For the purposes of this Chapter, a drug shall be deemed to be adulterated,—(a)if it consists in whole or in part, of any filthy, putrid or decomposed substance; or(b)if it has been prepared, packed or stored under insanitary conditions whereby it may have been contaminated with filth or whereby it may have been rendered injurious to health; or(c)if its container is composed, in whole or in part, of any poisonous or deleterious substance which may render the contents injurious to health; or(d)if it bears or contains, for purposes of colouring only, a colour other than one which is prescribed; or(e)if it contains any harmful or toxic substance which may render it injurious to health; or(f)if any substance has been mixed therewith so as to reduce its quality or strength.
