Section 13 in The Bombay Drugs (Control) Act, 1959.
13. Regulation of transport of notified drug.
Subject to the provisions of this section and section 14, no person—(a)being a dealer, shall transport any notified drug, except under a pass granted by an officer duly empowered by the State Government in this behalf;(b)being a medical practitioner, shall transport any notified drug in excess of the quantity which he is permitted to possess under the provisions of clause (a) of sub-section (1) of section 12;(c)being a person other than a dealer or medical practitioner, shall transport any notified drug in excess of the quantity which has been at any one time dispensed or sold on prescription for the bona fide medicinal use of himself or of a member of his household, except under a pass granted by an officer duly empowered by the State Government in this behalf:Provided that, nothing in this section shall apply to—(a)a traveller entering the State from any place outside it, and possessing a notified drug for bona fide medicinal use of himself or of a member of his house-hold accompanying him: or(b)through transport of any notified drug from a place outside the State of Bombay, to another place outside thereof.
