Section 11 in The Gujarat Drugs (Control) Act, 1959
11. Licensed retailer and medical practitioner not to supply notified drug for the purposes other than medicinal and except under prescription. - (1) A licensed retailer shall not supply any notified drug in his possession to any person (not being a medical practitioner or a person duly authorized under section 14) for a purpose other than a bona fide medicinal purpose, and except on a prescription issued by a medical practitioner.
(2)A medical practitioner shall not supply any notified drug in his possession to any person for a purpose other than a bona fide medicinal purpose, and except under a prescription issued by him or another medical practitioner.(3)Any prescription issued for the purpose of sub-section (1) or (2) or copies thereof and other records shall be maintained in such manner, and preserved for such period, as may be prescribed.
