Section 31(2) in The Gujarat Drugs (Control) Act, 1959
(2)If such officer finds that the holder of a licence issued under this Act, or a person in the employ of such holder, or acting with his express or implied permission on his behalf, wilfully does, or omits to do, anything which is an offence under this Act, such officer may seize any stock of notified drug in respect of which the offence is committed, and shall forthwith send a report to his official superior for such action as he deems fit.
