Section 13 in Rajasthan Drugs (Control) Ordinance, 1949
13. Penalties.
(1)Whoever contravenes any of the provisions of this Ordinance or [fails to comply with any direction] [Substituted by Rajasthan Act 15 of 1950.] made under authority conferred by this Ordinance, shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.(2)A Court convicting any person of an offence punishable under this Ordinance may order that the whole or any part of the stock of drugs in respect of which the offence was committed shall be forfeited to the [State Government] [Substituted by Rajasthan Act 27 of 1957.].(3)It shall be a defence for a person charged with a contravention of any of the provisions of this section to prove that, in relation to the matter in respect of which he is charged, he acted in the course of his employment as a servant or agent of another person on the instructions of his employer or of some other specified person.
