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Plea against E-pharmacies struck down by Bombay HC
Several PILs have earleir been filed against the recent trends of online/electronic pharmaceutical/medical druggist websites. Mostly on the grounds that the medicines are often available at a discoounted rate (around 15 - 20%) - opposed by Retail trade channels under All-India Organisation of Chemists and Druggists, and certain critical medicines (Schedule X and Schedule H) drugs were in fact made available online whereas considering the nature of these medicines the same must be restricted to physical stores on the production of a valid presccription for the same.As per the Drugs and Cosmetics Rule, 1945, a retailer has to preserve the prescription given for purchasing the above category goods for two years after sale.
The current PIL has been filed against these E-pharmacies and the Central Government. The Governemnt has in turn assured that the awaited amendments to be made to the Drugs and Cosmetics Rule, 1945, would be issued within the coming four motnhs. This amendment would be in a position to regulate the E-pharmacies and address all concerns.
