LexThe drugs and cosmetics act, 1940
Maharashtra · state statute
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GOVERNMENT OF INDIA
MINISTRY OF HEALTH AND FAMILY
WELFARE
(Department of Health)
THE DRUGS AND COSMETICS ACT
AND RULES
THE DRUGS AND COSMETICS ACT, 1940
(23 OF 1940)
(As amended up to the 31st December, 2016)
and
THE DRUGS AND COSMETICS RULES, 1945
(As amended up to the 31st December, 2016)
2
LIST OF ABBREVIATIONS USED
A.O. 1950 ……………………………… For Adaptation of Laws Order, 1950
Cl. …………………………………. . … ‖ Clause
Ins. …………………………………….. ‖ Inserted
P. ……………………………………… ‖ Page
Pt. ……………………………………… ‖ Part
Reg. ………………………………........ ‖ Regulation
Rep. …………………………………… ‖ Repealed
S. ……………………………………… ‖ Section
Sch. ……………………………………. ‖ Schedule
Sec. ………………………………......... ‖ Section
Subs. …………………………………… ‖ Substituted
w.e.f. …………………………………… ‖ With effect from
CONTENTS
Pages
The Drugs and Cosmetics Act, 1940 (23 of 1940) …………. 1−30
The Drugs and Cosmetics Rules, 1945 ……. . . ……………... 31−546
3
iii
THE DRUGS AND COSMETICE ACT, 1940
CHAPTER I
INTRODUCTORY
Sections
1. Short title, extent and commencement.
2. Application of other laws not barred.
3. Definitions.
3A. Construction of references to any law not in force or any
functionary not in existence in the State of Jammu and Kashmir.
4. Presumption as to poisonous substances.
CHAPTER II
THE DRUGS TECHNICAL ADVISORY BOARD, THE CENTRAL DRUGS LABORATORY
AND THE DRUGS CONSULTATIVE COMMITTEE
5. The Drugs Technical Advisory Board.
6. The Central Drugs Laboratory.
7. The Drugs Consultative Committee.
7A. Sections 5 and 7 not to apply to Ayurvedic, Siddha or Unani
drugs.
CHAPTER III
IMPORT OF DRUGS AND COSMETICS
8. Standards of quality.
9. Misbranded drugs.
9A. Adulterated drugs.
9B. Spurious drugs.
9C. Misbranded cosmetics.
9D. Spurious cosmetics.
10. Prohibition of import of certain drugs or cosmetics.
10A. Power of Central Government to prohibit import of drugs and
cosmetics in public interest.
11. Application of law relating to sea customs and powers of
Customs officers.
12. Power of Central Government to make rules.
13. Offences.
14. Confiscation.
15. Jurisdiction.
Drugs and Cosmetics Act, 1940
4
CHAPTER IV
MANUFACTURE, SALE AND DISTRIBUTION OF DRUGS AND
COSMETICS
Sections
16. Standards of quality.
17. Misbranded drugs.
17A. Adulterated drugs.
17B. Spurious drugs.
17C. Misbranded cosmetics.
17D. Spurious cosmetics.
18. Prohibition of manufacture and sale of certain drugs
and cosmetics.
18A. Disclosure of the name of the manufacturer, etc.
18B. Maintenance of records and furnishing of information.
19. Pleas.
20. Government Analysts.
21. Inspectors.
22. Powers of Inspectors.
23. Procedure of Inspectors.
24. Persons bound to disclose place where drugs or cosmetics
are manufactured or kept.
25. Reports of Government Analysts.
26. Purchaser of drug or cosmetic enabled to obtain test or analysis.
26A. Power of Central Government to prohibit manufacture, etc.,
of drug and cosmetic in public interest.
27. Penalty for manufacture, sale, etc., of drugs in contravention
of this Chapter.
27A. Penalty for manufacture, sale, etc., of cosmetics in
contravention of this Chapter.
28. Penalty for non-disclosure of the name of the manufacturer, etc.
28A. Penalty for not keeping documents, etc., and for non-disclosure
of information.
28B. Penalty for manufacture, etc. of drugs or cosmetics
in contravention of section 26A.
29. Penalty for use of Government Analyst‘s report for advertising.
30. Penalty for subsequent offences.
31. Confiscation.
31A. Application of provisions to Government departments.
32. Cognizance of offences.
32A. Power of Court to implead the manufacturer, etc.
33. Power of Central Government to make rules.
33A. Chapter not to apply to Ayurvedic, Siddha or Unani drugs.
CHAPTER IV A
PROVISIONS RELATING TO AYURVEDIC SIDDHA AND UNANI DRUGS
33B. Application of Chapter IV A.
Drugs and Cosmetics Act, 1940
5
Sections
33C. Ayurvedic, Siddha and Unani Drugs Technical
Advisory Board.
33D. The Ayurvedic, Siddha and Unani Drugs Consultative
Committee.
33E. Misbranded drugs.
33EE. Adulterated drugs.
33EEA. Spurious drugs.
33EEB. Regulation of manufacture for sale of Ayurvedic,
Siddha and Unani drugs.
33EEC. Prohibition of manufacture and sale of certain
Ayurvedic, Siddha and Unani drugs.
33EED. Power of Central Government to prohibit manufacture,
etc., of Ayurvedic, Siddha or Unani drugs in public
interest.
33F. Government Analysts.
33G. Inspectors.
33H. Application of provisions of sections 22, 23, 24 and
25.
33-I. Penalty for manufacture, sale, etc., of Ayurvedic,
Siddha or Unani drugs in contravention of this
Chapter.
