Section 65(2) in The Drugs and Cosmetics Rules, 1945
(2)The supply, otherwise than by way of wholesale dealing [* * *] [Certain words omitted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] of any drug supplied on the prescription of a Registered Medical Practitioner shall be effected only by or under the personal supervision of a [registered pharmacist] [Substituted by G.S.R. 676(E), dated 6.9.1994 (w.e.f. 6.9.1994).].
