Section 7 in Rajasthan Drugs (Control) Ordinance, 1949
7. Duty to declare possession of excess stocks.
- Any person having in his possession a quantity of any drug exceeding that permitted by or under this Ordinance shall forth with report the fact to the [State Government] [Substituted by Rajasthan Act 15 of 1950.] or any officer empowered in this behalf by the [State Government] [Substituted by Rajasthan Act 15 of 1950.], and shall take such action as to the storage, distribution or disposal of the excess quantity as the [State Government] [Substituted by Rajasthan Act 15 of 1950.], may direct.
