Section 161A(2) in The Drugs and Cosmetics Rules, 1945
(2)The provisions of rule 161 shall not apply to a medicine made up "ready for treatment," whether after, or without, alteration, which is supplied on the prescription of a registered medical practitioner, if the medicine is labelled with the following particulars, namely:-(a)the name and address of the suppliers;(b)the words "For external use only", if the medicine is for external application.]
