Section 65(10) in The Drugs and Cosmetics Rules, 1945
(10)For the purposes of clause (9) a prescription shall-(a)be in writing and be signed by the person giving it with his usual signature and be dated by him;(b)[ specify the name and address of the person for whose treatment it is given, or the name and address of the owner of the animal if the drug is meant for veterinary use;] [Substituted by G.S.R. 926, dated 24.6.1977 (w.e.f. 16.7.1977).](c)indicate the total amount of the medicine to be supplied and the dose to be taken.
