Section 16(8) in Punjab Manufactured Drugs Rules, 1959
(8)dihydromorphinone (commonly known as dilaudide) and preparations containing dihydromorphinone.(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 made 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 foot-note, 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 Assistant Surgeon or District Medical Officer of Health or an Excise Officer not below the rank of Sub-Inspector. The medical practitioner shall, if required do so by the Deputy Excise and Taxation Commissioner, submit such information relating to the transactions in manufactured drugs as may be demanded from him.(vi)If 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 books must be kept for not less than two years from the date of the last entry therein.
