Section 16 in The Bombay Drugs (Control) Act, 1959.
16. Regulation of sale, etc. of notified drugs for purposes of sample.
Nothing in this Act shall apply to the sale, possession or transport in the normal course of business by a bona fide chemist, druggist or manufacturer of drugs or by his servant or agent duly authorised by him in this behalf or any notified drug, not exceeding such quantity as may be prescribed for the purposes of sample.
