Section 10 in Rajasthan Drugs (Control) Ordinance, 1949
10. Marking of prices and exhibiting price list.
(1)[State Government] [Substituted by Rajasthan Act 15 of 1950.] may direct dealers or producers in gene or any dealer or producer in particular, to mark any drug exposed or intended for sale with the sale prices or to exhibit on the premises a price list of drugs held for sale, [and the quantities of such drugs in his possession and may further give directions as to the manner in which any such direction as aforesaid is to be carried out.] [Inserted by Rajasthan Act 15 of 1950.](2)No dealer shall destroy, efface or alter [or cause to be destroyed, effaced or altered] [Inserted by Rajasthan Act 15 of 1950.] any label or mark affixed to a drug and indicating the price marked by a producer.
