Section 20 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
20.
(1)A licensed dealer may subject to the conditions of his licence sell otherwise than on prescription-(a)to a licensed dealer or to licensed chemist.(b)to an approved practitioner for use in his practice.(c)to an approved practitioner in charge of a hospital or dispensary for use in the hospital or dispensary.(d)to any person authorised to purchase the drugs sold by the Rules in force in any part of India other than Bihar, any narcotic drugs in a quantity not exceeding the quantity which the purchaser may lawfully possess.(2)Every licensed dealer shall maintain a written record in Form ND 3 of the sale of any such drug and shall plainly mark-(a)every package or bottle containing narcotic drugs with the amount of the drugs in such package or bottle;(b)every package or bottle containing any extract, preparation or admixture of any of the aforementioned drugs-(i)In the case of a powder, solution or ointment with the total amount thereof in the package or bottle and the percentage of the drug in the powder, solution or ointment.(ii)In the case of the tablets or similar articles other than those mentioned in sub-clause (i) containing any of the aforementioned drugs with quantity of the drug or the substance contained in such tablets or article and number of such tablets of articles in the package or bottle.
