Section 129 in The Drugs and Cosmetics Rules, 1945
129. [ Registration of cosmetic products imported into the country. [Substituted by Notification No. G.S.R. 426 (E) dated 19.5.2010 (w.e.f. 1.4.2011)]
- No cosmetic shall be imported into India unless the product is registered under the rules by the licensing authority appointed by the Central Government under rule 21 or by any person to whom such powers may be delegated under rule 22.
