Section 147 in The Drugs and Cosmetics Rules, 1945
147. [ Exemption of cosmetics not manufactured for consumption or sale in India from the provisions of this Part. [Substituted by G.S.R. 682(E), dated 5.12.1980 (w.e.f. 5.12.1980).]
- Labels on packages or containers of cosmetics not manufactured for consumption or sale in India shall be adapted to meet the specific requirements, if any, of the consignee:Provided that where a cosmetic is required by the consignee to be not labelled with the name and address of the manufacturer, the labels on packages or containers shall bear a code number as approved by the licensing authority mentioned in rule 21.]
