Section 17 in Punjab Manufactured Drugs Rules, 1959
17.
(i)A medical practitioner may mix for use in his medical practice manufactured drugs which he is lawfully entitled to possess and which are required for use in the exercise of his profession.Note. - A medical practitioner who desires to distribute and sell any manufactured drug must take out a licence under these Rules.(ii)A medical practitioner of the indigenuous system of medicines may prescribe only those manufactured drugs which are included in the indigenous systems of medicines.
