Section 65(20) in The Drugs and Cosmetics Rules, 1945
(20)[ The medicines for treatment of animals kept in a retail shop or premises shall be labeled with the words "Not for human use-for treatment of animals only" and shall be stored- [Added by G.S.R. 926, dated 24.6.1977 (w.e.f. 16.7.1977).](a)in a cupboard or drawer reserved solely for the storage of veterinary drug, or(b)in a part of the premises separated from the remainder of the premises to which customers are not permitted to have access.]
