Section 12 in Tamil Nadu Drugs (Control) Act, 1949
12. [ Prohibition of sale, etc., and requisitioning of drugs. [Sub-sections (2) to (5) were omitted and sub-section (l)was re-numbered an section 12 by section 2(1) of the Madras Drugs (Control) Amendment Act, 1951 (Madras Act XXVII of 1951).]
- If in the opinion of the Commissioner it is necessary or expedient so to do, he may, by order in writing,-(a)prohibit the disposal of any drug except in such circumstances and under such conditions as may be specified in the order;(b)direct the sale of any drug to any such dealer or class of dealers and in such quantities as may be specified in the order;(c)[ ***.].and make such further orders as appear to him to be necessary or expedient in connection with any order issued under this [section] [Substituted for the word 'sub-section' by of the Madras Drugs (Control) Amendment Act, 1951 (Madras Act XXVII of 1951).].
