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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(8)(vi) in Punjab Manufactured Drugs Rules, 1959

(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.