- 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, shall be dated and signed by the approved practitioner with his full name and address and his registration number and shall specify the name and address of the person to whom, and 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 in 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 dose 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 dental treatment only"; and(d)a registered veterinary surgeon shall give a prescription only for the purpose of treatment of animals and shall mark it for "animal treatment only".
