Section 262 in The Chhattisgarh Municipal Corporation Act, 1956
262. Substitutes.
- No person shall sell, or offer, expose, manufacture or store for sale, as being specified drug or article of food or drink to which the Government has by notification applied this section, any article hereinafter referred to as substitute which resembles or purports to be notified drug or article but differs therefrom in nature, substance or quality.
