Section 2(53) in The Calcutta Municipal Corporation Act, 1980
(53)all drugs or articles of food which enter into the composition of food, the package or mark, or label of which bears any statement, design or device regarding such drugs or articles of food or the ingredients or substances contained therein as may be false or may mislead in any particular, shall be deemed to be "misbranded" and a drug or an article of food shall a also be deemed to be misbranded if it is offered for sale under the name of another drug or article of food;
