Section 8 in The East Punjab Drugs (Control) Act, 1949
8. Refusal to sell.
- No dealer or producer shall, unless previously authorised to do so by the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or an officer empowerd in this behalf by it, without sufficient cause, refuse to sell to any person any drug within the limits as to quantity, if any, imposed by this Act.Explanation I. - The possibility or expectation of obtaining a higher price for a drug at a later date shall not be deemed to be a sufficient cause for the purpose of this section.
