Section 68(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
(3)The expression "use in his practice" in sub-rules (1) and (2) means only the actual direct administration of the drug in injections, surgical operations or other emergent cases by or in the presence of an approved practitioner. All other issues of the drug by an approved practitioner, shall be deemed to be sales, except in the case of issue free of charge from specially recognised charitable medical institutions.
