Section 21(2) in The Gujarat Drugs (Control) Act, 1959
(2)In the event of any breach by the holder of any licence, permit or pass granted under this Act, or by his servants or by any person acting with his express or implied permission on his behalf of any of the terms or conditions of such licence, permit or pass, such holder shall, in addition to the cancellation or suspension of the licence, permit or pass granted to him, be punished, on conviction, with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both, unless it is proved that all due and reasonable precautions were exercised by him to prevent any such breach.Any person who commits any such breach shall, whether he acts with or without the permission of the holder of the licence, permit or pass, shall be liable to the same punishment.
