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Pharmacy Act, 1948 26A. Inspection (1) A State Council may, with the previous sanction of the State Government, appoint Inspectors having the prescribed qualifications for the purposes of Chapters III, IV and V of this Act. (2) An Inspect may- (a) inspect any premises where drugs are compounded or dispensed and submit a written report to the Registrar ; (b) enquire whether a person who is engaged in compounding or dispensing of drugs is a registered pharmacist ; (c) investigate any complaint made in writing in respect of any contravention of this Act and report to the Registrar ; (d) institute prosecution under the order of the Executive Committee of the State Council ; (e) exercise such other powers as may be necessary for carrying out the purposes of Chapters III, IV and V of this Act or any rules made thereunder. (3) Any person willfully obstructing an Inspector in the exercise of the powers conferred on him by or under this Act or any rules made thereunder shall be punishable with imprisonment for a term which may extend to six months, or with fine not exceeding one thousand rupees, or with both. (4) Every Inspector shall be deemed to be a public servant within the meaning of section 21 of Indian Penal Code.]    |
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