33J. Penalty for subsequent offences.
33K. Confiscation.
33L. Application of provisions to Government departments.
33M. Cognizance of offences.
33N. Power of Central Government to make rules.
33O. Power to amend First Schedule.
CHAPTER V
MISCELLANEOUS
33P. Power to give directions.
34. Offences by companies.
34A. Offences by Government departments.
34AA. Penalty vexatious search or seizure.
35. Publication of sentences passed under this Act.
36. Magistrate‘s power to impose enhanced penalties.
36A. Certain offences to be tried summarily.
37. Protection of action taken in good faith.
38. Rules to be laid before Parliament.
THE FIRST SCHEDULE.
THE SECOND SCHEDULE.
6
1 Drugs and Cosmetics Act, 1940
THE DRUGS AND COSMETICS ACT, 1940
(23 OF 1940)
1
[10th April, 1940.]
An Act to regulate the import, manufacture, distribution and sale of drugs
2
[and cosmetics];
WHEREAS it is expedient to re gulate the
3
[import, manufacture, distribution a nd sale] of drugs
2
[and
cosmetics];
AND WHEREAS the Legislature of all the Provinces have passed resolutions in terms of section 103
of the Government of India Act, 1935 (26 Geo. 5, c.2), in relation to such of the above-mentioned
matters and matters ancillary thereto as are enumerated in List II of the Seventh Schedule to the said Act;
It is hereby enacted as follows:-
CHAPTER I
INTRODUCTORY
1. Short title, extent and commencement.⎯ (1) This Act may be called the Drugs
2
[and Cosmetics]
Act, 1940.
(2) It extends to the whole of India 4[ * * *].
(3) It shall come into force at once; but Chapter III shall take effect only from such date
5 as the
Central Government may, by notification in the Official Gazette, appoint in this behalf, and Chapter IV shall
take effect in a particul ar State only f rom such dat e
5 as t he State Go vernment may, by li ke n otification,
appoint in this behalf:
6
[Provided that in relation to the State of Jammu and Kashmir, Chapter III shall take effect only from
such date10 after the commence ment of the Drugs and Cosmetics (Amendment) Act, 1972 (19 of 1972), as
the Central Government may, by notification in the Official Gazette, appoint in this behalf.]
2. Application of other laws not barred.- The provisions of this Act shall be in addition to and not in
derogation of, the Dangerous Drugs Act, 1930 (2 of 1930), and any other law for the time being in force.
3. Definitions.—In this Act, unless there is anything repugnant in the subject or context,
7
[(a) ―8[Ayurvedic, Siddha or Unani] drug‖ includes all medicines intended for internal or external use
for or in the d iagnosis, treatment, mitigation or prevention of
8
[disease or disorder in human beings or
animals, and manufac tured] exclusively in accordance with the formulae described in, the authoritative
books of
9
[Ayurvedic, Siddha and Unani Tibb systems of medicine], specified in the First Schedule;]
9
[(aa) ―the Board‖ means—
(i) in relation to
9
[Ayurvedic, Siddha or Unani] drug, the
9
[Ayurvedic, Siddha and Unani
Drugs Technical Advisory Board] constituted under section 33C; and
(ii) in relation to any other drug or cosmetic, the Drugs Technical Advisory Board
constituted under section 5;]
1. For Statement of Object and Reasons, see Gazette of India, 1940, Pt. V, p. 34; for the Report of the Select Committee, see ibid., p. 143.
The Act has been applied to all the partially excluded areas in the State of Orissa, see Orissa Government Notification No. 3358-LSG., dated the 25th
August, 1941.
2. Ins. by Act 21 of 1962, s. 2 (w.e.f. 27-7-1964).
3. Subs. by the A.O. 1950, for certain words.
4. The words ―except the State of Jammu and Kashmir‖ omitted by Act 19 of 1972, s .2. (w.e.f. 31-5-1972).
5 1st April, 1947; see Notifn. No. F. 28 (10) (3) 45-H (1), dated the 2nd September 1946, Gazette of India, 1946, Pt. I, p.1349.
Chapter IV came into force in the States of Delhi, Ajmer and Coorg on the 1st April, 1947, see ibid., Chapters III and IV came into force in the
States of Himachal Pradesh, Bilaspur, Kutch, Bhopal, Tripura, Vindhya Pradesh and Manipur on the 1st April, 1953, vide Notification No. S.R.O.
663, dated the 30th March, 1953, Gazette of India, Pt. II, Sec. 3, p. 451.
Chapter IV came into force in the Union territory of Dadra and Nagar Haveli w.e.f. 1st August, 1968, see Notification No. ADM/Law/117(74),
dated the 20th July, 1968, Gazette of India, Pt. III, Sec. 3, p.128. The Act is extended to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch.
I; to Pondicherry by Reg. 7 of 1963. s. 3 and Sch. I; to Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and Sch. and to Laccadive, Minicoy and
Amindivi Islands by Reg. 8 of 1965. s.3 and Sch.
6. Added by Act 19 of 1972, s. 2.
7 Ins. by Act 13 of 1964, s. 2 (w.e.f. 15-9-1964).
8. Subs. by Act 68 of 1982, s. 2, for certain words (w.e.f. 1-2-1983).
9. Clause. (a) was relettered as cl. (aa) by Act 13 of 1964 s. 2, (w.e.f. 15-9-1964).
10. 24th August, 1974, vide notifin no. S.O. 2185, dt. 9th August, 1974.
