Section 150C(3) in The Drugs and Cosmetics Rules, 1945
(3)If it is intended to carry out tests requiring the use of animals, the applicant shall provide for an animal house and comply with the following requirements:-(a)The animal house shall be adequate in area, well lighted and properly ventilated and the animals undergoing tests shall be kept in an air-conditioned area.(b)The animals shall be suitably housed in hygienic surroundings and necessary provisions made for removal of excreta and foul smell.(c)The applicant shall provide for suitable arrangements for preparation of animal feed.(d)The applicant shall provide for suitable arrangements for quarantining of all animals immediately on their receipt in the institution.(e)The animals shall be periodically examined for their physical fitness.(f)The applicant shall provide for isolation of sick animals as well as animals under test.(g)The applicant shall ensure compliance with the requirements of the Prevention of Cruelty to Animals Act, 1960 (59 of 1960).(h)The applicant shall make proper arrangements for the disposal of the carcasses of animals in a manner as not to cause hazard to public health.
