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To fight against the novel coronavirus and to restrict the movement of people the central government on thursday allowed doorstep delivery of essential medicines .Only those person holding a valid license under the Drugs and Cosmetics Rules 1945 can provide this service to other people so that people can stay at their home during 21 days lockdown period.On thursday the health ministry invoked section 26B of the Drugs and Cosmetics Act,1940 to facilitate the doorstep delivery of drugs to consumers.The government said that in the interest of public and to meet the urgent requirements of emergency during this period it is necessary to provide doorstep delivery service of drugs to consumers.The drugs which are allowed to be deliver are only those which are specified in Schedule H (prescription drugs) except narcotics,psychotropics and controlled substances as defined in the Narcotic Drug and Psychotropic Substance Act,1985.The sale of drugs is allowed only on the receipt of prescription physically or through email.
If the seller or licencee wants to receive prescriptions through email then the licensee had to register their email id with the lecensing authority for the sale and distribution of drugs.If there is any chronic case the drugs shall be deliver if the prescription is presented to the licensee within thirty days (30 days) of its issue and in acute cases the prescription to get drugs must be presented within 7 days of its issue.If the prescriptions are to be received through mail for these drugs then the cash or bill memo shall be sent through mail and each and every transaction shall be maintained by the lincensee as written in the notofication.
The order to distribute and regulate sale of drugs shall come into force on the date of its publication tin the official gazette,as said by the notification.The licensee can provide the service of doorstep delivery only to those patients who are located within the same revenue district where the licensee is located.According to a notification issued by the health ministry,now the medical retailers who are holding a valid licence in form-20 or form-21 under the Drugs and Cosmetics Rules,1945 to sell,stock or distribute drugs by retail can participate in it.This is very important move which is taken by the Central government to prevent spreading of the virus and to restrict the movement of people at this time of healty emergency during the 21-days lockdown period.
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