Acts › The Drugs and Cosmetics Act, 1940The Drugs and Cosmetics Act, 1940 90 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Application of other laws not barred. Section 3 — Definitions. Section 3A — Construction of references to any law not in force or any functionary not in existence in the State of Jammu and Kashmir. Section 4 — Presumption as to poisonous substances. Section 5 — The Drugs Technical Advisory Board. Section 6 — The Central Drugs Laboratory. Section 7 — The Drugs Consultative Committee. Section 7A — Sections 5 and 7 not to apply to Ayurvedic, Siddha or Unani drugs Section 8 — Standards of quality. Section 9 — Misbranded drugs. Section 9A — Adulterated drugs. Section 9B — Spurious drugs Section 9C — Misbranded cosmetics. Section 9D — Spurious cosmetics. Section 10 — Prohibition of import of certain drugs or cosmetics. Section 10A — Power of Central Government to prohibit import of drugs and cosmetics in public interest. Section 11 — Application of law relating to sea customs and powers of Customs officers. Section 12 — Power of Central Government to make rules. Section 13 — Offences Section 14 — Confiscation Section 15 — Jurisdiction. Section 16 — Standards of quality. Section 17 — Misbranded drugs Section 17A — Adulterated drugs. Section 17B — Spurious drugs. Section 17C — Misbranded cosmetics Section 17D — Spurious cosmetics. Section 17E — Adulterated cosmetics Section 18 — Prohibition of manufacture and sale of certain drugs and cosmetics Section 18A — Disclosure of the name of the manufacturer, etc. Section 18B — Maintenance of records and furnishing of information. Section 19 — Pleas. Section 20 — Government Analysts. Section 21 — Inspectors Section 22 — Powers of Inspectors. Section 23 — Procedure of Inspectors. Section 24 — Persons bound to disclose place where drugs or cosmetics are manufactured or kept. Section 25 — Reports of Government Analysts. Section 26 — Purchaser of drug or cosmetic enabled to obtain test or analysis. Section 26A — Powers of Central Government to regulate, restrict or prohibit manufacture, etc., of drug and cosmetic in public interest. Section 26B — Powers of Central Government to regulate or restrict, manufacture, etc., of drug in public interest. Section 27 — Penalty for manufacture, sale, etc., of drugs in contravention of this Chapter. Section 27A — Penalty for manufacture, sale, etc., of cosmetics in contravention of this Chapter. Section 28 — Penalty for non-disclosure of the name of the manufacturer, etc Section 28A — Penalty for not keeping documents, etc., and for non-disclosure of information. Section 28B — Penalty for manufacture, etc., of drugs or cosmetics in contravention of section 26A. Section 29 — Penalty for use of Government Analyst’s report for advertising. Section 30 — Penalty for subsequent offences. Section 31 — Confiscation. Section 31A — Application of provisions to Government departments. Section 32 — Cognizance of offences. Section 32A — Power of Court to implead the manufacturer, etc. Section 32B — Compounding of certain offences. Section 33 — Power of Central Government to make rules. Section 33A — Chapter not to apply to Ayurvedic, Siddha or Unani drugs. Section 33B — Application of Chapter IVA Section 33C — Ayurvedic and Unani Drugs Technical Advisory Board. Section 33D — The Ayurvedic, Siddha and Unani Drugs Consultative Committee Section 33E — Misbranded drugs. Section 33EE — Adulterated drugs Section 33EEA — Spurious drugs. Section 33EEB — Regulation of manufacture for sale of Ayurvedic, Siddha and Unani drugs Section 33EEC — Prohibition of manufacture and sale of certain Ayurvedic, Siddha and Unani drugs. Section 33EED — Power of Central Government to prohibit manufacture, etc., of Ayurvedic, Siddha or Unani drugs in public interest. Section 33F — Government Analysts Section 33G — Inspectors. Section 33H — Application of provisions of sections 22, 23, 24 and 25. Section 33-I — Penalty for manufacture, sale, etc., of Ayurvedic. Siddha or Unani drug in contravention of this Chapter Section 33J — Penalty for subsequent offences Section 33K — Confiscation Section 33KA — Disclosure of name of manufacturer, etc Section 33KB — Maintenance of records and furnishing of informantion. Section 33L — Application of provisions to Government departments Section 33M — Cognizance of offences. Section 33N — Power of Central Government to make rules. Section 33-O — Power to amend First Schedule Section 33P — Power to give directions. Section 34 — Offences by companies. Section 34A — Offences by Government departments. Section 34AA — Penalty for vexatious search or seizure. Section 35 — Publication of sentences passed under this Act Section 36 — Magistrate’s power to impose enhanced penalties. Section 36A — Certain offences to be tried summarily. Section 36AB — Special Courts. Section 36AC — Offences to be cognizable and non-bailable in certain cases Section 36AD — Application of Code of Criminal Procedure, 1973 to proceedings before special Court. Section 36AE — Appeal and revision Section 37 — Protection of action taken in good faith. Section 38 — Rules to be laid before Parliament. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.