Section 21(7) in Punjab Manufactured Drugs Rules, 1959
(7)The licensee is authorised to compound any preparation containing morphine, diacetylmorphine or cocaine from the materials which he is lawfully entitled to possess. He shall also enter in the prescription the name of a person, firm or body corporate dispensing the prescription, the address of the premises at which, and the date on which it is dispensed. [The licensee shall maintain correct accounts of manufacture and sale of all drugs in Form D.D. 9 and Form D. D. 10] [Added by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.];
