Section 14 in The Delhi Narcotic Drugs Rules, 1985
14.
(1)(a)A licensed dealer in manufactured drugs may sell, otherwise than on prescription, manufactured drugs or preparation thereof specified in his license to-(i)an approved practitioner who is either known to the licensee or is introduced by some one known to him either sings the register in person or sends a written or signed order stating his name, address and name and quantity of drugs required. An entry of each such sales shall be made by the licence in the D.D. 5 licence or the approved practitioner :Provided that making of entry is not necessary in case of sale of Medicinal Opium Alkaloid Derivatives specified in Rule 9(i) on the basis of the Registration Certificate in Form D.D. 8;(ii)a chemist/dealer licensed under these rules;(iii)an approved practitioner or a Government Medical Officer in-charge of hospital/dispensary and holding authorisation/order under Rule 10;(iv)a person holding appropriate licence in any other State/Union Territory of India under the rules, for the time being in force, in that State/Union Territory.(v)an approved practitioner engaged in veterinary practice and holding licence in Form D.D. 5 or Registration Certificate in Form D.D. 8.(b)Each such sale to the persons mentioned in sub- Clauses (it) and (iii) of Clause (a) above, shall be made against the Transport Passes in Form D.D.4, issued by the competent authority under these rules and duplicate copies of the Transport Passes shall be kept by the licensed dealer as a token of such sale having been made.(c)Each such sale to the persons mentioned in sub- Clause (iv) of Clause (a) above, shall be made after obtaining an Export pass in Form D.D. 3, issued by the competent authority under these rules and original copy of the Export pass shall be kept by the licensed dealer as token of such sale having been made.(2)The licence shall maintain, in register in Form D.D. 13, a correct and written account/record of all transactions of manufactured drugs. Such account shall show:(a)In respect of receipts, the source of supply the quantity of each individual drug received, the number and date of the Transport/Import Permit on the basis of which supplies have been received.(b)In respect of the manufacture, the quantity of the manufactured drugs used in manufacturing medical preparations, the quantity Of the finished preparations, the number of bottles, containers, or packages in which finished preparations have been packaged alongwith the quantity of drugs contained in such containers, bottles, packings.(c)In respect of sale, the name and address of the persons to whom the preparations containing these drugs have been sold, the quantity of drugs in such preparations so sold, the number and date of the Transport-Export pass.(3)Such account/record shall be preserved for a period of not less than two years from the date of [he entry last therein.(4)The licensee shall, on the first day of every quarter, submit a correct quarterly statement, showing the quantity of drugs received by him during the previous quarter, the quantity used in manufacturing of medicinal preparations, the quantity sold by him and the quantity remaining in his possession, to the Collector and the Drugs Controller, Delhi:Provided that if the licensee has been authorised to possess Extracts or Tinctures of Medicinal Opium, or any preparation containing Coacine, such statement of receipt and disposal thereof shall be submitted by the seventh day of each month to the authorities mentioned in this rule.(5)The bottles, phials packages or other containers of the preparations containing manufactured drugs possessed by the licensee for sale, or the labels affixed to them, shall either plainly show the actual quantity of the drugs present in each container or give sufficient particulars to submit of the ready calculation of such quantity.(6)A preparation, admixture, extract or any other substance containing any manufactured drugs, shall be sold only in package or bottle plainly marked:(a)in case of powders, solution or ointment, with the total quantity of the drugs in the packages or bottle and the percentage of the manufactured drugs in the powder of ointment, and(b)in case of tablets or other similar forms of preparations, with the quantity of the manufactured drugs in each tablet or other similar form of preparation, and the number of tablets or other forms of preparations in the packages or bottle.
