Section 19(1) in The M.P. Dangerous Drugs Rules, 1959
(1)The medical institutions exempted under rule 8 or these rules shall also be exempt from the provisions regarding the sale of manufactured drugs other than prepared opium in so far as the sale consists in taking payment for medicines issued in accordance with the rules prescribed for the hospital or dispensary :Provided that such institutions shall maintain a true and correct account of the manufactured drugs, in Form D.D.R. 4.
