Section 18 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
18. Power to take certain steps for developing Ayurvedic system of medicine.
- Subject to the provisions of any law for the time being in force relating to drugs and poisons, the State Government shall have power, -(a)to establish and maintain a State Ayurvedic College with hospitals attached to it, a State Ayurvedic Research Institute and Ayurvedic tols;(b)to establish and maintain Ayurvedic hospitals dispensaries, asylums or infirmaries in West Bengal;(c)to establish an Ayurvedic Pharmaceutical Department for the supply of Ayurvedic medicines to the Ayurvedic hospitals, dispensaries, asylums and infirmaries and also to registered Ayurvedic practitioners;(d)to provide for the grant of licenses to manufacturers, stockists or sellers of Ayurvedic drugs and medicines and for the conditions for the grant of such licenses including conditions regarding strength, potency, composition or other particulars of such drugs or medicines being marked on the containers, covers or wrappings thereof;(e)to establish and maintain a State herbarium;(f)to foster the plantation of Ayurvedic medicinal plants.
