Section 2(1) in Tamil Nadu Drugs (Control) Act, 1949
(1)In this Act, unless there is any thing repugnant in the subject or context,-(a)"Commissioner" means the [Commissioner of Civil Supplies, Tamil Nadu] [Substituted for the expression 'Commissioner of Civil Supplies, Madras ' by paragraph 3 of, and the Schedule to, the Tamil Nadu adaptation of Laws Order, 1970.];(b)"dealer" means a person carrying on, either personally or through any other person, the business of selling any drugs, wholesale or in retail;(c)"drug" means any drug as defined in clause (b) of section 3 of the Drugs Act, 1940 (Central Act XXIII of 1940), in respect of which a declaration has been made under section 3;(d)"Gazette" means the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.];(e)"offer for sale" includes a reference to an intimation by a person of the price proposed by him for a sale of any drug, made by the publication of a price list, by exposing the drug for sale in association with a mark indicating price, by the furnishing of a quotation or otherwise howsoever;(f)"producer" includes a manufacturer.
