Section 75 in The United Provinces Excise Act, 1910
75. Exception of medicated articles.
- Nothing in the foregoing provisions of this Act applies to the import, manufacture, possession, sale or supply of any 'bona fide' medicated article for medicinal purposes by medical practitioners, chemists, druggists, apothecaries or keepers of dispensaries, except in so far as the State Government may by notification so directed.
