Section 161B(1) in The Drugs and Cosmetics Rules, 1945
(1)The date of expiry of Ayurvedic, Siddha or Unani medicines shall be conspicuously displayed on the label of container or package of Ayurvedic, Siddha or Unani medicine, as the case may be, and after the said date of expiry, no medicine shall be marketed, sold, distributed or consumable;Provided that this rule shall apply to Ayurvedic, Siddha and Unani medicines seeking licence or renewal of licence for manufacturing after the date of notification of the rules.Provided also that this rule shall not be applicable to the Ayurvedic, Siddha or Unani medicines manufactured and marketed prior to the date of this notification.
