Section 129G in The Drugs and Cosmetics Rules, 1945
129G. Standard for imported cosmetics.
- No cosmetic shall be imported unless it complies with the specifications prescribed under Schedule 5 and Schedule Q or any other standards of quality and safety, applicable to it, and other provisions under the rules. In case the cosmetic is not included under Schedule 5, it shall meet with specifications under the rules and standards applicable to it in the country of origin.
