Section 19(1) in Bihar and Orissa Dangerous Drugs Rules, 1934
(1)A licensed dealer may, subject to the condition of his licence, sell otherwise than on prescription:-(a)to a licensed dealer or to a licensed chemist,(b)to an approved practitioner for use in his practice,(c)to an approved practitioner in charge of a hospital or dispensary for use in the hospital or dispensary,(d)to any person authorised to purchase the drugs sold by the Rules in force in any part of British India other than Bihar and Orissa.any dangerous medicinal drug in a quantity not exceeding the quantity which the purchaser may lawfully possess.
