Section 65(5) in The Drugs and Cosmetics Rules, 1945
(5)[(1) Subject to the other provisions of these rules the supply of a drug by wholesale shall be made against a cash or credit memo bearing the name and address of the licensee and his license number under the Drugs and Cosmetics Act in which the following particulars shall be entered:- [Substituted by Notification No. F. 1-63/61-D, dated 17.7.1963.](a)the date of sale,(b)the name, address of the licensee to whom sold and his sale license number. In case of sale to an authority purchasing on behalf of Government, or to a hospital, medical, educational or research institution or to a Registered Medical Practitioner for the purpose of supply to his patients the name and address of the authority, institution or the Registered Medical Practitioner, as the case may be,(c)the name of the drug, the quantity and the batch number,(d)the name of the manufacturer,(e)[ the signature of the competent person under whose supervision the sale was effected.]
