, 1953; and(d)The Bombay Dangerous Drugs Rules, 1935 are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under any of the rules repealed by sub-rule (1) shall, in so far as it is not inconsistent with the provisions of these rules be deemed to have been done or taken under the corresponding provisions of these rules.Form " Poppy-1"(See rule 4)Permit for possession of poppy strawsPermit No. ........Permit is hereby granted under the subject to the provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 and the rules made thereunder to.................. residing at............ (hereinafter called "the permit-holder") authorising him to possess poppy straws at his premises situated at ............ in the district of ............ on payment of fee of.......... subject to the following conditions, namely :-Conditions
