Section 85E(6) in The Drugs and Cosmetics Rules, 1945
(6)The applicant shall make arrangements for proper storage of Homeopathic medicines manufactured by him:[Provided that in case potentised preparations are made in a Pharmacy holding license in Form 20-C, the conditions (2) and (3) shall not apply. The licensee shall ensure to the satisfaction of the licensing authority that the products manufactured by it, conform to the claims made on the label.] [Inserted by S.O. 4816, dated 19.11.1969 (w.e.f. 6.12.1969).]
