Section 39 in The Bombay Drugs (Control) Act, 1959.
39. Provisions of this Act not to apply to notified drugs which are the property of Government.
Save as may be expressly provided in any rule or order made under this Act, nothing in this Act shall apply to notified drugs which are the property of, and in the possession of or on behalf of, Government:Provided that, such drugs shall not be sold or delivered to any person who, under the provisions of this Act or under any rules or orders made thereunder, is not entitled to their possession.