Drugs and Cosmetics Act, 1940
7
1
[
2
[(aaa)] ―cosmetic‖ means any article intended to be rubbed, poured, sprinkled or sprayed on, or
introduced into, or otherwise applied to, the human body or any part thereof for cleansing, beautifying,
promoting attractiveness, or altering the appearance, and includes any article intended for use as a component
of cosmetic
3
[* * *] ;]
4
[(b) ―drug‖ includes—
5
[(i) all medicines for internal or external use of human beings or animals and all substances
intended to be used for or in the diagnosis, treatment, mitigation or prevention of any disease or disorder
in human beings or animals, including preparations applied on human body for the purpose of repelling
insects like mosquitoes;]
(ii) such substances (other than food) intended to affect the structure or any function of the human
body or intended to be used for the destruction of
6
[vermin] or insects which cause disease in human
beings or animals, as may be specified from time to time by the Central Government by notification in
the Official Gazette;]
7
[(iii) all substances intended for use as components of a drug including empty gelatin capsules; and
(iv) such devices* intended for internal or external use in the diagnosis, treatment, mitigation or
prevention of disease or disorder in human beings or animals, as may be specified from time to time by
the Central Government by notification in the Official Gazette, after consultation with the Board;]
8
[(c) ―Government Analyst‖ means—
(i) in relation to
9
[Ayurvedic, Siddha or Unani] drug, a Government Analyst appointed by the
Central Government or a State Government under section 33F; and
(ii) in relation to any other drug or cosmetic, a Government Analyst appointed by the Central
Government or a State Government under section 20;]
10
[* * * * *]
11
[(e) ―Inspector‖ means—
(i) in relation to
9
[Ayurvedic, Siddha or Unani] drug, an Inspector appointed by the Central
Government or a State Government under section 33G; and
(ii) in relation to any other drug or cosmetic, an Inspector appointed by the Central Government
or a State Government under section 21;]
12
[
13
[(f)] ― manufacture‖ in relation to any drug
14
[or cosmetic] includes any process or part of a
process for making, altering, ornamenting, finishing, packing, labelling, breaking up or otherwise
treating or adopting any drug
14
[or cosmetic] with a view to its
15
[sale or distribution] but does not
include the compounding or dispensing
16
[of any drug, or the packing of any drug or cosmetic,] in
the ordinary course of retail business; and ―to manufacture‖ shall be construed accordingly;]
17[(g)] ―to import‖, with its grammatical variations and cognate expressions means to bring into
18[India];
1. Ins. by Act 21 of 1962, s. 4 (w.e.f. 27-7-1964).
2. Clause. (aa) relettered by Act 13 of 1964, s. 2 (w.e.f. 15-9-1964).
3. omitted by Act 68 of 1982, s.3, certain words.
4. Subs. by Act 11 of 1955, s. 2, for cl. (b).
5. Subs. by Act 68 of 1982, s. 3 (w.e.f. 1-2-1983).
6. Subs. by Act 13 of 1964, s. 2, for ―vermins‖ (w.e.f. 15-9-1964).
7. Ins. by Act 68 of 1982, s.3 (w.e.f. 1-2-1983).
The Central Government has specified (vide S.O. 1468 (E), dated 6-10-2005) the following devices intended for external or internal use in human
beings or drugs with immediate effect, namely:-
(i) Cardiac Stents (ii) Drug Eluding Stents (iii) Catheters (iv) Intra Ocular Lenses (v) I.V. Cannulac (vi) Bone Cements
(vii) Heart Valves (viii) Scalp Vein Set (ix) Orthopaedic Implants (x) Internal Prosthetic Replacements
8. Subs. by Act 13 of 1964, s. 2, for cl. (c) (w.e.f.15-9-1964).
9. Subs. by Act 68 of 1982 s.2, for ―Ayurvedic (including sidda) or Unani‖ (w.e.f. 1-2-1983).
10. Cl. (d) omitted by Act 19 of 1972, s. 3. 15. Subs. by Act 68 of 1982, s.3, for ―sale and distribution‖(w.e.f. 1-2-1983).
11. Subs. by Act 13 of 1964, s. 2, for cl. (e) (w.e.f. 15-9-1964). 16. Subs. by Act 21 of 1962 s. 4, for ―or the packing of any drug‖.
12. Ins. by Act 11 of 1955, s. 2. 17. Cls.(c), (d) and (e) relettered as cls. (g), (h) and (i) respectively by Act 35 of 1960, s. 2 (w.e.f. 16-3-1961).
13. Clause. (bbb) relettered as cl. (f) by Act 35 of 1960, s. 2 (w.e.f. 16-3-1961).
14. Ins. by Act 21 of 1962, s. 4 (w.e.f. 27-7-1964). 18. Subs. by Act 3 of 1951, s. 3 and Sch., for ―the States‖.
Drugs and Cosmetics Act, 1940
8
1
[
2
[(h)] ―patent or proprietary medicine‖ means,—
(i) in relation to Ayurvedic, Siddha or Unani Tibb systems of medicine all formulations containing only
such ingredients mentioned in the formulae described in the authoritative books of Ayurveda, Siddha or Unani
Tibb systems of medicine specified in the First Sch edule, but do es not i nclude a medicine which is
administered by p arenteral route and also a formulation included in t he authoritative books as specified in
clause (a);
(ii) in relation to any other systems of medicine, a drug which is a remedy or prescription presented in
a form ready for internal or external administration of human beings or animals and which is not included in
the edition of the Indian Pharmacopoeia for the t ime being or any other Pharmacopoeia authorised in this
behalf by the Central Government after consultation with the Drugs Technical Advisory Board constituted
under section 5;]
3
[
2
[(i)] ―prescribed‖ means prescribed by rules made under this Act.]
