Section 52G in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52G. Registered medical practitioner and conditions relating to their prescriptions.
- No prescription for the supply of essential narcotic drugs shall be given by a registered medical practitioner otherwise than in accordance with the following conditions, namely:-(i)the prescription shall be in writing, dated and signed by the practitioner with his full name, address and registration number and shall specify the name and address of the person to whom the prescription is given and the total quantity of the essential narcotic drug to be supplied alongwith daily dose and period of consumption:Provided that where such drug to be supplied on the prescription is a patent or proprietary medicine, it shall be sufficient to state the quantity and strength of the medicine to be supplied;(ii)the prescription shall not be given for the use of the prescriber himself.
