Section 91(ix) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(ix)[ a list of all preparations which the licensee proposes to manufacture in his manufactory showing the percentage or proportion of alcohol in terms of London-proof litres contained in each such preparation containing alcohol, or of opium, Indian hemp or other narcotic drug or a narcotic, in terms of weight in preparations containing those substances, quoting the authority (pharmacopoeia) under which such preparations are proposed to be manufactured.] [Substituted by G.S.R. 941, dated 24th July, 1975.]
