Section 32(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(2)Subject to the provisions of sub-rule (3) an approved medical practitioner usually dispensing medicines to his patients in the exercise of his profession shall be exempted from the provision regarding the sale of manufactured drugs other than prepared opium in so far as the sale consists in taking payment for medicines issued or medical treatment given to bona fide patients :Provided that this exemption shall only apply to a dispensary owned by an approved medical practitioner where no prescriptions except his own are dispensed;Provided further that the approved medical practitioner shall :-(i)get himself registered with the collector or District Excise Officer;(ii)maintain register in Form N.D. 5 alongwith patients card in Form N.D. 6 accounting for the manufactured drugs in stock, received and used;(iii)file and preserve for not less than two years all the prescriptions so dispensed at the dispensary;(iv)produce the prescription alongwith his stock and permits and invoices of supplies obtained on the demand of any officer not below the rank of Sub-Inspector of Excise; and(v)furnish such returns and information in regard to dealings in Narcotic drugs as may be required by the Collector or the District Excise Officer.
