Section 72 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
72. Mixing of manufactured drugs - Section 10(1)(b).
(1)Medical practitioner may mix for use in his medical practice manufactured drugs which he is lawfully entitled to possess and which are required for use in the exercise of his profession.(2)A medical practitioner who desires to distribute and sell any manufactured drugs must take out a license under these Rules.(3)A Medical Practitioner of the indigenous system of medicines may prescribe only those manufactured drugs which are included in the indigenous system of medicines.
