Section 8 in Rajasthan Drugs (Control) Ordinance, 1949
8. Refusal to sell.
- No dealer or producer shall, unless previously authorised to do so by the [State Government] [Substituted by Rajasthan Act 15 of 1950.] without sufficient cause refuse to sell to any person any drug within the limits as to quantity, if any, imposed by this Ordinance.Explanation. The possibility of expectation of obtaining a higher price for a drug at a later date, shall not be deemed to be sufficient cause for the purpose of this section.
