Section 13(1) in Rajasthan Drugs (Control) Ordinance, 1949
(1)Whoever contravenes any of the provisions of this Ordinance or [fails to comply with any direction] [Substituted by Rajasthan Act 15 of 1950.] made under authority conferred by this Ordinance, shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
