Section 65(3) in The Drugs and Cosmetics Rules, 1945
(3)[(1) The supply of any drug [Substituted by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).] [other than those specified in Schedule X] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [on a prescription of a Registered Medical Practitioner shall be recorded at the time of supply in a prescription register specially maintained for the purpose and the serial number of entry in this regard shall be entered on the prescription. The following particulars shall be entered in the register:- [Substituted by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).](a)serial number of the entry,(b)the date of supply,(c)the name and address of the prescriber,(d)[ the name and address of the patient, or the name and address of the owner of the animal if the drug supplied is for veterinary use,] [Substituted by G.S.R. 926, dated 24.6.1977 (w.e.f. 16.7.1977).](e)the name of the drug or preparation and the quantity or in the case of a medicine made up by the licensee, the ingredients and quantities thereof,(f)in the case of a drug specified in [Schedule C or] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [Schedule H and Schedule H1] [Substituted for the words "Schedule H" by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)] the name of manufacturer of the drug, its batch number and the date of expiry of potency, if any,(g)the signature of the [Registered Pharmacist] [Substituted by G.S.R. 676(E), dated 6.9.1994 (w.e.f. 6.9.1994).] by or under whose supervision the medicine was made up or supplied:Provided that in the case of drugs which are not compounded in the premises and which are supplied from or in the original containers the particulars specified in items (a) to (g) above may be entered in a cash or credit memo book, serially numbered and specially maintained for this purpose:Provided further that if the medicine is supplied on a prescription on which the medicine has been supplied on previous occasion and entries made in the prescription register it shall be sufficient if the new entry in the register includes a serial number, the date of supply, the quantity supplied and a sufficient reference to an entry in the register recording the dispensing of the medicine on the previous occasion:Provided further that it shall not be necessary to record the above details in the register or in the cash or credit memo particulars in respect of-(i)any drugs supplied against prescription under the Employees State Insurance Scheme if all the above particulars are given in that prescription, and(ii)any drugs other than that specified in [Schedule C or] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [Schedule H and Schedule H1] [Substituted for the words "Schedule H" by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)] if it is supplied in the original unopened container of the manufacturer and if the prescription is duly stamped at the time of supply with the name of the supplier and the date on which the supply was made and on condition that the provisions of sub-rule (4) (3) of this rule are complied with.(h)[ the supply of a drug specified in Schedule H1 shall be recorded in a separate register at the time of the supply giving the name and address of the prescriber, the name of the patient, the name of the drug and the quantity supplied and such records shall be maintained for three years and be open for inspection.] [Substituted by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)]
