Section 17(4) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify,-(a)the contents of the container;(b)the name and address of the manufacturer or importer of the hazardous chemical;(c)the physical, chemical and toxicological data as per the criteria given at Part I of Schedule 1.
