Section 94(2) in The Drugs and Cosmetics Rules, 1945
(2)[ The provisions of rules 96 to 101 inclusive, shall not apply to a medicine made up ready for treatment, whether after or without dilution which is supplied on the prescription of a registered medical practitioner provided that-(i)the medicine is labelled with the following particulars:-(a)the name and address of the supplier;(b)the name of the patient and the quantity of the medicine;(c)the number representing serial number of the entry in the prescription register;(d)the dose, if the medicine is for internal use;(e)[ the words "For external use only" shall be printed on the label if the medicine is for external application;](ii)[ condition (3) of the conditions in rule 65 is satisfied.] [Amended by S.O. 1449, dated 13.6.1961.]
