Section 7 in The Gujarat Drugs (Control) Act, 1959
7. Regulation of business of wholesaler or retailer in notified drugs. - From such date as may be fixed by the State Government by notification in the Official Gazette in this behalf, no person shall carry on the business of a wholesaler or retailer in any notified drug except under, and in accordance with, the terms and conditions of a licence granted by the Collector under this Act.
