Section 30 in The Orissa Dangerous Drugs Rules, 1965
30.
No prescription for the supply of dangerous medicinal drugs or any manufactured drug shall be given by an approved practitioner otherwise than in accordance with the following conditions ;(1)a prescription shall be in writing, it shall be dated and signed by the approved practitioner with his full name, address and qualifications and shall specify the name, address of the person for whose use (for the use of which and whose animal) the prescription is given and the local quantity of the drug to be supplied on the prescription;Provided that where the medicine to be supplied on the prescription is a proprietary medicine, it shall be sufficient for the approved practitioner to state the quantity of the medicine to be supplied;(2)a prescription shall be in conformity with the provisions of Clauses (f) and (g) of Rule 29 ;(3)a registered dentist shall give a prescription only for the purpose of dental treatment and shall mark it "For local dental treatment only" ; and(4)a registered veterinary surgeon shall give a prescription only for the purpose of treatment of animals and shall mark it "For animals' treatment only".Chapter-VI Accounts and their Inspection
