Section 31 in The Maharashtra Acupuncture System of Therapy Act, 2015
31. Control of manufacture, storage and sale of Acupuncture instruments.
- Subject to the provisions of any other law for the time being in force relating to instruments, the State Government shall have the power to regulate and control, by a general or special order published in the Official Gazette, the manufacture, storage or sale of Acupuncture instruments by the grant of licenses to manufactures, stockiest and sellers on such conditions as may be prescribed.