4
[* * * * *]
5
[3A. Construction of references to any law not in force or any functionary not in existence in the
State of Jammu and Kashmir.—Any reference in this Act to any law which is not in force, or any
functionary not in existence, in the State of Jammu and Kashmir, shall, in relation to that State, be construed
as a ref erence to the correspond ing law in force, or to the corresponding fu nctionary in e xistence, in that
State.]
4. Presumption as to poisonous substances.—Any substance specified as poisonous by rule made under
Chapter III or Chapter IV
6
[or Chapter IVA] shall be deemed to be a poisonous substance for the purposes of
Chapter III or Chapter IV 6
[or Chapter IVA], as the case may be.
CHAPTER II
THE DRUGS TECHNICAL ADVISORY BOARD, THE CENTRAL DRUGS LABOURATORY
AND THE DRUGS CONSULTATIVE COMMITTEE
5. The Drugs Technical Advisory Board.—(1) The Central Government shall, as soon as may be,
constitute a Board (to be called the Drugs Technical Advisory Board) to advise the Central Government and
the State Governments on technical matters arising out of the administration of this Act and to carry out t he
other functions assigned to it by this Act.
7
[(2) The Board shall consist of the following members, namely:—
(i) the Director General of Health Services, ex officio, who shall be Chairman; (ii) the Drugs
Controller, India, ex officio;
(iii) the Director of the Central Drugs Laboratory, Calcutta, ex officio;
(iv) the Director of the Central Research Institute, Kasauli, ex officio;
(v) the Director of Indian Veterinary Research Institute, Izatnagar, ex officio;
(vi) the President of Medical Council of India, ex officio;
(vii) the President of the Pharmacy Council of India, ex officio;
(viii) the Director of Central Drug Research Institute, Lucknow, ex officio;
(ix) two persons to be nominated by the Central Government from among persons who are in
charge of drugs control in the States;
1. Subs. by Act 68 of 1982, s. 3, for cl. (h) (w.e.f. 1-2-1983).
2. Cls. (c), (d) and (e) relettered as cls. (g), (h) and (i) respectively by Act 35 of 1960, s. 2 (w.e.f. 16-3-1961).
3. Subs. by Act 11 of 1955, s. 2, for cl. (e).
4. Clause. (f) ins. by the A.O. 1950 and omitted by Act 3 of 1951, s. 3 and Sch.
5. Ins. by Act 19 of 1972, s. 4 (w.e.f. 31-5-1972).
6. Ins. by Act 13 of 1964, s. 3 (w.e.f. 15-9-1964).
7. Subs. by Act 13 of 1964, s. 4, for sub-section (2) (w.e.f. 15-9-1964).
Drugs and Cosmetics Act, 1940
9
(x) one person, to be elected by the Executive Committee of the Pharmacy Council of India, from
among teachers in ph armacy or pharmaceutical chemistry or pharmacognosy on the staff of an
Indian university or a college affiliated thereto;
(xi) one person, to be elected by the Executive Committee of the Medical Council of India, from
among teachers in medicine or therapeutics on the staff of an Indian university or a college affiliated
thereto;
(xii) one person to be nominated by the Central Government from the pharmaceutical industry;
(xiii) one pharmacologist to be elected by the Governing Body of the Indian Council of Medical
Research;
(xiv) one person to be elected by the Central Council of the Indian Medical Association;
(xv) one person to be elected by the Council of the Indian Pharmaceutical Association;
(xvi) two persons holding the appointment of Government Analyst under this Act, to be
nominated by the Central Government.]
(3) The nominated and elected members of the Board shall hold office for three years, but shall be
eligible for re- nomination and re-election:
1
[Provided that the person nominated or elected, as the case may be, under clause (ix) or clause (x) or
clause (xi) or clause (xvi) of sub-section (2) shall hold office for so long as he holds the appointment of the
office by virtue of which he was nominated or elected to the Board.]
(4) The Board may, subject to the previous approval of the Central Government, make bye-laws fixing a
quorum and regulating its own procedure and the conduct of all business to be transacted by it.
(5) The Board may constitute sub-committees and may appoint to such sub-committees for such periods,
not exceed ing three years, as it may decide, or temporarily for the consideration of p articular matters,
persons who are not members of the Board.
(6) The functions of the Board may be exercised notwithstanding any vacancy therein.
(7) The Central Government shall appoint a person to be Secretary of the Board and shall provide the
Board with such clerical and other staff as the Central Government considers necessary.
6. The Central Drugs Laboratory.—(1) The Central Government shall, as soon as may be, established
a Central D rugs Laboratory under the control of a Director to be appointed by the Central Government, to
carry out the functions entrusted to it by this Act or any rules made under this Chapter:
Provided that, if the Central Government so prescribes, the functions of the Central Drugs Laboratory in
respect of any drug or class of drugs
2
[or cosmetic or class of cosmetics] shall be carried out at the Central
Research Institute, Kasauli, or at any other prescribed Laboratory and the functions of the Director of the
Central D rugs Laboratory in respect of such drug or class of drugs
2
[or such cosmetic or class of
cosmetics] shall be exercised by the Director of that Institute or of t hat other Laboratory, as t he case may
be.
