Section 30AA(2) in The Drugs and Cosmetics Rules, 1945
(2)The importer of a new Homeopathic medicine when applying for permission shall produce before the licensing authority such documentary and other evidence as may be required by the licensing authority for assessing the therapeutic efficacy of the medicine including the minimum proving carried out with it.][ Explanation. - For the purpose of this rule, "new Homeopathic medicine" means,-(i)a Homeopathic medicine which is not specified in the Homeopathic Pharmacopoeia of India or the United States of America or the United Kingdom or the German Homeopathic Pharmacopoeia; or(ii)which is not recognized in authoritative Homeopathic literature as efficacious under the conditions recommended; or(iii)a combination of Homeopathic medicines containing one or more medicines which are not specified in any of the Pharmacopoeias referred to in clause (i) as Homeopathic medicines and also not recognized in authoritative Homeopathic literature as efficacious, under the conditions recommended.][30-B. Prohibition of import of certain drugs. [Added by S.R.O. 1128, dated 19.6.1952.]- No drug, the manufacture, sale or distribution of which is prohibited in the country of origin, shall be imported under the same name or under any other name except for the purpose of examination, test or analysis.] [Substituted by G.S.R. 680(E), dated 5.12.1980 (w.e.f. 5.12.1980).]
