Section 65(18) in The Drugs and Cosmetics Rules, 1945
(18)[ No drug intended for distribution to the medical profession as free sample which bears a label on the container as specified in clause [(ix) of sub-rule (1) of rule 96] [Added by S.O. 23, dated 23.12.1969 (w.e.f. 3.1.1970).],[and no drug meant for consumption by the Employees' State Insurance Corporation, the Central Government Health Scheme, the Government Medical Stores Depots, the Armed Forces Medical Stores or other Government institutions, which bears a distinguishing mark or any inscription on the drug or on the label affixed to the container thereof indicating this purpose shall be sold or stocked by the licensee on his premises:] [Added by S.O. 23, dated 23.12.1969 (w.e.f. 3.1.1970).][Provided that this sub-rule shall not be applicable to licensees who have been appointed as approved chemists, by the State Government in writing, under the Employees' State Insurance Scheme, or have been appointed as authorized agent or distributor, by the manufacturer in writing, for drugs meant for consumption under the Central Government Health Scheme, the Government Medical Stores Depots, the Armed Forces Medical Stores or other Government Institutions for drugs meant for consumption under those schemes [or have been appointed as authorized Depots or Carrying and Forwarding agent by the manufacturer in writing, for storing free samples meant for distribution to medical profession] [Substituted by G.S.R. 496(E), dated 9.6.1995 (w.e.f. 9.6.1995).] [subject to the conditions that the stock shall be stored separately from the trade stocks and shall maintain separate records of the stocks received and distributed by them.] [Substituted by G.S.R. 496(E), dated 9.6.1995 (w.e.f. 9.6.1995).]
