- An order in writing by an Inspector under clause (c) of section 22 of the Act requiring a person not to dispose of any stock in his possession shall be in Form 15.[54-A. Prohibition of sale. [Added by S.O. 1449, dated 13.6.1961 (w.e.f. 24.6.1961).]- No person in possession of a [drug or cosmetic] in respect of which an Inspector has made an order under clause (c) of sub-section (i) of section 22 of the Act shall in contravention of that order sell or otherwise dispose of any stock of such [drug or cosmetic] [Substituted by G.S.R. 850(E), dated 7.12.1994 (w.e.f. 7.12.1994).].]
