Section 12 in The Bombay Drugs (Control) Act, 1959.
12. Regulation of possession of notified drug.
(1)Subject to the provisions of section 14, no person shall have in his possession any notified drug—(a)(i)if he be a dealer, at ally one time or during such period or periods as the State Government may specify, or(ii)if he be a medical practitioner, at any one time save with the previous permission of the Collector in writing,in excess of such quantity or quantities as the State Government may, by notification in the Official Gazette, determine in this behalf;(b)if he is not a dealer or medical practitioner, in excess of such quantity as has been at any one time dispensed or sold on prescription for a bona fide medicinal use to him or to a member of his household, except under a permit granted by an officer duly empowered by the State Government in this behalf:Provided that nothing in this clause shall apply to a traveller entering the State from any place outside it and possessing a notified drug for bona fide medicinal use of himself or of the members of his household, accompanying him.(2)In fixing the maximum quantity of a notified drug which may be possessed under this section the State Government may fix different maxima for the possession of different notified drugs, and in respect of their possession by different classes of wholesalers and retailers.
