Section 144A in The Drugs and Cosmetics Rules, 1945
144A. [ Prohibition of manufacture of cosmetic containing hexachloro-phene. [Added by G.S.R. 116, dated 15.1.1975 (w.e.f. 26.1.1975).]
- No cosmetic containing hexachlorophene shall be manufactured:][Provided that in the case of soaps hexachlorophene may be used in concentrations not exceeding one per cent weight by weight:Provided further that the following cautionary note shall be printed and shall appear in a conspicuous manner on the wrapper of package of each soap, namely:-"Contains hexachlorophene-not to be used on babies".] [Inserted by G.S.R. 1049(E), dated 29.8.1986 (w.e.f. 29.8.1986).]
