Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 71 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

71. Possession of drugs by medical practitioner - Section 10(1)(a).

- A medical practitioner may possess the following quantities of manufactured drugs other than prepared opium for use in his practice and not for sale :
(i) Morphine (In all forms) ... 6 Gms.
(ii) Codeine (In all forms) ... 10 Gms.
(iii) Cocaine (In all forms) ... 2 Gms.
(iv) Medicinal Opium ... 30 Gms.
Provided that a medical practitioner of the indigenous systems of medicines may possess only those manufactured drugs which are included in the indigenous system of medicine :Provided further that Deputy Excise and Taxation Commissioner may, with the prior approval of the Excise Commissioner authorise any such practitioner to possess as aforesaid any lager quantity.Explanation. - The term "use in his practice" covers only the actual direct administration of the drugs in injections, surgical operations or other emergent cases by or in the presence of medical practitioner.
(2)
(i)A medical practitioner who is permitted to possess manufactured drugs without a license under sub-rule (1) shall obtain his supplies from a licensed chemist or druggist only and shall maintain a register showing receipts as well as disposals of each drug. The register shall be in Form No. 21.
(ii)A separate register or a separate part of the register shall be assigned to each of the drugs and preparations.
(iii)entries in the register must be made on the day on which the manufactured drug is received or dispensed. It is not necessary that the medical practitioner should himself enter in the register the particulars of manufactured drugs administered by him or under his supervision but entries must be verified by him on the date of entry or on the following date. Where a medical practitioner practises at more than one premises a separate account of manufactured drugs kept at each premises shall be maintained.
(iv)Every entry required to be made and every correction of such an entry must be in ink and no cancellation, obliteration or alteration shall be made of any entry in the register and any correction of any entry must be made by way of marginal note or footnote, which must specify the date on which the correction is made.
(v)The stock of manufactured drugs in the possession of a Medical Practitioner and the accounts relating thereto shall be open for inspection by any officer of the Health Department not below the rank of Chief Medical Officer of Health or an Excise Officer not below the rank of Inspector. The Medical Practitioner shall, if required to do so by the Deputy Excise and Taxation Commissioner, submit such information relating to the transaction in manufactured drugs as may be demanded from him.
(vi)If a messenger is sent by the Medical Practitioner to take delivery of the manufactured drugs, the messenger must be given an authority in writing signed by him and specifying the messenger by name, to receive the drugs on his behalf. A licensed chemist and druggist is forbidden to deliver drugs to messenger not so authorised. In emergencies, when the medical practitioner is unable to send a signed order the licensee may act on the oral message of a medical practitioner known to him provided that on delivery of the drugs he receives a signed order from the medical practitioner or an undertaking that the signed order will be furnished within twenty-four hours.
(vii)The medical practitioner shall keep the drugs under lock and key.
(viii)While carrying drugs to the house of a patient the medical practitioner shall take full precautions for the safe custody of manufactured drugs. Thefts and losses of manufactured drugs should be forthwith reported to the nearest excise or police official.
(ix)All records including registers and day book must be kept for not less than two years from the date of the last entry therein.
(3)A medical practitioner who wishes to possess or dispense the manufactured drugs other than prepared opium for use in his practice and not for sale, shall get himself registered on application with the Excise and Taxation Officer of the district concerned. The full particulars of such registration shall be maintained in a register in Form No. 22. No fee shall be charged for such registration. The Excise and Taxation Officer shall, immediately after the registration of the medical practitioner, issue him a 'Registration Certificate' in Form No. 23 which shall be produced by him, on demand by any Excise Officer, for inspection.