Section 148(6) in The Drugs and Cosmetics Rules, 1945
(6)[] [Clause (5) renumbered as Clause (6) and before Clause (6) as so renumbered, Clause (5) inserted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).] Where a package of cosmetic has only one label such label shall contain all the information required to be shown on both the inner and the outer labels, under these rules.
