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Union of India - Section

Section 135A in The Drugs and Cosmetics Rules, 1945

135A. [ [Substituted by Notification No. G.S.R. 56(E), dated 19.1.2017 (w.e.f. 21.12.1945).]

Regulation of import of cosmetics containing mercury. Cosmetics imported into India shall contain mercury in the following proportion, namely;
(a)in cosmetics intended for use only in the area of eye, the level of mercury not exceeding seventy parts per million (0.007 per cent.) of mercury, calculated as the metal, as a preservative;
(b)in other finished cosmetic products, unintentional mercury shall not exceed one part per million (1 ppm).]
[135-A. Import of cosmetics containing mercury compounds prohibited. [Inserted by G.S.R. 1074, dated 19.8.1978 (w.e.f. 2.9.1978).]- No cosmetic shall be imported which contains mercury compounds.]