Section 19(3) in The Drugs And Cosmetics Act, 1940
(3)A person, not being the manufacturer of a drug or cosmetic or his agent for the distribution thereof, shall not be liable for a contravention of section 18 if he proves-(a)that he acquired the drug or cosmetic from a duly licensed manufacturer, distributor or dealer thereof;(b)that he did not know and could not, with reasonable diligence, have ascertained that the drug or cosmetic in any way contravened the provisions of that section; and(c)that the drug or cosmetic, while in his possession was properly stored and remained in the same state as when he acquired it.
