Section 2 in Rajasthan Drugs (Control) Ordinance, 1949
2. Interpretation.
(1)In this Ordinance, unless there is anything repugnant in the subject or context.-(a)"dealer" means a person carrying on, either personally or through any other person, the business of selling any drug, whether wholesale or retail;(b)"drug" means any drug as defined in clause (b) of Section (3) of the Drugs Act, 1940 (XXIII of 1940) of the Central Legislature, in respect of which a declaration has been made under section 3;(c)"offer for sale" includes a reference to an intimation by a person of the price proposed by him for a sale of any drug, made by the publication of a price list, by exposing the drug for sale in association with a mark indicating price, by the furnishing of a quotation or otherwise howsoever;(d)"producer" includes a manufacturer, and(e)[.....] [Deleted by Rajasthan Act 27 of 1957.](2)A drug shall be deemed to be in the possession of a person.-(i)when it is held on behalf of that person by another person [or when held by that person on behalf of another person;] [Inserted by Rajasthan Act 15 of 1950.](ii)notwithstanding that it is mortgaged to another person.
