Section 16 in The Gujarat Drugs (Control) Act, 1959
16. Regulation of sale, etc. of notified drugs for the purposes of sample. - Nothing in this Act shall apply to the sale, possession or transport in the normal course of business by a bona-fide chemist, druggist or manufacturer of drugs or by his servant or agent duly authorised by him in this behalf of any notified drug, not exceeding such quantity as may be prescribed, for the purposes of sample.
