From such 1 date as may be fixed by the State Government by notification in the Official Gazette in this behalf, no person shall himself or by any other person on his behalf-- (a) 2 [manufacture for sale or for distribution, or sell, or stock or exhibit or offer for sale,] or distribute 3 [(i) any drug which is not of a standard quality, or is misbranded, adulterated or spurious; 4 [(ii) any cosmetic which is not of a standard quality or is misbranded, adulterated or spurious;]] 5 [(iii) any patent or proprietary medicine, unless there is displayed in the prescribed manner on the label or container thereof 2 [the true formula or list of active ingredients contained in it together with the quantities thereof];] (iv) any drug which by means of any statement design or device accompanying it or by any other means, purports or claims 6 [to prevent, cure or mitigate] any such disease or ailment, or to have any such other effect as may be prescribed; 7 [(v) any cosmetic containing any ingredient which may render it unsafe or harmful for use under the directions indicated or recommended; (vi) any drug or cosmetic in contravention of any of the provisions of this Chapter or any rule made thereunder;] (b) 2 [sell or stock or exhibit or offer for sale,] or distribute any drug 8 [or cosmetic] which has been imported or manufacutred in contravention of any of the provisions of this Act or any rule made thereunder; (c) 2 [manufacture for sale or for distribution, or sell, or stock or exhibit or offer for sale,] or distribute any drug 8 [or cosmetic], except under, and in accordance with the conditions of, a licence issued for such purpose under this Chapter: Provided that nothing in this section shall apply to the manufacture, subject to prescribed conditions, of small quantities of any drug for the purpose of examination, test or analysis : Provided further that the 9 [Central Government] may, after consultation with the Board, by notification in the Official Gazette, permit, subject to any conditions specified in the notifica tion, the 10 [manufacture for sale or for distribution, sale, stocking or exhibiting or offering for sale] or distribution of any drug or class of drugs not being of standard quality. 11 * * * * *Open in Lexace · Ask the AI about this section
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