Section 2 in The Bombay Drugs (Control) Act, 1959.
2. Definitions.
In this Act, unless the context otherwise requires—(a)"Collector" includes any person appointed by the State Government to exercise all or any of the powers or to perform or discharge all or any of the duties or functions, of a Collector under this Act;(b)"dealer means a licensed wholesaler, or licensed retailer;(c)"Commissioner" means the Commissioner of Prohibition and Excise appointed under the Bombay Prohibition Act, 1949 and includes any officer on whom the State Government may confer all or any of the powers, duties and functions of the Commissioner under this Act;(d)"drug" means(i)a medicine for internal or external use of human beings or animals, or(ii)substances intended to be used for or in the treatment, mitigation or prevention of disease in human beings or animals, to which medicine or sub—stances this Act is declared to be applicable under sub-section (1) of section 6;(e)"household" means a group of persons normally residing and messing jointly as members of one domestic unit, but does not include a servant;(f)"licensed retailer" means a retailer holding a licence under section 7;(g)"licensed wholesaler" means a wholesaler holding a licence under section 7;(h)"medical practitioner " means a person who practises any system of medicine (including surgery and obstetrics), and is registered in any register, or is entered on any list, maintained under any law for the time being in force which entitles him to practise in the State, or is otherwise by or under any such law entitled or allowed to practise in the State; and includes a registered dentist within the meaning of the Dentists Act, 1948, and also a registered veterinary practitioner within the meaning of the Bombay Veterinary Practitioners Act, 1953, or any law corresponding thereto in force in any part of the State;(i)"notified drug" means a drug which has been notified by the State Government to be a notified drug under section 6;(j)"prescribed" means prescribed by rule made under this Act(k)"prescription" means a prescription issued by a medical practitioner;(l)"retailer" means a person who carries on the business of selling any notified drug otherwise than by wholesale, and does not include a medicalpractitioner; and the expression " to sell by retail" shall be construed accordingly;(m)"State" means the State of Maharashtra;(n)"to transport" means to move from one place to another, within the State;(o)"wholesaler" means a person who carries on the business of selling any notified drug for the purpose of resale; and the expression "to sell by wholesale" shall be construed accordingly.
