Section 35(2) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(2)[ Omitted w.e.f. 1.4.99.] [[Sub-rule (2) omitted by Notification No.16, dated 31.3.99 w.e.f. 1.499. Prior to omission it read as under:'Sales of medicines, medical, surgical, veterinary instruments or equipments to -(a)Any officer of the State Government or Central Government;(b)The Chief Executive Officer by whatever name called, of a local body;(c)Secretary of the Indian Red Cross Society or any branch thereof;(d)Officer incharge of a charitable hospital and dispensary receiving grant-in-aid from the State Government;(e)Officer incharge of any private non-aided hospital or dispensary recommended by the civil surgeon of the district for the purpose and specially authorised by the Commissioner in this behalf subject to the guarantee that such hospital or dispensary provides medicines free to the poor:Provided that -(i)in respect of every such sale to an officer specified in items (a), (b) or (c) such Officer shall certify that the medicines, the medical, surgical or veterinary instruments or equipments are intended for bonafide use in any hospital or dispensary including a veterinary hospital or dispensary located within the State in his jurisdiction or for free distribution in connection with the scheme for the prevention, control or treatment of disease;(ii)in respect of sales to a hospital or dispensary specified in item (d) above the selling dealer shall produce a certificate from the District Medical Officer of the district in which such hospital or dispensary is located that such hospital or dispensary is receiving grant-in-aid from the State Government; or(iii)in respect of sales to a hospital or dispensary specified in item (e) the selling dealer produces a declaration from the concerned hospital or dispensary that such hospital or dispensary is providing medicines free to the poor.]]
