Section 107 in The Drugs and Cosmetics Rules, 1945
107. [ Name of substance. [Amended by Notification No. F.1-5/47-D, dated 25.11.1949.]
- If any substance specified in Schedule C is advertised or sold as a proprietary medicine or is contained in a medicine so advertised or sold, the proper name of the substance shall appear on the label in the manner prescribed in this Part.[ Explanation. - For the purpose of this rule the expression "proper name" means the proper name stated in Schedule F or if no such name is stated, the name descriptive of the true nature and origin of the substance. Provided that in the case of veterinary biological product the expression "proper name" means the proper name stated in Schedule F(I) or if no such name is stated, the name or synonym given in the current edition for the time being of the [British Pharmacopoeia (Veterinary)],[or if no such name is stated either in Schedule F(I) or the British Pharmacopoeia (Veterinary), the name descriptive of the true nature and origin of the substance approved by the licensing authority.] [Substituted by S.O. 2889, dated 2.7.1969 (w.e.f. 19.7.1969).]
