Section 39 in The West Bengal Homoeopathic System of Medicine Act, 1963
39. Control of manufacture, storage and sale of Homoeopathic drugs.
- Subject to the provisions of any law for the time being in force relating to drugs and poisons, the State Government shall have the power to regulate and control the manufacture, storage or sale of Homoeopathic drugs and medicines by the grant of licences, to manufacturers, stockists and sellers, on such conditions and on payment of such fees as may be prescribed.
