Section 2(e) in The Drugs and Cosmetics Rules, 1945
(e)"Laboratory" means the Central Drugs Laboratory;(ea)[ "registered Homeopathic medical practitioner" means a person who is registered in the Central Register or a State Register of Homeopathy;] [Inserted by G.S.R. 680(E), dated 5.12.1980 (w.e.f. 5.12.1980).](i)holding a qualification granted by an authority specified or notified under section 3 of the Indian Medical Degrees Act, 1916 (7 of 1916), or specified in the Schedules to the Indian Medical Council Act, 1956 (102 of 1956); or(ii)registered or eligible for registration in a medical register of a State meant for the registration of persons practicing the modern scientific system of medicine [excluding the Homeopathic system of medicine] [Inserted by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]; or(iii)[ registered in a medical register [Added by S.O. 1196, dated 9.4.1960 (w.e.f. 14.5.1960).] [other than a register for the registration of Homeopathic practitioners] [Inserted by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).] [of a State, who although not falling within sub-clause (i) or sub-clause (ii) is declared by a general or special order made by the State Government in this behalf as a person practicing the modern scientific system of medicine for the purposes of this Act; or [Added by S.O. 1196, dated 9.4.1960 (w.e.f. 14.5.1960).](iv)registered or eligible for registration in the register of dentists for a State under the Dentists Act, 1948 (16 of 1948); or(v)who is engaged in the practice of veterinary medicine and who possesses qualifications approved by the State Government;](eb)[ "Phyto-pharmaceutical drug" includes purified and standardized fraction with defined minimum four bio-active or phyto-chemical compounds (qualitatively and quantitatively assessed) of an extract of a medicinal plant or its part, for internal or external use of human beings or animals for diagnosis, treatment, mitigation or prevention of any disease or disorder but does not include administration by parenteral route.] [Inserted by Notification No. G.S.R. 918(E), dated 30.11.2015 (w.e.f 21.12.1945).](ee)[ "Registered medical practitioner" means a person- [Added by S.O. 1196, dated 9.4.1960 (w.e.f. 14.5.1960).]
