Section 29(1) in The Jammu and Kashmir Pharmacy Act, 2011
(1)On or after such date as the Government may, by notification in the Government Gazette, appoint in this behalf, no person other than a registered pharmacist shall compound, prepares mix or dispense any medicine on the prescription of a medical practitioner except under the direct and personal supervision of a registered pharmacist:Provided that this sub-section shall not apply to the dispensing by a medical practitioner of medicine for his own patients, or with the general or special sanction of the Government for the patients of another medical practitioner.
