Section 90 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989
90.
A prescription for the supply of manufactured drugs shall comply with the following conditions :(1)The prescription shall be in writing and shall be dated and signed by an approved practitioner with his full name, qualifications and address. The prescription shall also specify the name and address of the person to whom such prescription is given and the total quantity of the drug to be supplied thereon. If the drug to be supplied in case derivatives, the quantity shall, not contain more than 389 milligrams of cocaine provided that the Licensing Authority may by a special order authorise the supply of a large quantity in the circumstances of any particular case.(2)The prescription shall not be given for the use of the prescriber himself.(3)A prescription given by a registered dentist shall be only for the purpose of dental treatment and shall be marked "For local dental treatment only".(4)A prescription by an approved Veterinary Surgeon shall be only for the purpose of treatment of animals and shall be marked "For animal treatment only".(5)No practitioner shall give any prescription for the supply of any of the manufactured drugs otherwise than in accordance with the foregoing conditions.
