Section 104A in The Drugs and Cosmetics Rules, 1945
104A. [ Prohibition against altering inscriptions on containers, labels or wrappers of drug. [Inserted by G.S.R. 1242, dated 17.9.1979 (w.e.f. 6.10.1979).]
- 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 drug:Provided that nothing in this rule shall apply to any alteration, any inscription or mark made on the container, label or wrapper of any drug at the instance or direction or with the permission of the licensing authority.]
