Section 6 in Rajasthan Drugs (Control) Ordinance, 1949
6. General limitation on quantity which may be possessed at one time.
(1)No person shall have in his possession at any one time a greater quantity of any drug to which this section applies than the quantity necessary for his reasonable needs.(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.
