Section 65(15) in The Drugs and Cosmetics Rules, 1945
(15)[(a) The description "Drugstore" shall be displayed by such licensees who do not require the services of a [Registered Pharmacist] [Substituted by S.R.O. 2136, dated 15.6.1957.].(b)[ The description "Chemists and Druggists" shall be displayed by such licensees who employ the services of a [Registered Pharmacist] [Substituted by S.R.O. 2136, dated 15.6.1957.] [but who do not maintain a "Pharmacy" for compounding against prescriptions. [Substituted by S.R.O. 2136, dated 15.6.1957.](c)The description "Pharmacy", "Pharmacist", "Dispensing Chemist" or "Pharmaceutical Chemist" shall be displayed by such licensees who employ the services of a [Registered Pharmacist] [and maintain a "Pharmacy" for compounding against prescriptions. [Substituted by S.R.O. 2136, dated 15.6.1957.][ Explanation. - For the purpose of this rule,-(i)"Registered Pharmacist" means a person who is a registered pharmacist as defined in clause (i) of section 2 of the Pharmacy Act, 1948 (8 of 1948):Provided that the provisions of sub-clause (i) shall not apply to those persons who are already approved as "qualified person" by the licensing authority on or before the 31st December, 1969.(ii)"Date of Expiry of Potency" means the date that is recorded on the container, label or wrapper as the date upto which the substance may be expected to retain a potency not less than or not to acquire a toxicity greater than that required or permitted by the prescribed test.]
