THE MADHYA PRADESH DRUGS (CONTROL) RULES, 1951

PREAMBLE

In exercise of the powers conferred by Section 18 of the Central Provinces and Berar Drugs (Control) Act, 1949 (XLVII of 1949), the State Government are pleased to make the following rules, namely

Rule - 1. Short title, extent and commencement.

(1)     These rules may be called the Madhya Pradesh Drugs (Control) Rules, 1951.

(2)     They extend to the whole of the State Madhya Pradesh.

Rule - 2. Definitions.

In these rules, unless there is anything repugnant in the subject or context.

(a)      "the Act" means the Central Provinces and Berar Drugs (Control) Act, 1949 (XLVII of 1949);

(b)      "Food and Civil Supplies Inspector" means an Inspector appointed as such by the State Government;

(c)      "Drugs Inspector" means an Inspector appointed by the State Government under the Drugs Act, 1940 (XXIII of 1940);

Rule - 3.

[1][[2][X X X]

Rule - 4. Inspection of Account Books and other records.

(1)     On demand by any of the officers mentioned in the Schedule below every dealer or producer shall produce for inspection all books of account and records [3]concerning all transactions of sale and purchase and shall supply such information and produce such other records as the officer may require for the purpose of ascertaining whether the provisions of the Act and rules thereunder have been observed.

(2)     Every dealer or producer shall afford all reasonable facilities for such inspection.