Section 109(3) in The Drugs and Cosmetics Rules, 1945
(3)The following particulars, and such further particulars, if any, as are specified in Schedule F or Schedule F(1), as the case may be, shall be printed or written in indelible ink either on the label borne by the container of any substance specified in Schedule C or on a label or wrapper affixed to any package in which any such container is issued for sale, namely:-(a)the date on which the manufacture of the particular batch from which the substance in the container is taken was completed as defined in Schedule F or Schedule F(I) or if there is no definition in Schedule F or F(I) as hereafter defined in this rule and in the case of vaccine prepared from concentrates, the date of completion of the final products and the bottling for issue;(b)where an antiseptic substance has been added, the nature and the percentage proportion introduced;(c)the preparation necessary for preserving the properties of the contents up to the date indicated in clause (c) of sub-rule (1).
