Section 110 in The Drugs and Cosmetics Rules, 1945
110. Prohibition of sale of substance after prescribed date.
- No person shall sell, or exhibit for sale any substance specified in Schedule C after the date recorded on the container, label or wrapper as the date up to which the substance may be expected to retain a potency not less than, or not to acquire a toxicity greater than that required or permitted by the prescribed test as the case may be.
