Section 19 in Bihar and Orissa Dangerous Drugs Rules, 1934
19.
(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.(2)Every licensed dealer shall maintain a written record in Form D. D. 3 of the sale of any such drug and shall plainly mark:-(a)Every package or bottle containing ecognine, cocaine, morphine, diacetylmorphine, medicinal hemp or medicinal opium or their respective salts with the amount of the drugs in such package or bottle;(b)every package or bottle containing any extract preparation or admixture of any of the aforementioned drugs-(i)in the case of a powder, solution or ointment with the total amount thereof in the package or bottle and the percentage of the drug in the powder solution or ointment;(ii)in the case of the tablets or similar articles other than those mentioned in sub-clause (i) containing any of the aforementioned drugs, with the quantity of the drug contained in such tablet or article and the number of such tablets or articles in the package or bottle.
