Section 13 in The Gujarat Drugs (Control) Act, 1959
13. Regulation of transport of notified drugs. - Subject to the provisions of this section and section 14, no person-
(a)being a dealer, shall transport any notified drug, except under a pass granted by an officer duly empowered by the State Government in this behalf(b)being a medical practitioner, shall transport any notified drug in excess of the quantity which he is permitted to possess under the provisions of clause (a) of sub-section (1) of section 12 ;(c)being a person other than a dealer or medical practitioner, shall transport any notified drug in excess of the quantity which has been at any one time dispensed or sold on prescription for the bona-fide medicinal use of himself or of a member of his household, except under a pass granted by an officer duly empowered by the State Government in this behalf.Provided that, nothing in this section shall apply to:-(a)a traveller entering the State from any place outside it, and possessing a notified drug for bona-fide medicinal use of himself of a member of his household accompanying him; or(b)through transport of any notified drug from a place outside the State [****] to another place outside thereof.
