Section 65(19) in The Drugs and Cosmetics Rules, 1945
(19)[ The supply by retail of any drug in a container other than the one in which the manufacturer has marketed the drug, shall be made only by dealers who employ the services of a [Registered Pharmacist] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).][and such supply shall be made under the direct supervision of the [Registered Pharmacist] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).][in an envelope or other suitable wrapper or container showing the following particulars on the label:- [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).](a)name of the drug,(b)the quantity supplied,(c)the name and address of the dealer.]
