Section 15 in The Delhi Narcotic Drugs Rules, 1985
15.
(1)(a)No licensed chemist shall sell manufactured drugs otherwise than on the prescription in Form D.D. 12 and subject to the conditions of his licence.(b)He shall sell the manufactured drugs or preparations containing manufactured drugs, in such quantity and for the use of such person only as may be specified in the prescriptions.(c)If the prescription does not bear a superscription by an approved practitioner stating that it is to be repealed and at what interval of time it is to be repealed, he shall sell the manufactured drugs or preparations containing manufactured drugs once only on such prescription and shall retain the prescription:Provided that he shall forewarn the person presenting the prescription that unless it bears such superscription as aforesaid, it shall be retained.(d)If the prescription bears the superscription as aforesaid, he shall enter in the prescription the date of sale and shall sign and seal the prescription:Provided that if it appears that manufactured drugs or preparations containing manufactured drugs have already been sold on the prescription six times of for such number of times as the prescription is required to be repealed, or that the interval specified in the prescription has not elapsed since the prescription was last dispensed, he shall not sell the manufactured drugs or preparations containing manufactured drugs on such prescription unless it has further been superscribed by the approved practitioner.(2)The licensee shall keep an account of the receipt and disposal of the manufactured drugs in the register in Form D.D. 14. Such account shall be kept by the licensee for a period of not less than two years from date of the last entry entered in the register.(3)The provisions of sub-rules (2), (3), (4), (5) and (6) of Rule 14 shall apply in case of the licensed chemists also.
