Section 12A in Homoeopathic Practitioners (Professional Conduct, Etiquette and Code of Ethics) Regulations, 1982
12A. Physician to obey law and regulation.
- A physician, -(a)shall not act contrary to the laws regulating the practice of Homoeopathy;(b)shall not assist others to disobey the law regulating the practice of Homoeopathy;(c)shall act in aid of the enforcement of sanitary laws and regulations in the interest of public health;(d)shall comply with the provisions of the Drugs and Cosmetics Act, 1940 (23 of 1940), Drugs and Cosmetics Rules, 1945; the Pharmacy Act, 1948 (8 of 1948); the Narcotic Drugs and Psychotropic Substances Act 1985 (61 of 1985); the Medical Termination of Pregnancy Act, 1971 (34 of 1971), the Transplantation of Human Organ Act, 1994 (42 of 1994); the Persons with Disabilities (Equal Opportunity and Full Participation) Act, 1995 (1 of 1996) and Biomedical Waste (Management and Handling) Rules, 1998 and such other related Acts, Rules, of the Central Government or the State Government or the Local Administrative bodies relating to protection and promotion of public health.
