Section 65(9) in The Drugs and Cosmetics Rules, 1945
(9)[(a) Substances specified in [Schedule H and Schedule H1] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] or Schedule X shall not be sold by retail except on and in accordance with the prescription of a Registered Medical Practitioner and in the case of substances specified in Schedule X, the prescriptions shall be in duplicate, one copy of which shall be retained by the licensee for a period of two years.(b)The supply of drugs specified in [Schedule H and Schedule H1] [Substituted for the words "Schedule H" by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)] or Schedule X to Registered Medical Practitioners, Hospitals, Dispensaries and Nursing Homes shall be made only against the signed order in writing which shall be preserved by the licensee for a period of two years.]