(2) the Central Government may, after consultation with the Board, make rules prescribing—
(a) the functions of the Central Drugs Laboratory;
3
[* * * * *]
(d) the procedure for the submission to the said Laboratory
4
[under Chapter IV or Chapter IVA] of
samples of drugs
2
[or cosmetics] for analysis or test, the forms of Laboratory‘s reports thereon and the
fees payable in respect of such reports;
1. Subs. by Act 13 of 1964, s. 4, for the proviso (w.e.f. 15-9-1964).
2. Ins. by Act 21 of 1962, s. 5 (w.e.f. 27-7-1964).
3. Cls. (b) and (c) omitted by Act 11 of 1955, s. 4.
4. Subs. by Act 13 of 1964, s. 5, for ―under Chapter IV‖ (w.e.f. 15-9-1964).
Drugs and Cosmetics Act, 1940
10
(e) such other matters as may be necessary or expedient to enable the said Laboratory to
carry out its functions;
(f) the matters necessary to be prescribed for the purposes of the proviso to sub-section (1).
7. The Drugs C onsultative Committee.—(1) The Ce ntral G overnment may c onstitute an advisory
committee to be called ―the Drugs Consultative C ommittee‖ to advise the Ce ntral Go vernment, t he S tate
Governments and the Dr ugs Tech nical Advisory Board on any other matter tending to secure uniformity
throughout 1
[India] in the administration of this Act.
(2) The Drugs Consultative C ommittee shall c onsist of two representatives of the Ce ntral
Government to be nominated by that Government and one representative of each State Government to
be nominated by the State Government concerned.
(3) The Drugs Consultative Committee shall meet when required to do so by the Central Government and
shall have power to regulate its own procedure.
2[7A. Se ctions 5 and 7 not to apply to Ayurvedic, Siddha or Unani drugs.—Nothing contained in
sections 5 and 7 shall apply to 3[Ayurvedic, Siddha or Unani] drugs.]
CHAPTER III
4
[IMPORT OF DRUGS AND COSMETICS]
8. Standards of quality.—
5
[(1) For the purposes of this Chapter, the expression ―standard quality‖
means—
(a) in relation to a drug, that the drug complies with the standard set out in
6
[the Second Schedule],
and
(b) in relation to a cosmetic, that the cosmetic compiles with such standard as may be
prescribed].
(2) The Ce ntral Go vernment, after c onsultation with the Board and after givi ng by notification in the
Official Gazette not less than three months‘ notice of its intention so to do, may by a like notification add to or
otherwise amend
6
[the Second Schedule], for the purposes of this Chapter, and thereupon
6
[the Second
Schedule] shall be deemed to be amended accordingly.
7
[9. Misbranded drugs.—For the purposes of this Chapter a drug shall be deemed to be misbranded—
(a) if it is so coloured, coated, powdered or polished that damage is concealed or if it is made to
appear of better or greater therapeutic value than it really is; or
(b) if it is not labelled in the prescribed manner; or
(c) if its label or container or anything accompanying the drug bears any statement, design or
device which makes any false claim for the drug or which is false or misleading in any particular.]
8
[9A. Adulterated drugs.— For the purposes of this Chapter, a drug shall be deemed to be adulterated.—
(a) if it consists, in whole or in part, of any filthy, putrid or decomposed substance; or
(b) if it has been prepared, packed or stored under insanitary conditions whereby it may
have been contaminated with filth or whereby it may have been rendered injurious to health; or
1. Subs. by Act 3 of 1951, s. 3 and Sch., for ―the States‖.
2. Ins. by Act 13 of 1964, s. 6 (w.e.f. 15-9-1964).
3. Subs. by Act 68 of 1982, s. 2 for certain words (w.e.f. 1-2-1983).
4. Subs. by Act 68 of 1982, s. 4, for ―IMPORT OF DRUGS‖ (w.e.f. 1-2-1983).
5. Subs. by Act 21 of 1962, s. 6, for sub-section (1) (w.e.f. 27-7-1964).
6. Subs. by Act 13 of 1964, s. 7, for ―the Schedule‖ (w..e.f. 15-9-1964).
7. Subs. by Act 68 of 1982, s. 5, for s. 9 (w.e.f. 1-2-1983).
8. Subs. by Act 68 of 1982, s. 6, (w.e.f. 1-2-1983).
Drugs and Cosmetics Act, 1940
11
(c) if its container is composed in whole or in part, of any poisonous or deleterious substance
which may render the contents injurious to health; or
(d) if it bears or contains, for purposes of colouring only, a colour other than one which is
prescribed; or
(e) if it contains any harmful or toxic substance which may render it injurious to health; or
(f) if any substance has been mixed therewith so as to reduce its quality or strength.
9B. Spurious drugs.— For the purposes of this Chapter, a drug shall be deemed to be spurious—
(a) if it is imported under a name which belongs to another drug; or
(b) if it is an imitation of, or a substitute for, another drug or resembles another drug in a manner
likely to deceive or bears upon it or upon its label or container the name of another
drug unless it is plainly and conspicuously marked so as to reveal its true c haracter and its
lack of identity with such other drug; or
(c) if the label or the container bears the name of an individual or company purporting to be the
manufacturer of the drug, which individual or company is fictitious or does not exist; or
(d) if it has been substituted wholly or in part by another drug or substance; or
(e) if it purports to be the product of a manufacturer of whom it is not truly a product.
9C. Misbranded cosmetics.—For the purposes of this chapter, a cosmetic shall be deemed to be
misbranded—
(a) if it contains a colour which is not prescribed; or
(b) if it is not labelled in a prescribed manner; or
(c) if the label or container or anything accompanying the cosmetic bears any statement which is
false or misleading in any particular.
