[31A. Application of provisions to Government departments. —The provisions of 12 this Chapter except those contained in section 31 shall apply in relation to the manufacture, sale or distribution of drugs by any department of Government as they apply in relation to the manufacture, sale or distribution of drugs by any other person.] 1. Ins. by Act 21 of 1962, s. 20 (w.e.f. 27-7-1964). 2. Subs. by Act 68 of 1982, s. 25, for “one thousand rupees” (w.e.f. 1-2-1983). 3. The words and figures “section 28 or” omitted by Act 13 of 1964, s. 20 (w.e.f. 15-9-1964). 4. Subs. by Act 26 of 2008, s. 11, for “ten years or with fine or with both” (w.e.f. 10-8-2009) 5. Re-numbered as sub-section (I) by Act 35 of 1960, s. 9 (w.e.f. 16-3-1961). 6. Ins. by Act 21 of 1962, s. 21 (w.e.f. 27-7-1964). 7. Added by Act 13 of 1964. s. 21 (w.e.f. 15-9-1964). 8. Subs. by Act 68 of 1982, s. 26, for cl.

(2) ins. by Act 35 of 1960, s. 9, subs. by Act 21 of 1962, s. 21 (w. e.f. 27-7-1964). 11. Subs. by Act 13 of 1964. s. 21, for “or is a misbranded drug” (w.e.f. 15-9-1964). 12. Ins. by s. 22. ibid. (w.e.f. 15-9-1964). 25