Section 65(11) in The Drugs and Cosmetics Rules, 1945
(11)The person dispensing a prescription containing a drug specified in [Schedule H and Schedule H1] [Substituted for the words "Schedule H" by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)] [and Schedule X] [Inserted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] shall comply with the following requirements in addition to other requirements of these rules:-(a)the prescription must not be dispensed more than once unless the prescriber has stated thereon that it may be dispensed more than once;(b)if the prescription contains a direction that it may be dispensed a stated number of times or at stated intervals it must not be dispensed otherwise than in accordance with the directions;(c)at the time of dispensing there must be noted on the prescription above the signature of the prescriber, the name and address of the seller and the date on which the prescription is dispensed.[(11-A) No person dispensing a prescription containing substances specified in [and Schedule X] [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).], [may supply any other preparation, whether containing the same substances or not in lieu thereof.] [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]
