Drugs (Control) Act, 1950

Contents
Sections	Particulars
1	Short title and extent
2	Interpretation
3	Drugs to which this Act applies
4	Fixing of maximum prices and maximum quantities which may be held or sold
5	Restrictions on sale, etc., where maximum is fixed under Section
6	General limitation on quantity which may be possessed at any one time
7	Duty to declare possession of excess stocks
8	Refusal to sell
9	Cash memorandum to be given of certain sales
10	Marking of prices and exhibiting list of prices and stocks
11	Obligation to state price separately on composite offer
12	Prohibition or regulation of the disposal of drugs
13	Penalties
14	Offences by corporations
15	Procedure
16	Powers of search and seizure
17	Power to make rules
18	Protection of action in good faith
19	Saving of other laws
20	[* * * Repealed]

An Act to provide for the control of the sale, supply and distribution of drugs.

Be it enacted by Parliament as follows:-