Section 148A in The Drugs and Cosmetics Rules, 1945
148A. [ Prohibition against altering inscriptions on containers, labels or wrappers of cosmetics. [Inserted by G.S.R. 351(E), dated 26.4.2000 (w.e.f. 26.4.2000).]
- No person shall alter, obliterate or deface any inscription or mark made or recorded by the manufacturer on the container, label or wrapper of any cosmetic:Provided that nothing in this rule shall apply to any alteration, inscription or mark made on the container, label or wrapper of any cosmetic at the instance or direction or with the permission of the licensing authority.]
