Section 148(4) in The Drugs and Cosmetics Rules, 1945
(4)[ A distinctive batch number, that is to say, the number by reference to which details of manufacture of the particular batch from which the substance in the container is taken are recorded and are available for inspection, the figures representing the batch number being preceded by the letter B:Provided that this clause shall not apply to any cosmetic containing 10 grams or less if the cosmetic is in solid or semi-solid state, and 25 millilitres or less if the cosmetic is in a liquid state:] [Substituted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).][Provided further that in the case of soaps, instead of the batch number, the month and year of manufacture of soap shall be given on the label.] [Inserted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).]
