Section 17(a) in The Delhi Narcotic Drugs Rules, 1985
(a)the prescription shall be in writing and shall be dated and signed by the approved practitioner with his full name and address and qualifications and shall specify the name, address of the person to whom, and the nature of ailment for which the prescription is given, the directions for use and the total amount 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 to state the amount of medicine to be supplied, when a dose in excess of the usual dosage of any such manufactured drug, is prescribed, the amount of the does shall be emphasised by being underlined and the initials of the practitioner set in the margin opposite;
