Section 11 in The Bombay Drugs (Control) Act, 1959.
11. Licensed retailer and medical practitioner not to supply notified drug for purposes other than medicinal and except under prescription.
(1)A licensed retailer shall not supply any notified drug in his possession to any person (not being a medicinal practitioner or a person duly authorised under section 14) for a purpose other than a bona fide medical purpose, and except on a prescription issued by a medical practitioner.(2)A medical practitioner shall not supply any notified drug in his possession to any person for a purpose other than a bona fide medicinal purpose, and except under a prescription issued by him or another medical practitioner.(3)Any prescription issued for the purpose of sub-section (1) or (2) or copies thereof and other records shall be maintained in such manner, and preserved for such period, as may be prescribed.
