Section 29 — Penalty for use of Government Analyst’s report for advertising.

The Drugs and Cosmetics Act, 1940
Whoever uses any report of a test or analysis made by the Central Drugs Laboratory or by a Government Analyst, or any extract from such report, for the purpose of advertising any drug 1 [or cosmetic], shall be punishable with fine which may extend to 2 [five thousand rupees].

Official Hindi (PDF) ↗

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