Section 19 in The Gujarat Drugs (Control) Act, 1959
19. Evasions of provisions. - No person shall wilfully
(a)give any false information, or(b)refuse to give any information lawfully demanded from him under this Act or the rules or orders made thereunder, or(c)with a view to preventing the disclosure of any information contained therein alter by cancellation, or otherwise destroy, mutilate or deface any book, register, licence, permit, pass or other document.
