Section 43B in The Drugs and Cosmetics Rules, 1945
43B. [ [Added by S.O. 1056, dated 19.3.1964 (w.e.f. 28.3.1964).]
Drugs, consignments of which are in transit through India to foreign countries and which shall not be sold or distributed in India shall be exempted from the requirements of Chapter III of the Drugs and Cosmetics Act, 1940 (23 of 1940) and rules made thereunder:Provided that if the Government of the countries to which the drugs are consigned regulate their import by the grant of import licenses, the importer shall at the time of import into India, produce such import licenses.]
