Section 148(1) in The Drugs and Cosmetics Rules, 1945
(1)On both the inner and outer labels:(a)the name of the cosmetics,(b)[ the name of the manufacturer and complete address of the premises of the manufacturer where the cosmetic has been manufactured: [Substituted by G.S.R. 352(E), dated 26.4.2000 (w.e.f. 26.4.2000).]Provided that if the cosmetic is contained in a very small size container where the address of the manufacturer cannot be given, the name of the manufacturer and his principal place of manufacture shall be given along with pin code,](c)[ use before........................(month and year)] [Inserted by G.S.R. 46(E), dated 22.1.2009 (w.e.f. 22.7.2009).].
