Section 75(7) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
(7)The licensee is authorised to compound any preparation containing morphine, diacetylmorphine, or cocaine from the materials which he is lawfully entitled to possess. He shall also enter in the prescription the name of a person, firm or body corporate dispensing the prescription, the address of the premises at which and the date on which it is dispensed.
