Pharmacy Act, 1948
43. Failure to surrender certificate of registration
(1) If any person
whose name has been removed from the register fails without sufficient cause
forthwith to surrender his certificate of registration, he shall be punishable
with fine which may extend to fifty rupees.
(2) cognizance of an
offence punishable under this section shall not be taken except upon complaint
made by an order of the Executive Committee.