Section 21 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
21.
(1)A licensed chemist may sell narcotic drugs on prescription subject to the following conditions-(a)(i)The prescription shall be in writing and shall be dated and signed by the approved practitioner giving it with his full name and address of the person for whose use (or for the use of whose animal) the prescription is given and the total amount of drug to be supplied.(ii)In the case of a prescription given by a dentist the prescription shall be for dental treatment only and shall bear the words "for local dental treatment only".(iii)In the case of a prescription given by a veterinary practitioner the prescription shall be for treatment of animals only and shall bear the words "for treatment of animals only."(b)A licensed chemist shall not dispense a prescription unless he is acquainted with the signature of the approved practitioner by whom it purports to have been given or is acquainted with the person or the family of the person for whose use or for the use of whose animal the prescription purports to be given and has no reason to suppose that the prescription is not genuine.(c)A licensed chemist shall date and sign prescription at the time when he serves it.(d)A licensed chemist shall not serve narcotic drugs more than once on the same prescription unless it bears superscription by the approved practitioner who prescribed it stating that it is to be repeated and the intervals of time after which and the number of times (not exceeding thrice) that it is to be repeated. In the absence of such superscription, the prescription shall be retained by the licensed chemist after it has been served once.If the practitioner bears of superscription as aforesaid it is to be retained by the licensed chemist only after it has been served for such times as decided or the number of times fewer than that as mentioned in the prescription and in the same time the person serving it shall sign the prescription on every occasion that he serves it and note the date of every such occasion:Provided that such a prescription prescribed by an approved practitioner for his own use shall not in any case be dispensed more than once.(e)A licensed chemist shall not serve any prescription presented for repetition before the interval specified in the superscription has elapsed since the prescription was last dispensed.(f)A licensed chemist shall keep every prescription on the premises where he dispensed it and shall produce it for inspection by an Excise Officer not below the rank of a Sub-Inspector of Excise.(2)A licensed chemist shall maintain a written report in Form ND 3 of every sale made by him under this Rule.
