Section 20 in The Assam Dangerous Drugs Rules, 1937
20.
A licensed chemist may sell dangerous medicinal drugs on prescription subject to the following conditions:(a)(i)The prescription shall be in writing and shall be dated and signed by the approved practitioner with his full name, address and qualification and shall show the name and address of the person for whose use (or for the use of whose animal) the prescription is given and the total amount of the drug to be supplied.(ii)In the case of a prescription given by a dentist the prescription shall be for dental treatment only and shall bear the words "for local dental treatment only".(iii)In the case of a prescription given by a veterinary prescription the prescription shall be for treatment of animals only and shall bear the words "for treatment of animals only".(b)A licensed chemist shall not dispense a practitioner unless he is acquainted with the signature of the approved practitioner by whom it purports to have been or is acquainted with the person or the family of the person for whose use, or for the use of whose animal, the prescription purports to be given, and has no reason to suppose that the prescription is not genuine.(c)A licensed chemist shall date and sign a prescription each time he serves it.(d)A licensed chemist shall not serve coca leaves or coca derivatives more than once on the same prescription and shall retain every prescription authorising the use of such drugs.(e)A licensed chemist shall not serve dangerous medicinal drugs other than coca leaves and coca derivatives more than once on the same prescription, unless it bears superscription by the approved practitioner, who prescribed it, stating that it is to be repeated and the intervals of time after which and the number of times (not exceeding three) that is to be repeated. In the absence of such a superscription, the prescription shall be retained by the licensed chemist after it has been served once.If the prescription bears a superscription as aforesaid, it is to be retained by the licensed chemist only after it has been served three times or the number of times fewer than three mentioned in the prescription, and in the meantime the person serving it shall sign the prescription on every occasion that he serves it and note the date of every such occasion:Provided that a prescription prescribed by an approved practitioner for his own use shall not in any case be dispensed more than once.(f)A licensed chemist shall not serve any prescription presented for repetition before the interval specified in the superscription has elapsed since the prescription was last dispensed.(g)A licensed chemist shall keep every prescription on the premises where he dispensed it and shall produce it for inspection to the Collector or any other deputed for the purpose by the Collector, including an Excise Officer of and above the rank of Sub-Inspector, who may then destroy it, or shall destroy it himself after a period of two years, if no inspection has been made in the meantime.
