Section 10 in The Bombay Drugs (Control) Act, 1959.
10. Maximum quantity of sale by dealer.
No dealer shall sell by wholesale or retail, in any one transaction, any notified drug to any person in excess of such quantity or quantities as the State Government may, by notification in the Official Gazette, determine for the purpose:Provided that, in determining the maximum quantity of a notified drug which may be sold, the State Government may fix different maxima for the sale of different notified drugs, and in respect of sales by different classes of wholesalers and retailers to different persons or classes of persons.
