Section 157A in The Drugs and Cosmetics Rules, 1945
157A. [ Maintaining of records of raw material used by licensed manufacturing unit of Ayurveda, Siddha and Unani drugs in the preceding financial year. [Inserted by G.S.R. 512(E), dated 9.7.2008 (w.e.f. 9.7.2008).]
- Each licensed manufacturing unit of Ayurveda or Siddha or Unani drugs shall keep a record of raw material used by each licensed manufacturing unit of Ayurveda, Siddha or Unani drugs (sic as) the case may be in the proforma given in Schedule T-A in respect of all raw materials utilised by that unit in the manufacture of Ayurveda or Siddha or Unani drugs in the preceding financial year, and shall submit the same by the 30th day of June of the succeeding financial year to the State Drug Licensing Authority of Ayurveda, Siddha and Unani drugs and to the National Medicinal Plants Board or any agency nominated by the National Medicinal Plant Board for this purpose.]
