Section 43A in The Drugs and Cosmetics Rules, 1945
43A. [ [Substituted by G.S.R. 478(E), dated 6.8.1981 (w.e.f. 6.8.1981).]
No drug shall be imported into India except through one of the following places, namely:-Firozepur Cantonment and Amritsar Railway Stations:In respect of drugs imported by rail across the frontier with Pakistan.Ranaghat, Bongaon and Mohiassan Railway Stations:In respect of drugs imported by rail across the frontier with Bangldesh.[Petrapole Road in West Bengal, Sutarkandi in Assam, Old Raghna Bazar and Agartala in Tripura:In respect of drugs imported by road from Bangladesh.][Inserted by G.S.R. 116(E), dated 24.2.2009 (w.e.f. 24.2.2009).][Raxaul: in respect of drugs imported by road and railway lines connecting Raxaul in India and Birganj in Napal.] [Inserted by G.S.R. 120(E), dated 5.3.1998 (w.e.f. 5.3.1998) as corrected by G.S.R. 242(E), dated 5.4.1999.][Chennai, Kolkata, Mumbai, Cochin, Nhava Sheva, Kandla, Inland Container Depots at Tuglakabad and Patparganj in Delhi, Tuticorin in Tamil Nadu, Marmugao port in Goa, Visakhapatnam and Krishnapatnam port in Andhra Pradesh and Hazira port and Inland Container Depot Khohdiyar, Gandhinagar in Gujarat: in respect of drugs imported by sea into India;] [Substituted 'Chennai, Kolkata, Mumbai, Cochin, Nhava Sheva, Kandla, Inland Container Depots at Tuglakabad and Patparganj in Delhi, Tuticorin in Tamil Nadu, Marmugao port in Goa and Visakhapatnam in Andhra Pradesh: in respect of drugs imported by sea into India.' by Notification No. G.S.R. 41(E), dated 17.1.2017 (w.e.f. 21.12.1945).]Chennai, Kolkata, Mumbai, Delhi, Ahmedabad, Hyderabad, Goa, Bengaluru and Visakhapatnam:in respect of drugs imported by air into India.]
