Any person attending at a Municipal dispensary shall ordinarily receive advice and medicines free of charge; provided that -(1)The Medical Officer shall impress upon all, but the poor, the duty of subscribing to the dispensary or paying for the medicines supplied to them;(2)That the Municipal hospitals and dispensaries all except really indigent out-patients, may be charged a fee of not more than [ten paise] [Substituted and inserted vide S.R.O. 510/12.9.1983.] for each prescription as the Council may prescribe;(3)The diet charges in Medico-legal cases sent by police shall be recovered from the Magistrate.
