12. Prohibition of sale, etc., and requisitioning of drugs.
(1)If, in the opinion of the State Government, it is necessary or expedient so to do, it may, by order in writing -(a)prohibit the disposal of any drug except in such circumstances and under such conditions as may be specified in the order;(b)direct the sale of any drug to any such dealer or class of dealers and in such quantities as may be specified in the order;(c)[ X X X] [Omitted by Section 3 of M.P. Act No. XXXV of 1950.]and make such further orders as appear to it to be necessary or expedient in connection with any order issued under this sub-section.(2)[ X X X] [Omitted by Section 3 of M.P. Act No. XXXV of 1950.](3)[ X X X] [Omitted by Section 3 of M.P. Act No. XXXV of 1950.](4)[ X X X] [Omitted by Section 3 of M.P. Act No. XXXV of 1950.](5)[ X X X] [Omitted by Section 3 of M.P. Act No. XXXV of 1950.]
