Section 21(3) in Punjab Manufactured Drugs Rules, 1959
(3)[ The licensee shall not permit any manufactured drug, which he is authorised to sell, to be dispensed or handled by any person other than a pharmacist registered under the Pharmacy Act, 1948 (Central Act No. VIII of 1948) or a qualified person as defined under sub-rule (15) of rule 65 of the Drugs and Cosmetics Rules, 1945] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.];
