Section 14 in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
14.
Unless otherwise mentioned on the prescription by a Registered practitioner or a Homeopathic practitioner or an Ayurvedic or Unani practitioner, the licensee or the Registered practitioner or Homeopathic practitioner or Ayurvedic or Unani practitioner shall sell the intoxicating spirituous preparations only once. After nothing the date of sale Seal & Designation on the prescription and making an entry in the sale register, the prescription shall be returned to that patient or his representative.E. Approval, Authorisation, Licences, Passes and Permits
