Section 18 in The Jammu and Kashmir Pharmacy Act, 2011
18. Qualification for entry on first register.
- A person shall be entitled, on payment of [a fee of rupees fifty] to have his name entered in the first register if he resides, or carries on the business or profession of pharmacy, in the State and if he -(a)holds a degree or diploma in pharmacy or pharmaceutical chemistry or chemist and druggist diploma of an Indian University or a State Government, as the case may be, or a prescribed qualification granted by an authority outside India; or(b)holds a degree [in science with chemistry as elective-subject] [Substituted by Act XVIII of 1985, section 3.] other than a degree in pharmaceutical chemistry and has been engaged in the compounding of drugs in a hospital or dispensary or other place in which drugs are regularly dispensed on prescriptions of medical practitioner for a total period of not less than three years;(c)has passed an examination recognised as adequate by the Government for compounders or dispensers; or(d)[ is a matriculate or has passed an equivalent examination from a recognised University and has been engaged in the compounding of drugs in a hospital or dispensary or other place in which drugs are regularly dispensed on prescriptions of medical practitioners for a total period of not less than five years prior to the date notified under sub-section (2) of section 17.] [Substituted by Act XVIII of 1985, section 3.]
