Section 7 in The Bombay Drugs (Control) Act, 1959.
7. Regulation of business of wholesaler or retailer in notified drugs.
From such date as may be fixed by the State Government by notification in the Official Gazette in this behalf, no person shall carry on the business of a whole-saler or retailer in any notified drug except under, and in accordance with the terms and conditions of a licence granted by the Collector under this Act.
