Section 52F in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52F. Sale.
- [(1) A manufacturer or licenced dealer shall sell essential narcotic drugs otherwise than on prescription to-(a)a manufacturer who has been issued a licence under rule 37 of these rules or a manufacture of preparations of essential narcotic drugs who has been issued a licence under the rules made by the State Government under section 10 of the Act;(b)a licenced dealer;(c)a licenced chemist;(d)a registered medical practitioner;(e)a person who has been authorised by the Controller of Drugs under these rules; or(f)a recognized medical institution.](2)A licenced chemist shall sell essential narcotic drug only on prescription and subject to the provisions of the Drug and Cosmetics Rules, 1945.(3)A recognised medical institution shall dispense or sell essential narcotic drugs in such manner as specified in these rules.
