Section 80B in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
80B. Duties of recognised medical institution - Sections 10, 71 and 78.
(1)Every recognised medical institution shall designate one or more qualified medical practitioner who may prescribe morphine for medical purposes. When more than one qualified medical practitioner have been designated, one of them shall be designated as overall incharge.(2)The designated medical practitioner or the overall incharge, as the case may be, shall (a) endeavour to ensure that the stock of morphine is adequate for patient needs; (b) maintain adequate security over stock of morphine; (c) maintain a record of all receipts and disbursements of morphine in format as Annexure II; and (d) ensure that estimates, and other relevant information required to be sent by the recognised medical institution under this chapter are sent to the authorities concerned.
