6. General limitation on quantity which may be possessed at one time.
(1)No person shall have in his possession at any one time a greater quantity of any drug to which this section applies than the quantity necessary for his reasonable needs.(2)This section shall apply only to such drugs as the State Government may, by notification, specify for the purpose :Provided that nothing contained in this section shall apply to a dealer or producer in respect of any drug sold or produced by him.