9D. Spurious cosmetics.—For the purposes of this Chapter, a drug shall be deemed to be spurious,—
(a) if it is imported under the name which belongs to another cosmetic; or
(b) if it is an imitation of, or is a substitute for, another cosmetic or resembles another cosmetic in a
manner likely to deceive or bears upon it or upon its label or container the name of another cosmetic,
unless it is plainly or conspicuously marked so as to reveal its true c haracter and its lack of identity with
such other cosmetic; or
(c) if the label or the container bears the name of an individual or company purporting to be the
manufacturer of the cosmetic, which individual or company is fictitious or does not exist; or
(d) if it purports to be the product of a manufacturer of whom it is not truly a product.]
10. Prohibition of import of certain drugs or cosmetics.— From such date
1 as may be fixed by the
Central Government by notification in the Official Gazette in this behalf, no person shall import—
(a) any drug
2
[or cosmetic] which is not of standard quality;
3[(b) any misbranded drug 4[or misbranded or spurious cosmetic;]
1. 1st April, 1947 for cls. (a), (b), (c), (e) and (f) and 1st April 1949 for cl. (d) see Notifn. No.18- 12/46-D (I), dated the 11th February 1947, Gazette of
India, 1947, Pt. 1, P. 189 as amended by Notifn. No.F.1-2/48-D (1), dated the 29th September,1948.
1st April, 1953 for the States of Himachal Pradesh, Bilaspur, Kutch, Bhopal,Tripura, Vindhya Pradesh and Manipur; vide Notifn. No. S.R.O. 666,
dated the 30th March, 1953, Gazette of India, 1953, Pt. II, Sec. 3, p.451.
2. Ins. by Act 21 of 1962, s. 8 (w.e.f. 27-7-1964).
3. Subs. by Act 21 of 1962, s. 8, for cl. (b) (w.e.f. 27-7-1964).
4. Subs. by Act 68 of 1982, s.7, for ―or misbranded cosmetic‖ (w.e.f. 1-2-1983).
Drugs and Cosmetics Act, 1940
12
1
[(bb) any
2
[adulterated or spurious] drug;]
(c) any drug
3
[or cosmetic] for the import of which a licence is prescribed, otherwise than under, and
in accordance with, such licence;
4[(d) any patent or proprietary medicine, unless there is displayed in the prescribed manner on the
label or container thereof 5[the true formula or list of active ingredients contained in it, together with the
quantities thereof;]
(e) any drug which by means of any statement, design or device accompanying it or by any
other means, purports or claims to cure or mitigate any such disease or ailment, or to have any such other
effect, as may be prescribed;
3[(ee) any cosmetic containing any ingredient which may render it unsafe or harmful for use
under the directions indicated or recommended;]
(f) any drug 3[or cosmetic] the import of which is prohibited by rule made under this Chapter:
Provided that nothing in this section shall apply to the import, subject to prescribed conditions, of small
quantities of any drug for the purpose of examination, test or analysis or for personal use:
Provided further that the Central Government may, after consultation with the Board, by notification in the
Official Gazette, permit, subject to any conditions specified in the notification, the import of any drug or class
of drugs not being of standard quality.
6
[* * * * *]
7
[10A. Power of Central Government to prohibit import of drugs and cosmetics in public interest.—
Without prejudice to any other provision contained in this Chapter, if the Central Government is satisfied that
the use of any drug or cosmetic is likely to involve any risk to human beings or animals or that any drug does
not have the therapeutic value claimed for it or contains ingredients and in such quantity for which there is no
therapeutic justification and that in the public interest it is necessary or expedient so to do then, that
Government may, by notification in the Official Gazette, prohibit the import of such drug or cosmetic.]
11. Application of law relating to sea customs and powers of Customs Officers.— (1) The law for the
time being in force relating to sea customs and to goods, the import of which is prohibited by section 18 of
the Sea Customs Act, 1878 (8 of 1878)
8
shall, subject to the provisions of section 13 of this Act, apply in
respect of drugs
9
[and cosmetics] the import of which is prohibited under this Chapter, and officers of Customs
and officers empowered under that Act to perform the duties imposed thereby on a
10
[Commissioners of
Customs] and other officers of Customs, shall have the same powers in respect of such drugs
9
[and
cosmetics] as they have for the time being in respect of such goods as aforesaid.
11
[(2) Without prejudice to the provisions of sub-sections (1), the
10
[Commissioners of Customs] any
officer of the Government authorized by t he Central Government in this behalf, may detain any imported
package which he suspects to contain any drug
9
[or cos metic] t he import of which is prohibited under t his
Chapter and shall forthwith report such detention to the Drugs Controller, India, and, if necessary, forward the
package or sample of any suspected drug
9
[or cosmetic] found therein to the Central Drugs Laboratory.]
