Section 17 in The Delhi Narcotic Drugs Rules, 1985
17.
No prescription for the supply of manufactured drugs (other than prepared opium) shall be given by an approved practitioner otherwise than in accordance with the following conditions:(a)the prescription shall be in writing and shall be dated and signed by the approved practitioner with his full name and address and qualifications and shall specify the name, address of the person to whom, and the nature of ailment for which the prescription is given, the directions for use and the total amount 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 to state the amount of medicine to be supplied, when a dose in excess of the usual dosage of any such manufactured drug, is prescribed, the amount of the does shall be emphasised by being underlined and the initials of the practitioner set in the margin opposite;(b)the prescription shall not be given for the use of the prescriber himself;(c)a registered dentist shall give a prescription only for the purpose of dental treatment and shall mark it "For local treatment only";(d)a registered veterinary surgeon shall give a prescription only for the purpose of treatment of animals and shall mark it "For animals treatment only"; and(e)an approved practitioner of indigenous system of medicine may prescribe only those drugs which are included in that system.
