Section 13(c) in The Gujarat Drugs (Control) Act, 1959
(c)being a person other than a dealer or medical practitioner, shall transport any notified drug in excess of the quantity which has been at any one time dispensed or sold on prescription for the bona-fide medicinal use of himself or of a member of his household, except under a pass granted by an officer duly empowered by the State Government in this behalf.
