Section 16 in Punjab Manufactured Drugs Rules, 1959
16.
(1)A medical practitioner may possess the following quantities of manufactured drugs other than prepared opium for use in his practice and not for sale;Provided that a medical practitioner of the indigenous system of medicines may possess only those manufactured drugs which are included in the indigenous system of medicine :-(i)[ Morphine (In all forms) : 6 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.](ii)[ Codeine (In all forms) : 10 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.](iii)Cocaine (In all forms) : 2 Gms(iv)Methadone (In all forms) : 1 Gm(v)[ Pethidine (In all forms) : 6 Gms] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966](vi)Opium : 30 Gms(vii)Other dangerous drugs : A quantity equivalent to 100 average doses, as fixed by the Drug Controller (India) from time to time ;[Provided further that the State Drugs Controller may authorise any such practitioner to possess any quantity larger than the aforesaid quantity of drugs.] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 25.3.1966.].Explanation :- (a) The term "use in his practice" covers only the actual direct administration of the drugs in injections, surgical operations or other emergent cases by or in the presence of medical practitioner.(b)All other issues of the manufactured drugs by a medical practitioner from his dispensary will amount to sale.(2)(i)A medical practitioner, who is permitted to possess manufactured drugs without a licence under sub-rule (1), shall obtain his supplies from a licensed chemist or druggist only and shall maintain a register showing receipts as well as disposals of each drug. The register shall be in Form D.D. 7-A.(ii)A separate register or a separate part of the register shall be assigned to each of the following classes of drugs and preparations :-(1)Cocaine and ecgonine and preparations containing cocaine or ecogonine,(2)morphine, and preparations containing morphine;(3)diacetylmorphine and containing its preparations;(4)medicinal opium;(5)dihydrohydrooxycodeinone (commonly known as eucodal) and preparations containing dihydrohydrooxrcodeinone;(6)dihydrcodeinone (commonly known as dicodide) and its preparations;(7)extracts or tinctures of Indian hemp;(8)dihydromorphinone (commonly known as dilaudide) and preparations containing dihydromorphinone.(iii)Entries in the register must be made on the day on which the manufactured drug is received or dispensed. It is not necessary that the medical practitioner should himself enter in the register the particulars of manufactured drugs administered by him or under his supervision but entries must be verified by him on the date of entry or on the following date. Where a medical practitioner practises at more than one premises a separate account of manufactured drugs kept at each premises shall be maintained.(iv)Every entry required to be made and every correction of such an entry must be made in ink and no cancellation, obliteration or alteration shall be made of any entry in the register and any correction of any entry must be made by way of marginal note or foot-note, which must specify the date on which the correction is made.(v)The stock of manufactured drugs in the possession of a medical practitioner and the accounts relating thereto shall be open for inspection by any officer of the Health Department not below the rank of Assistant Surgeon or District Medical Officer of Health or an Excise Officer not below the rank of Sub-Inspector. The medical practitioner shall, if required do so by the Deputy Excise and Taxation Commissioner, submit such information relating to the transactions in manufactured drugs as may be demanded from him.(vi)If messenger is sent by the medical practitioner to take delivery of the manufactured drugs, the messenger must be given an authority in writing signed by him and specifying the messenger by name, to receive the drugs on his behalf. A licensed chemist and druggist is forbidden to deliver drugs to messenger not so authorised. In emergencies, when the medical practitioner is unable to send a signed order the licensee may act on the oral message of a medical practitioner known to him, provided that on delivery of the drugs he receives a signed order from the medical practitioner or an undertaking that the signed order will be furnished within twenty-four hours.(vii)The medical practitioner shall keep the drugs under lock and key.(viii)While carrying drugs to the house of a patient the medical practitioner shall take full precautions for the safe custody of manufactured drugs. Thefts and losses of manufactured drugs should be forthwith reported to the nearest excise or police official.(ix)All records including registers and day books must be kept for not less than two years from the date of the last entry therein.(3)[ A medical practitioner who wishes to possess or dispense the manufactured drugs other than prepared opium for use is his practice and not for sale, shall get himself registered on application with State Drugs Controller. The full particulars of such registration shall be maintained in a register in Form D.D. 7-B. No fee shall be charged for such registration. The State Drugs Controller shall immediately after registration of the medical practitioner, issue him a Registration Certificate in Form D.D. 7-C which shall be produced on demand by any officer of the Drugs Control Administration of or above the rank of a Drugs Inspector for inspection.] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]
