Section 2(6) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(6)"State Insurance Dispensary" means a dispensary established in a separate building or part of an existing dispensary, hospital or any other building set apart for the exclusive use of insured persons either during all hours or during certain specified hours; provided that in the later case drugs are maintained and dispensed separately in accordance with those rules;
