Section 2(2) in Rajasthan Drugs (Control) Ordinance, 1949
(2)A drug shall be deemed to be in the possession of a person.-(i)when it is held on behalf of that person by another person [or when held by that person on behalf of another person;] [Inserted by Rajasthan Act 15 of 1950.](ii)notwithstanding that it is mortgaged to another person.
