Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 149 in The Drugs and Cosmetics Rules, 1945

149. [ Labelling of hair dyes containing dyes, colours and pigments. [Substituted by G.S.R. 811(E), dated 14.11.1994 (w.e.f. 14.11.1994).]

- Hair dyes containing Para-Phenylenediamine or other dyes, colours and pigments] shall be labelled with the following legend in English and local languages and these shall appear on both the inner and the outer labels."Caution . - This product contains ingredients which may cause skin irritation in certain cases and so a preliminary test according to the accompanying directions should first be made. This product should not be used for dyeing the eyelashes or eyebrows; as such a use may cause blindness."Each package shall also contain instructions in English and local languages on the following lines for carrying out the test:-"This preparation may cause serious inflammation of the skin in some cases and so a preliminary test should always be carried out to determine whether or not special sensitivity exists. To make the test, cleanse a small area of skin behind the ear or upon the inner surface of the forearm, using either soap and water or alcohol. Apply a small quantity of the hair dye as prepared for use to the area and allow it to dry. After twenty-four hours, wash the area gently with soap and water. If no irritation or inflammation is apparent, it may be assumed that no hypersensitivity to the dye exists. The test should, however, be carried out before each and every application. This preparation should on no account be used for dyeing eyebrows or eyelashes as severe inflammation of the eye or even blindness may result".