Section 148 in The Drugs and Cosmetics Rules, 1945
148. Manner of labelling.
- Subject to other provisions of the rules, a cosmetic shall carry-(1)On both the inner and outer labels:(a)the name of the cosmetics,(b)[ the name of the manufacturer and complete address of the premises of the manufacturer where the cosmetic has been manufactured: [Substituted by G.S.R. 352(E), dated 26.4.2000 (w.e.f. 26.4.2000).]Provided that if the cosmetic is contained in a very small size container where the address of the manufacturer cannot be given, the name of the manufacturer and his principal place of manufacture shall be given along with pin code,](c)[ use before........................(month and year)] [Inserted by G.S.R. 46(E), dated 22.1.2009 (w.e.f. 22.7.2009).].(2)On the outer label:A declaration of the net contents expressed in terms of weight for solids, fluid measure for liquids, weight for semi-solids, combined with numerical count if the content is sub-divided:Provided that this statement need not appear in case of a package of perfume, toilet water or the like, the net content of which does not exceed 60 ml. or any package of solid or semi-solid cosmetic the net content of which does not exceed 30 grams.(3)On the inner label; where a hazard exists:(a)adequate direction for safe use,(b)any warning, caution or special direction required to be observed by the consumer,(c)a statement of the names and quantities of the ingredients that are hazardous or poisonous.(4)[ A distinctive batch number, that is to say, the number by reference to which details of manufacture of the particular batch from which the substance in the container is taken are recorded and are available for inspection, the figures representing the batch number being preceded by the letter B:Provided that this clause shall not apply to any cosmetic containing 10 grams or less if the cosmetic is in solid or semi-solid state, and 25 millilitres or less if the cosmetic is in a liquid state:] [Substituted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).][Provided further that in the case of soaps, instead of the batch number, the month and year of manufacture of soap shall be given on the label.] [Inserted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).](5)[ Manufacturing license number, the number being preceded by the letter M.] [Clause (5) renumbered as Clause (6) and before Clause (6) as so renumbered, Clause (5) inserted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).](6)[] [Clause (5) renumbered as Clause (6) and before Clause (6) as so renumbered, Clause (5) inserted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).] Where a package of cosmetic has only one label such label shall contain all the information required to be shown on both the inner and the outer labels, under these rules.(7)[ The list of ingredients, present in concentration of more than one per cent shall be listed in the descending order of weight or volume at the time they are added, followed by those in concentration of less than or equal to one per cent, in any order, and preceded by the words "INGREDIENTS":Provided that this statement need not appear for packs of less than 60 ml of liquids and 30 gm of solid and semi solids.(8)Labelling requirements, if any, specified in the relevant Indian Standards laid down by the Bureau of Indian Standards for the cosmetics covered under Schedule "S".] [Inserted by G.S.R. 46(E), dated 22.1.2009 (w.e.f. 22.7.2009).]
