Section 9 in The Bombay Drugs (Control) Act, 1959.
9. Power of dealer to sell to medical practitioner and person authorised under section 14; sale by medical practitioner.
(1)Subject to the provisions of section 10, a dealer may sell any notified drug to a medical practitioner, or to a person authorised under section 14.(2)No medical practitioner shall sell any notified drug unless the drug has been obtained by him from a dealer.
