Section 6(2) in Rajasthan Drugs (Control) Ordinance, 1949
(2)This section shall apply only to such drugs as the Government may, by order published in the [Official Gazette] [Substituted by Rajasthan Act 15 of 1950.], specify for the purposeProvided that nothing contained in this section shall apply to a dealer or producer in respect of any drugs sold or produced by him.
