Section 13(c) in The Bombay Drugs (Control) Act, 1959.
(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:
