BOMBAY DRUGS (CONTROL) ACT, 1959


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT AND COMMENCEMENT View Judgements
  2 DEFINITIONS View Judgements
  3 [COMMISSIONER] OF PROHIBITION AND EXCISE View Judgements
  4 POWERS OF COLLECTOR View Judgements
  5 CONTROL OF THE *[COMMISSIONER] ON OFFICERS EMPOWERED UNDER THIS ACT View Judgements
  6 DRUGS TO WHICH THIS ACT APPLIES AND NOTIFIED DRUGS View Judgements
  7 REGULATION OF BUSINESS OF WHOLESALER OR RETAILER IN NOTIFIED DRUGS View Judgements
  8 SALE BY RETAILER View Judgements
  9 POWER OF DEALER TO SELL TO MEDICAL PRACTITIONER AND PERSON AUTHORISED UNDER SECTION 14 ; SALE BY MEDICALS PRACTITIONER View Judgements
  10 MAXIMUM QUANTITY OF SALE BY DEALER View Judgements
  11 SECTION 11: LICENSED RETAILER AND MEDICAL PRACTITIONER NOT TO SUPPLY NOTIFIED DRUG FOR PURPOSES OTHER THAN MEDICINAL AND EXCEPT UNDER PRESCRIPTION View Judgements
  12 SECTION 12: REGULATION OF POSSESSION OF NOTIFIED DRUG View Judgements
  13 SECTION 13: REGULATION OF TRANSPORT OF NOTIFIED DRUGS View Judgements
  14 REGULATION OF POSSESSION OR TRANSPORT OF NOTIFIED DRUGS BY CERTAIN PERSONS View Judgements
  15 SALE, POSSESSION AND TRANSPORT OF NOTIFIED DRUG BY ANY PERSON ON ACCOUNT OF ANOTHER View Judgements
  16 REGULATION OF SALE, ETC., OF NOTIFIED DRUGS FOR PUR-POSES OF SAMPLE View Judgements
  17 SALE MEMORANDUM TO BE GIVEN IN RESPECT OF SALES View Judgements
  18 POWER TO SUSPEND OR CANCEL LICENCE, ETC View Judgements
  19 EVASION OF PROVISIONS View Judgements
  20 POWER TO OBTAIN INFORMATION View Judgements
  21 PENALTY View Judgements
  22 OFFENCES BY COMPANIES View Judgements
  23 MAGISTRATE'S POWER TO IMPOSE HIGHER PUNISHMENT View Judgements
  24 THINGS LIABLE TO CONFISCATION View Judgements
  25 PROCEDURE IN CONFISCATION View Judgements
  26 INSPECTORS AND PROCEDURE View Judgements
  27 NO PROSECUTION WITHOUT SANCTION View Judgements
  28 POWER TO SEARCH AND SEIZE View Judgements
  29 POWER TO SEARCH AND SEIZE NOTIFIED DRUGS, ETC., IN OPEN PLACE View Judgements
  30 PROCEDURE FOR SEARCH AND SEIZURE View Judgements
  31 POWER TO INSPECT PREMISES OF LICENSED DEALERS View Judgements
  32 APPEALS View Judgements
  33 REVISION View Judgements
  34 BAR OF PROCEEDINGS View Judgements
  35 PUNISHMENT FOR VEXATIOUS ENTRY, SEARCH OR SEIZURE View Judgements
  36 LIMITATION OF PROSECUTIONS OR SUITS AGAINST OFFICERS View Judgements
  37 GENERAL POWERS OF STATE GOVERNMENT View Judgements
  38 DELEGATION View Judgements
  39 PROVISIONS OF THIS ACT NOT TO APPLY TO NOTIFIED DRUGS WHICH ARE THE PROPERTY OF GOVERNMENT View Judgements
  40 POWER TO MAKE RULES View Judgements
  41 REPEALS AND SAVINGS View Judgements
  42 SAVING OF OTHER LAWS View Judgements



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