Section 29 in The Orissa Dangerous Drugs Rules, 1965
29. Conditions for sale by a licensed chemist or on prescriptions.
- A licensed chemist may sell or dispense dangerous or any manufactured drug on prescription subject to the following conditions ;(a)he shall sell the drugs in such quantity and for the use of such person only as may be specified in the prescription;(b)he shall sell the drugs only once on a prescription unless it bears a superscription by the approved practitioner stating that the drugs to be dispensed are to be repeated and specifying therein the intervals of time and the number of times it is to be repeated :Provided that when the drugs have already been sold on the prescription three times or less than three times as is required in the prescription or that the interval specified in the superscription has not elapsed since it was last dispensed, he shall not sell the drugs on such prescription except on a further superscription in that behalf by the approved practitioner ;(c)he shall not dispense a prescription unless he is acquainted with the signature of the approved practitioner by whom it purports ¦to have been given or is acquainted with the person or the family of the person for whose use or for the use of whose animal the prescription purports to be given, and has no reason to suppose that the prescription is not genuine;(d)he shall date and sign a prescription at the time when he serves it;(e)he shall not serve coca leaves or coca derivatives more than once on the same prescription and shall retain every prescription authorising the issue of such drugs;(f)he shall not serve more than once any prescription, for any dangerous medicinal drug prescribed by an approved practitioner for his own use;(g)he shall not serve any prescription in any case for any manufactured drug prescribed by an approved practitioner for his own use;(h)he shall not serve any prescription presented for repetition before the interval specified in the superscription has elapsed since the prescription was last dispensed;(i)he shall keep every prescription on the premises where to dispense it and shall produce it for inspection by an officer of the Excise Department not below the rank of a Sub-Inspector of Excise;(j)on the first sale on a prescription other than the prescription referred to in Clause (i) of this rule, he shall record and retain a copy thereof and on the occasion of each subsequent sale on such prescription he shall enter thereon the date of the sale under his signature and seal;(k)he shall not sell or dispense any drugs on a prescription which does not conform to the provisions of Rule 30; and(l)he shall comply with any other conditions that may be specified in his licence.Chapter-V Conditions rotating to Prescriptions
