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NCT Delhi - Section

Section 121 in The Delhi Excise Rules, 2010

121. Unless otherwise provided, the preparations to be sold only once on the prescription.

- Unless the prescription bears an indication by registered medical practitioner that it is to be repeated and at what interval of time it is to be repeated and how many times it is to be repeated, the licensee or the registered medical practitioner shall sell the intoxicating spirituous preparations only once on the prescription. After noting the date on the prescription and making an entry in the sale register, the prescription shall be returned to the patient or his representative. If the prescription bears an indication as aforesaid, the licensee or the registered medical practitioner, dispensing the prescription, shall enter on the prescription the date of sale and shall sign and affix his seal on the prescription and return the prescription to the patient or his representative.