Section 5(1) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
(1)Allopathic Preparations(a)A patient on the authority and upto the extent of a prescription issued by a registered practitioner;(b)a registered practitioner upto 900 Millilitre of each such preparation at any one time;(c)a registered practitioner as Manager or Supervisor of a hospital, dispensary or clinic run either by private individual/s or organisation/s or Government or Municipal council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months.(d)A private medical practitioner may keep in his possession at any time such intoxicating spirituous preparations as mentioned in his Drug licence to the extent of 900 ml. of each preparation for the purpose of dispensing his own prescriptions;
