Section 32 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
32. Exemption.
(1)The medical institution exempted under Rule 21 of these rules shall also be exempted from the provisions regarding the sale of manufactured drugs [other than prepared opium and morphine] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999] in so far as the sale consists in taking payment for medicines issued in accordance with the rules prescribed for the hospital or dispensary :[Provided that such medical institution shall maintain a true and correct account of the manufactured drugs other than the prepared opium and morphine.] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999](2)Subject to the provisions of sub-rule (3) an approved medical practitioner usually dispensing medicines to his patients in the exercise of his profession shall be exempted from the provision regarding the sale of manufactured drugs other than prepared opium in so far as the sale consists in taking payment for medicines issued or medical treatment given to bona fide patients :Provided that this exemption shall only apply to a dispensary owned by an approved medical practitioner where no prescriptions except his own are dispensed;Provided further that the approved medical practitioner shall :-(i)get himself registered with the collector or District Excise Officer;(ii)maintain register in Form N.D. 5 alongwith patients card in Form N.D. 6 accounting for the manufactured drugs in stock, received and used;(iii)file and preserve for not less than two years all the prescriptions so dispensed at the dispensary;(iv)produce the prescription alongwith his stock and permits and invoices of supplies obtained on the demand of any officer not below the rank of Sub-Inspector of Excise; and(v)furnish such returns and information in regard to dealings in Narcotic drugs as may be required by the Collector or the District Excise Officer.(3)The exemption under sub-rule (2) may be withdrawn by the Excise Commissioner it there is any breach of the conditions given in that sub-rule or if he is satisfied, after such enquiry as he deems proper, that Narcotic drugs are supplied otherwise than for bona fide medical treatment.
