- Subject to the conditions of his licence a licensed druggist may sell medicinal drugs or poppy-heads up to such quantity as the purchaser is authorized by these rules to possess-(a)to another licensed druggist or permit holder on production of his licence or permit;(b)to a qualified medical practitioner on being satisfied that the purchaser is a qualified medical practitioner ;(c)to any other person for bona fide medical purposes :Provided that a licensed druggist shall not comply with a prescription given by a qualified medical practitioner-(a)if such compliance involves export from Assam ;(b)if the prescription provides for the supply of medicinal drugs in excess of the quantity which the purchaser may ordinarily possess, unless the name of such qualified medical practitioner is signed in full and his qualification is appended to the signature.
