Section 29(5) in Bihar and Orissa Dangerous Drugs Rules, 1934
(5)the consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs sent to him from time to time by post.V. The licensee shall not manufacture, possess, or sell dangerous medicinal drugs in virtue of this licence, at any place except his place of business specified above.VI. The licensee shall mark every package or bottle containing dangerous medicinal drugs with the percentage or proportion or amount of opium, cannabis indicae, morphine diacetylmorphine or cocaine contained in the drugs.VII. (1) The licensee may sell otherwise, that on prescription dangerous medicinal drugs only:-(a)to another dealer or chemist licensed under the rules made by the Government of Bihar and Orissa under sub-section (2) of Section 8 of the Dangerous Drugs Act, or under the corresponding rules for the time being in force in any part of British India outside the province of Bihar and Orissa;(b)to an approved practitioner for use in his practice;(c)to an approved practitioner in charge of a hospital or dispensary for use in the hospital or dispensary:Provided that the drugs shall not be delivered to any person not licensed or otherwise authorized to be in possession of the drugs who purports to be sent by or on behalf of a person so licensed or authorized, unless an authority in writing, signed by the person so licensed or authorized, to receive the drugs on his behalf is produced and unless the licensed dealer is satisfied that the authority is genuine:Provided further that he shall not in any case dispense more than once a prescription prescribed by an approved practitioner for his own use.