12. Power of Central Government to make rules.—(1) The Central Government may,
12
[after
consultation with or on the recommendation of the Board] and after previous publication by notification in
the Official Gazette, make rules for the purpose of giving effect to the provisions of this Chapter:
1. Ins. by Act 13 of 1964, s. 9 (w.e.f. 15-9-1964).
2. Subs. by Act 68 of 1982, s.7, for ―adulterated‖ (w.e.f. 1-2-1983).
3. Ins. by Act 21 of 1962, s. 8 (w.e.f. 27-7-1964).
4. Subs. by Act 11 of 1955, s. 5, for cl. (d).
5. Subs. by Act 68 of 1982, s.7, for certain words (w.e.f. 1-2-1983).
6. Explanation omitted by s.7, ibid. (w.e.f. 1-2-1983).
7. Ins. by s. 8, Act 68 of 1982. (w.e.f. 1-2-1983).
8. Now see the Customs Act, 1962.
9. Ins. by Act 21of 1962, s. 9 (w.e.f. 27-7-1964).
10. Subs. by Act 22 of 1995, s. 83, for ―Customs Collector‖.
11. Subs. by Act 11 of 1955, s. 6, for sub-section (2).
12. Subs. by Act 68 of 1982, s.9, for certain words (w.e.f. 1-2-1983).
Drugs and Cosmetics Act, 1940
13
1
[Provided that consultation with the Board may be dispensed with if the Central Government is of
opinion that circumstances have arisen which render it necessary to make rules without such consultation,
but in such a case the Board shall be consulted within six months of the making of the rules and the Central
Government shall take into consideration any suggestions which the Board may make in relati on to the
amendment of the said rules.]
(2) Without prejudice to the generality of the forgoing power, such rules may—
(a) specify the drugs or classes of drugs
2
[or cosmetics or classes of cosmetics] for the import of
which a licence is required,
3
[and pr escribe the form and conditions of such licences, the authority
empowered to issue the same, the fees payable therefor and provide for the cancellation, or suspension of
such licence in any case where any provision of this Chapter or the rules made thereunder is contravened
or any of the conditions subject to which the licence is issued is not complied with];
(b) prescribe the methods of test or analysis to be employed in determining whether a drug
2
[or
cosmetic] is of standard quality;
(c) prescribe, in respect of biological and organometallic compounds, the units or
methods of standardization;
4
[(cc) prescribe under clause (d) of
5
[section 9A] the colour or colours which a drug may bear or
contain for purposes or colouring;]
(d) specify the diseases or ailments which an imported drug may not purport or claim
6
[to prevent,
cure or mitigate] and such other effects which such drug may not purport or claim to have;
(e) prescribe the conditions subject to which small quantities of drugs, the import of w hich is
otherwise prohibited u nder t his Chapter, may be i mported for t he purp ose of e xamination, test or
analysis or for personal use;
(f) prescribe the places at which drugs
2
[or cosmetics] may be imported, and prohibit their
import at any other place;
(g) require the date of manufacture and the date of expiry of potency to be clearly and truly
stated on the label or container of any specified imported drug or class of such drug, and prohibit the
import of the said drug or class of drug after the expiry of a specified period from the date of
manufacture;
(h) regulate the submission by i mporters, and the securing, of samples of drugs
2
[or
cosmetics] for examination, test or analysis by the Central Drugs Laboratory, and prescribe the fees, if
any, payable for such examination, test or analysis;
(i) prescribe the evidence to be supplied, whether by accompanying documents or otherwise, of
the quality of drugs 2[or cosmetics] sought to be imported, the procedure of officers of Customs
in dealing with such evidence, and the manner of storage at places of import of drugs 2[or cosmetics]
detained pending admission;
(j) provide for the exemption, conditionally or otherwise, from all or any of the provisions of
this Chapter and the rules made thereunder of drugs
2
[or cosmetics] imported for the purpose only of
transport through, an export from,
7
[India];
(k) prescribe the conditions to be observed in the packing in bottles, packages or other containers,
of imported drugs 2[or cosmetics] 8[including the use of packing material which comes into direct
contact with the drugs];
(l) regulate the mode of labeling drugs
2
[or cosmetics] imported for sale in packages, and
prescribe the matters which shall or shall not be included in such labels;
(m) prescribe the maximum proportion of any poisonous substance which may be added to or
contained in any imported drug, prohibit the import of any d rug in which that proportion is exceeded,
and specify substances which shall be deemed to be poisonous for the purposes of this Chapter and the
rules made thereunder;
1. Ins. by Act 11 of 1955, s. 7.
2. Ins. by Act 21of 1962, s. 10 (w.e.f. 27-7-1964).
3. Subs. by Act 68 of 1982, s. 9, for certain words (w.e.f. 1-2-1983).
4. Ins. by Act 13 of 1964, s. 10 (w.e.f. 15-9-1964).
5. Subs. by Act 68 of 1982, s. 9, for ―section 9B‖ (w.e.f. 1-2-1983).
6. Subs. by Act 11 of 1955, s. 7, for ―to cure or mitigate‖.
7. Subs. by Act 3 of 1951, s. 3 and Sch., for ―the States‖.
8. Ins. by Act 68 of 1982, s. 9 (w.e.f. 1-2-1983).
Drugs and Cosmetics Act, 1940
14
(n) require that the accepted scientific n ame of any specified drug shall be displayed in the
prescribed manner on t he label or wrapper of any imported, patent or proprietary medicine containing
such drug;
(o) provide for the exemption, conditionally or otherwise, from all or any of the provisions of this
Chapter or the rules made thereunder, of any specified drug or class of drugs 1[or cosmetic or class of
cosmetics].
