Section 95 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
95.
When any manufactured drug is to be exported to any other part of India the person intending to export the same shall first obtain a no-objection certificate or permit from an officer authorised in this behalf under the corresponding rules in force in such other part of India and present such certificate or permit alongwith the indent, to the Licensing Authority or such other officer as may be authorised in this behalf at the place of export, who shall then, if he sees no objection, issue an export authorisation in Form NDPS-5 :Provided that, in the case of export inter-State of drugs required for use in Government Medical Institutions no such no-objection certificate or permit shall be necessary if the Controlling Medical Officer, not below the rank of a Civil Surgeon, or the Superintendent of the Government Veterinary Institute in the district to which the drug is to be exported, certifies by endorsement on the requisition or indent that the drug is required for bonafide Government purposes and intimates the facts to the [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] and the concerned authority of the place from and to which the drug is to be exported.
