Section 6(2) in The East Punjab Drugs (Control) Act, 1949
(2)This section shall apply only to such drugs as the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order published in the official Gazette, specify for the purpose:Provided that nothing contained in his section shall apply to a dealer or producer in respect of any drug sold or produced by him.
