Section 36A in The Drugs and Cosmetics Rules, 1945
36A. [ Import of drugs by charitable hospital free of cost. [Inserted by Notification No. G.S.R. 103(E), dated 2.2.2017 (w.e.f. 21.12.1945).]
(1)Small quantity of drugs received in donation by a charitable hospital for the purpose of treatment of the patients in the said hospital may be imported provided the drugs are given or administered to the patients free of cost.(2)The drugs shall not be prohibited for import and permitted to be marketed in the country with residual shelf life of one year or more.] [Inserted by S.R.O. 560, dated 3.3.1955.]
