Section 161A(1) in The Drugs and Cosmetics Rules, 1945
(1)Labels and packages or containers of Ayurvedic, Siddha and Unani Drugs for export may be adapted to meet the specific requirements of the law of the country to which the said drug is to be exported, but the following particulars shall appear in conspicuous position on the container in which drug is packed and on every other covering in which that container is packed, namely:-(a)name of the Ayurvedic, Siddha and Unani drug (single or compound formulations);(b)the name, address of the manufacturer and the number of license under which the drug has been manufactured;(c)batch or lot number;(d)date of manufacture, alongwith date for "Best for use before".(e)main ingredients, if required by the importing country;(f)for export:Provided that where Ayurvedic, Siddha and Unani single or compound drug not classified under the First Schedule or Schedule E(1), is required by the consignee to be not labelled with the name and address of the manufacturer, the labels on packages or containers shall bear a code number as approved by the licensing authority mentioned in rule 152.
