Section 5(2) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989
(2)Homeopathic Preparations(a)A patient on the authority and upto the extent of a prescription issued by a homeopathic practitioner;(b)A homeopathic practitioner upto 550 ml. of each such preparation at any one time;(c)A homeopathic practitioner as Manager or Supervisor of a homeopathic hospital/dispensary/clinic run either by private individual/s or organisation/s or Government or Municipal council/Board or any other local body upto the requirement of such hospital/dispensary/clinic for a period of 12 months;
