Section 29 in The Jammu and Kashmir Pharmacy Act, 2011
29. Dispensing unregistered persons.
(1)On or after such date as the Government may, by notification in the Government Gazette, appoint in this behalf, no person other than a registered pharmacist shall compound, prepares mix or dispense any medicine on the prescription of a medical practitioner except under the direct and personal supervision of a registered pharmacist:Provided that this sub-section shall not apply to the dispensing by a medical practitioner of medicine for his own patients, or with the general or special sanction of the Government for the patients of another medical practitioner.(2)Whoever contravenes the provisions of sub-section (i) shall be punishable with imprisonment for a term which may extend to six months or with fine not exceeding one thousand rupees, or with both:(3)Cognizance of an offence punishable under this section shall not be taken except upon complaint made by an order of the Government.
