N. P. Singh, J. - (1.) The appellants who manufacture and deal in ayurvedic and unani medicines questioned the validity of the Tamil Nadu Spirituous Preparations (Control) Rules, 1984 (hereinafter referred to as the 'Rules') framed under the exercise of the power conferred by S. 54 of the Tamil Nadu Prohibition Act, 1937 (hereinafter referred to as the 'Act') before the High Court which has upheld the validity of the said Rules. The order by which the aforesaid Rules were notified gives the object of the framing of the Rules, saying that by G. O. Ms. No. 3031, Home, dated 1-11-1958, the Government in exercise of the powers conferred by S. 16 of the aforesaid Act had exempted the medicinal and toilet preparations containing alcohol and/or intoxicating drugs from all provisions of the said Act, subject to certain conditions. But the conditions were found to be inadequate to check effectively the manufacture and sale of medicines containing alcohol and because of that a decision had been taken to frame a separate set of Rules. Rule 3(b) defines alcohol to mean ethyl alcohol of any strength and purity having the chemical composition of C, H, OH. Rule 3(j) defines "restricted preparations"."spirituous preparations that are intended for internal consumption and containing more than 18% v/v of alcohol and medicinal preparations containing intoxicating drugs. Provided that all ayurvedic preparations containing self-generated alcohol and classified as "restricted preparations" under the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 shall be treated as restricted preparations for the purpose of these rules." Similarly Rule 3(k) defines "spirituous preparations". "Spirituous preparations" means - (i) any medicinal or toilet preparation containing alcohol, whether self-generated or otherwise, or any intoxicating drug; or (ii) any other substance containing alcohol or intoxicating drug, whether self-generated or otherwise, notified under rule 5 to be a spirituous preparation; **********" Rule 11 provides for grant of wholesale and retail sale licences in different forms prescribed therein for sale of any homoeopathic medicinal preparation or "any preparation coming under the indigenous system of medicine to a registered medical practitioner or to those holding licence in Forms L1 and L2 under the Medicinal and Toilet Preparations (Excise duties) Rules, 1956 or a licence under the Drugs and Cosmetics Act, 1940 (Central Act XXIII of 1940)".
(2.) According to the appellants, the provisions aforesaid requiring licences for sale of indigenous system of medicines by medical practitioner or by those holding licence under the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 or holders of licences under Drugs and Cosmetics Act, 1940 amounts to unreasonable restrictions on the right of wholesale and retail dealers to deal in such indigenous system of medicines.
(3.) It cannot be disputed that power to frame such Rules, requiring the wholesale dealers and retail dealers to get licences before dealing in indigenous system of medicines must flow from the provisions of the Act under which such rules have been framed. Section 3(9) of the Act defines "liquor": "liquor" includes toddy/country liquor, spirits or wine, (denatured spirits), spirits, wine, beer, and all liquid consisting of or containing alcohol." Section 54 vests power in the State Government to make rules for the purpose of carrying into effect the provisions of the said Act. Clause (m) of sub-sec. (2) of S. 54 says:- "Clause (m) - for the prevention of the use of medicinal or toilet purposes and for the regulation of the use of any liquor or drug exempted from all or any of the use provisions of this Act." On a plain reading S. 54(2) (m) enables the State Government to make rules for regulating the use of any liquor for medicinal or toilet purposes. We are not able to appreciate as to how in face of S. 54(2) (m) it can be held that the State Government could not have regulated the use of liquor which shall include alcohol in view of definition of liquor under S. 3(9) aforesaid. As already pointed out above, Rule 3(k) defines 'spirituous preparations' to mean any medicinal or toilet preparations containing alcohol whether self-generated or otherwise or any intoxicating drug. The expression alcohol has already been defined in Rule 3(b). In this back ground, if any wholesale or retail dealer is to sell any preparation which contains alcohol whether self-generated or otherwise or any intoxicating drug, then he has to obtain licence as required by Rule 11 of the Rules. From reading the Rules, it is apparent and obvious that they purport to regulate the sale of spirituous preparations and restricted preparations through homoeopathic or indigenous system of medicines. The restrictions imposed by the Rules are consistent with the provisions of the Act and the State Government had authority to frame such Rules under S. 54(2) (m).;