88. Supply of medical device to hospitals against delivery challan.
(1)Notwithstanding anything contained in the Drugs and Cosmetics Rules, 1945, any person having a valid licence to sell, stock, exhibit or offer for sale or distribute by retail or wholesale, may, supply invasive medical devices to be implanted through surgical intervention to a hospital for its patient against a delivery challan:Provided that in respect of supplies made against delivery challan of such medical devices, the licencee shall ensure that specified storage conditions are met.(2)A cash or credit memo shall be generated for such medical devices supplied under sub-rule (1), used in the surgical intervention and record of the same shall be maintained by the licencee as per condition of licence.
