Section 37 in The Bombay Drugs (Control) Act, 1959.
37. General powers of State Government.
Notwithstanding anything contained in this Act or the rules, notifications or orders made or issued thereunder, the State Government may, by general or special order,—(a)exempt, subject to such conditions as it may deem fit to impose, any person or class of persons, or any institution or class of institutions, from the operation of all or any of the provisions of the Act, or any rules or orders made, or any condition of a licence, permit or pass granted, thereunder;(b)prescribe the number of places at which any notified drug specified in such order may be sold in any area;(c)prescribe the procedure to be followed before granting any licence, pass or permit;(d)specify the persons or classes of persons to whom licences or permits or passes under this Act may or may not be granted;(e)issue such other instructions in any matter pertaining to the grant or otherwise of licences, permits or passes under this Act as it may deem proper;(f)prohibit the disposal of any notified drug except in such circumstances and under such conditions, as may be specified in the order;(g)direct the sale of any notified drug to any dealer or class of dealers, and in such quantities as may be specified in the order; and(h)issue such further directions as appear to it to be necessary or expedient in connection with any order made under this section.
