Section 31 in The Gujarat Drugs (Control) Act, 1959
31. Power to inspect premises of licensed dealers. - (1) The Director or Collector, or any officer duly authorised in this behalf by the State Government, may:-
(a)require a dealer, or a person in the employ of such dealer or acting with his express or implied permission on his behalf, to produce the licence issued under this Act under which he carries on the business of a wholesaler or retailer in notified drugs:(b)enter an inspect, at any time by day or night, any shop or premises in which a dealer or medical practitioner stores or sells or dispenses notified drugs, and examine, test, measure or weigh any stock of any such notified drugs or cause any such stock to be examined, tested, measured or weighed and may take a sample (on payment therefor) for the purpose in accordance with rules made in that behalf.(2)If such officer finds that the holder of a licence issued under this Act, or a person in the employ of such holder, or acting with his express or implied permission on his behalf, wilfully does, or omits to do, anything which is an offence under this Act, such officer may seize any stock of notified drug in respect of which the offence is committed, and shall forthwith send a report to his official superior for such action as he deems fit.
