Section 30(1) in The Orissa Dangerous Drugs Rules, 1965
(1)a prescription shall be in writing, it shall be dated and signed by the approved practitioner with his full name, address and qualifications and shall specify the name, address of the person for whose use (for the use of which and whose animal) the prescription is given and the local quantity of the drug to be supplied on the prescription;Provided that where the medicine to be supplied on the prescription is a proprietary medicine, it shall be sufficient for the approved practitioner to state the quantity of the medicine to be supplied;
