Section 97(3A) in The Drugs and Cosmetics Rules, 1945
(3A)[ The container of a medicine for treatment of food producing animals shall be labelled with the withdrawal period of the drug for the species on which it is intended to be usedProvided that if the specific withdrawal period has not been validated, the withdrawal period shall not be less than seven days for eggs or trulk, twenty eight days for meat from poultry and mammals including fat and offal, five hundred degree days for fish mealExplanation - For the purpose of this rule, the withdrawal period is the period of material between the last administration of a vetennary medtcme to arumals under the normal conditions of use and the producl1on of food stuff from such animals to ensure that food stuffs do not contain residues in quantities in excess of the maximum residue limits laid down.] [Inserted by Notification No. G.S.R. 28(E) dated 17.1.2012 (w.e.f. 21.12.1945)]