2[13. Offences.—(1) Whoever himself or by any other person on his behalf imports, —
(a) any drug deemed to be adulterated under section 9A or deemed to be a spurious drug under section
9B or any spurious cosmetic referred to in section 9D or any cosmetic of the nature referred to in clause (ee)
of section 10 shall be punishable with imprisonment for a term which may extend to three years and a fine
which may extend to five thousand rupees;
(b) any drug or cosmetic other than a drug or cosmetic referred to in clause (a), the import of which is
prohibited under section 10, or any rule made under this Chapter, shall be punishable with imprisonment for a
term which may extend to six months, or with fine which may extend to five hundred rupees, or with both;
(c) any drug or cosmetic in contravention of the provisions of any notification issued under section 10A,
shall be punishable with imprisonment for a term which may extend to three years, or with fine which may
extend to five thousand rupees, or with both;
(2) Whoever having been convicted of an offence—
(a) under clause (a) or clause (c) of sub-section (1), is again convicted of an offence under that clause,
shall be punishable with imprisonment for a term which may extend to five years, or with fine which may
extend to ten thousand rupees, or with both;
(b) under clause (b) of sub-section (1), is again convicted of an offence under that clause, shall be
punishable with imprisonment for a term which may extend to one year, or with fine which may extend to
one thousand rupees, or with both.
(3) The punishment provided by this section shall be in addition to any penalty to which the offender
may be liable under the provisions of section 11.]
14. Confiscation.—Where any offence punishable under section 13 has been committed, the consignment
of the drugs 3[or cosmetics] in respect of which the offence has been committed shall be liable to confiscation.
15. Jurisdiction.—No Court inferior to that
4
[of a Metropolitan Magistrate or of a Judicial Magistrate
of the first class] shall try an offence punishable under section 13.
CHAPTER IV
MANUFACTURE, SALE AND DISTRIBUTION OF
5
[DRUGS AND COSMETICS]
16. Standards of quality.—
6
[(1) For the purposes of this Chapter, the expression ―standard quality‖
means—
(a) in relation to a drug, that t he drug complies with the stan dard set o ut in
7
[the Se cond
Schedule], and
(b) in relation to a cosmetic, t hat the c osmetic c omplies with such st andard as may be
prescribed.]
(2) The
8
[Central Government], after consultation with the Board and after giving by notification in
the Official Gazette not less than three months‘ notice of its intention so to do, may by a like notification
add to or otherwise amend
7
[the Second Schedule] for the purposes of this Chapter, and thereupon 7[the
Second Schedule] shall be deemed to be amended accordingly.
1. Ins. by Act 21 of 1962, s. 10 (w.e.f. 27-7-1964).
2. Subs. by Act 68 of 1982, s.10, for s.13 (w.e.f. 1-2-1983).
3. Ins. by Act 21 of 1962, s. 11 (w.e.f. 27-7-1964).
4. Subs. by Act 68 of 1982, s. 11, for certain words (w.e.f. 1-2-1983).
5. Subs. by Act 68 of 1982 for ―DRUGS‖ (w.e.f. 1-2-1983).
6. Subs. by Act 21 of 1962, s. 12, for sub-section (1) (w.e.f. 27-7-1964).
7. Subs. by Act 13 of 1964, s. 11, for ―the Schedule‖ (w.e.f 15-9-1964).
8. Subs. by Act 11 of 1955, s. 8, for ―State Government‖.
Drugs and Cosmetics Act, 1940
15
1
[17. Misbranded drugs.—For the purposes of this Chapter, a drug shall be deemed to be misbranded,—
(a) if it is so coloured, coated, powdered or polished that damage is concealed or if it is made to
appear of betapeutic value than it really is; or
(b) if it is not labelled in the prescribed manner; or
(c) if its label or container or anything accompanying the drug bears any statement, design or
device which makes any false claim for the drug or which is false or misleading in any particular.
17A. Adulterated drugs.—For the purposes of this Chapter, a drug shall be deemed to be adulterated,—
(a) if it consists in whole or in part, of any filthy, putrid or decomposed substance; or
(b) if it has been prepared, packed or stored under insanitary conditions whereby it may have been
contaminated with filth or whereby it may have been rendered injurious to health; or
(c) if its container is composed, in whole or in part, of any poisonous or deleterious substance which
may render the contents injurious to health; or
(d) if it bears or contains, for the purposes of colouring only, a colour other than one which is
prescribed; or
(e) if it contains any harmful or toxic substance which may render it injurious to health; or
(f) if any substance has been mixed therewith so as to reduce its quality or strength.
17B. Spurious drugs.—For the purposes of this Chapter, a drug shall be deemed to be spurious,—
(a) if it is manufactured under a name which belongs to another drug; or
(b) if it is an imitation of, or is a substitute for, another drug or resembles another drug in a manner
likely to deceive or bears upon it or upon its label or container the name of another drug unless
it is plainly and conspicuously marked so as to reveal its true character and its lack of identity with such
other drug; or
(c) if the label or container bears the name of an individual or company purporting to be the
manufacturer of the drug , which individual or company is fictitious or does not exist; or
(d) if it has been substituted wholly or in part by another drug or substance; or
(e) if it purports to be the product of a manufacturer of whom it is not truly a product.
17C. Mi sbranded cosmetics.— For t he purposes of t his Chapter, a c osmetic s hall be deemed to be
misbranded, --
(a) if it contains a colour which is not prescribed; or
(b) if it is not labelled in the prescribed manner; or
(c) if the label or container or anything accompanying the cosmetic bears any statement which is
false or misleading in any particular.
17D. Spurious cosmetics.—For the purposes of this Chapter, a cosmetic shall be deemed to be spurious,--
(a) if it is manufactured under a name which belongs to another cosmetic; or
(b) if it is an imitation of, or a substitute for, another cosmetic or resembles another cosmetic in
a manner likely to deceive oExcerpt shown. Open the full act in Lexace.