Section 5 in Rajasthan Drugs (Control) Ordinance, 1949
5. Restrictions on sale etc. where maximum is fixed under section 4.
- No dealer or producer shall.-(a)sell, agree to sell, offer for sale or otherwise dispose of to any person any drug for a price or at a rate exceeding the maximum fixed by notification under clause (a) of sub-section (1) of Section 4;(b)have in his possession at any one time a quantity of any drug exceeding the maximum fixed by notification under clause (b) of sub-section (1) of Section 4; or(c)sell, agree to sell or offer for sale to any person in any one transaction, a quantity of any [drug] [Substituted by Rajasthan Act 15 of 1950.] exceeding the maximum fixed by notification under clause (c) of sub-section (1) of Section 4.
