Section 35(1) in The Drugs And Cosmetics Act, 1940
(1)If any person is convicted of an offence under this Act, the Court before which the conviction takes place shall, on application made to it by the Inspector, cause the offender’s name, place of residence, the offence of which he has been convicted and the penalty which has been inflicted upon him, to be published at the expense of such person in such newspapers or in such other manner as the Court may direct.
