Section 5(3) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
(3)Ayurvedic and Unani preparations(a)A patient on the authority and upto the extent of a prescription issued by an Ayurvedic or Unani Practitioner;(b)An Ayurvedic or Unani Practitioner upto 900 millilitres of each such preparations at any one time;(c)An Ayurvedic or Unani practitioner as Manager or Supervisor of a Ayurvedic or Unani hospital/dispensary/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;
