Section 33EEC(a) in The Drugs And Cosmetics Act, 1940
(a)manufacture for sale or for distribution—(i)any misbranded, adulterated or spurious Ayurvedic, Siddha or Unani drug;(ii)any patent or proprietary medicine, unless there is displayed in the prescribed manner on the label or container thereof the true list of all the ingredients contained in it; and(iii)any Ayurvedic, Siddha or Unani drug in contravention of any of the provisions of this Chapter or any rule made thereunder;
