Section 31(2) in The Bombay Drugs (Control) Act, 1959.
(2)If such officer finds that the holder of a licence issued under this Act, or a per: in the employ of such holder, or acting with his express or implied permission on behalf, wilfully does, or omits to do, anything which is an offence under this such officer may seize any stock or notified drug in respect of which the offence committed, and shall forthwith send a report to his official superior for such act as he deems fit.
