Section 31 in The Bombay Drugs (Control) Act, 1959.
31. Power to inspect premises of licensed dealers.
(1)The Commissioner or Collector, or any officer duly authorised in this behalf by the State Government, may-(a)require a dealer, or a person in the employ of such dealer or acting with his express or implied permission, on his behalf, to produce the licence issued under this Act under which he carries on the business of a wholesaler or retailer notified drugs;(b)enter and inspect, at any time by day or night, any shop or premises which a dealer or medical practitioner stores or sells or dispenses notified drugs and examine, test, measure or weigh any stock of any such notified drugs or cause any such stock to be examined, tested, measured or weighed and may take a sample (on payment therefor) for the purpose in accordance with rules made in that behalf.(2)If such officer finds that the holder of a licence issued under this Act, or a per: in the employ of such holder, or acting with his express or implied permission on behalf, wilfully does, or omits to do, anything which is an offence under this such officer may seize any stock or notified drug in respect of which the offence committed, and shall forthwith send a report to his official superior for such act as he deems fit.
