Section 18(a) in The Drugs And Cosmetics Act, 1940
(a)manufacture for sale or for distribution, or sell, or stock or exhibit or offer for sale, or distribute—(i)any drug which is not of a standard quality, or is misbranded, adulterated or spurious;(ii)any cosmetic which is not of a standard quality, or is misbranded, adulterated or spurious;(iii)any patent or proprietary medicine, unless there is displayed in the prescribed manner on the label or container thereof the true formula or list of active ingredients contained in it together with the quantities, thereof;(iv)any drug which by means of any statement design or device accompanying it or by any other means, purports or claims to prevent, cure or mitigate any such disease or ailment, or to have any such other effect as may be prescribed;(v)any cosmetic containing any ingredient which may render it unsafe or harmful for use under the directions indicated or recommended;(vi)any drug or cosmetic in contravention of any of the provisions of this Chapter or any rule made thereunder;
