Section 2(1) in The East Punjab Drugs (Control) Act, 1949
(1)In this Act unless there is anything repugnant in the subject or context -(a)"dealer" means a person carrying on, either personally or through any other person, the business of selling any drugs, whether wholesale or retail;(b)"drug" means any drugs as defined in clause (b) of section 3 of the Drugs Act, 1940(XXIII of 1940), in respect of which declaration has been made under section 3.(c)"offer for sale" includes a reference to an intimation by a person of the price proposed by him for a sale of any drug made by the publication of a price list, by exposing the drug for sale in association which a mark indicating price, by the furnishing of a quotation or otherwise howsoever;(d)"producer" includes a manufacturer.
