Section 25 in Bihar and Orissa Dangerous Drugs Rules, 1934
25. Disposal of drugs and confiscated articles.
- The Collector shall cause all dangerous medicinal drugs made over to him on cancellation or suspension of a licence or order, to be examined by the Chemical Examiner or by such other officer as the Commissioner may direct. If any such drugs are certified by such officer to be fit for use the Collector may sell them to any dealer or chemist licensed under these Rules or under any corresponding Rules for the time being in force in any other part of British India or to any person authorized by an order under Rule 22 or any corresponding Rules in force as aforesaid.The sale-proceeds of such drugs shall be paid to the person whose licence has been cancelled or suspended. The Collector may require any licensed dealer or chemist to purchase at such price as the Collector may direct any quantity of such drugs not exceeding such quantity as the Collector determine to be ordinarily saleable by him in two months. If any such drugs are certified by the officer aforesaid to be unfit for use the Collector shall cause them to be destroyed.Note. - All dangerous medicinal drugs and all other articles confiscated under the Act, in connection with any offence relating to these Rules shall be disposed of in accordance with the rules framed by the Government of India.
