Section 15(1) in The Bombay Drugs (Control) Act, 1959.
(1)Whenever any notified drug is sold, possessed or transported by any person on account of any other person, and such other person knows or has reason to believe that such sale, possession or transport is on his account, the notified drug, shall for the purposes of this Act be deemed to have been sold possessed or trans-ported also by such other person.
