Drugs and Cosmetics Act, 1940

10. Prohibition of import of certain drugs or cosmetics

From such date⁴⁴ as may be fixed by the Central Government by notification in the Official Gazette in this behalf, no person shall import-

(a) any drug ⁴⁵[or cosmetic] which is not of standard quality;

⁴⁶ [(b) any misbranded drug ⁴⁷[or misbranded or spurious cosmetics];]

⁴⁸ [(bb) any ⁴⁹[adulterated or spurious] drug;]

(c) any drug ⁴⁵[or cosmetic] for the import of which a license is prescribed, otherwise than under, and in accordance with, such license;

⁵⁰ [(d) any patent or proprietary medicine, unless there is displayed in the prescribed manner on the label or container thereof ⁵¹[the true formula or list of active ingredients contained in it together with the quantities thereof];]

(e) any drug which by means of any statement, design or device accompanying it or by any other means, purports or claims to cure or mitigate any such disease or ailment, or to have any such other effect, as may be prescribed;

⁴⁵ [(ee) any cosmetic containing any ingredient which may render it unsafe or harmful for use under the directions indicated or recommended;

(j) any drug ⁴⁵[or cosmetic] the import of which is prohibited by rule made under this Chapter :

Provided that nothing in this section shall apply to the import, subject to prescribed conditions, of small quantities of any drug for the purpose of examination, test or analysis or for personal use :

Provided further that the Central Government may, after consultation with the Board, by notification in the Official Gazette, permit, subject to any conditions specified in the notification, the import of any drug or class of drugs not being of standard quality.

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