6. The said preparations shall not be sold except on prescription duly signed by an approved medical practitioner or if the permit holder is himself an approved medical practitioner, duly signed by him.
Explanation. - "Approved medical practitioner" means-(a)a person registered under any law for the time being in force in a register meant for the registration of persons practising Allopathic, Homeopathic, Biochemic, Ayurvedic or Unani system of medicine or Dentistry or Surgery; or(b)a person who holds a diploma or certificate of such Veterinary College or Institute as may be recognised in this behalf by a general or special order of the State Government; or(c)any other person engaged in medical or veterinary practice and approved by the Excise Commissioner.
