Section 65(17) in The Drugs and Cosmetics Rules, 1945
(17)[ No drug shall be sold or stocked by the licensee after the date of expiration of potency recorded on its container, label or wrapper, or in violation of any statement or direction recorded on such container, label or wrapper: [Added by G.S.R. 1248, dated 22.8.1964 (w.e.f. 5.9.1964).]Provided that any such drugs in respect of which the licensee has taken steps with the manufacturer or his representative for the withdrawal, reimbursement or disposal of the same, may be stocked after the date of expiration of potency pending such withdrawal, reimbursement or disposal, as the case may be, subject to the condition that the same shall be stored separately from the trade stocks [and all such drugs shall be kept in packages or cartons, the top of which shall display prominently, the words "Not for sale"].]
