CONTENTS
Sections	Particulars
	Introduction
	Preamble
1	Short Title, Extent and Commencement.
2	Application of other laws not barred.
3	Definitions.
3A	Construction of references to any law not in force or any functionary not in existence in the State of Jammu and Kashmir.
4	Presumption as to poisonous substances.
5	The Drugs technical advisory board.
6	The central drugs laboratory.
7	The Drugs consultative committee.
7A	Section 5 and 7 not to apply to Ayurvedic, Siddha or Unani drugs.
8	Standards of quality.
9	Misbranded drugs.
9A	Adulterated drugs.
9B	Spurious drugs.
9C	Misbranded cosmetics.
9D	Spurious cosmetics.
10	Prohibition of  import of certain drugs or cosmetics.
10A	Power of Central Government to prohibit import of drugs and cosmetics in public interest.
11	Application of law relating to sea customs and powers of Customs Officers.
12	Power of Central Government to make rules.
13	Offences.
14	Confiscation.
15	Jurisdiction.
16	Standards of quality
17	Misbranded, drugs.
17A	Adulterated drugs.
17B	Spurious cosmetics.
17C	Misbranded cosmetics
17D	Spurious cosmetics
18	Prohibition of manufacture and sale of certain drugs and cosmetics.
18A	Disclosure of  the name of the manufacturer, etc.
18B	Maintenance of records and furnishing of information.
19	Pleas.
20	Government Analysts.
21	Inspectors.
22	Powers of Inspectors.
23	Procedure of Inspectors.
24	Persons bound to disclose place where drugs or cosmetics are manufactured or kept.
25	Reports of Government Analysts.
26	Purchaser of drug or cosmetic enabled to obtain test or analysis.
26A	Powers of Central Government to prohibit manufacture, etc., of drug and cosmetic in public interest.
27	Penalty for manufacture, sale, etc., of drugs in contravention of this Chapter.
27A	Penalty for manufacture, sale, etc., of cosmetics in contravention of this Chapter.
28	Penalty for non-disclosure of the name of  the manufacturer, etc.
28A	Penalty for not keeping documents, etc., and for non-disclosure of information.
28B	Penalty for manufacture, etc., of drugs or cosmetics in contravention of section 26A.
29	Penalty for use of Government Analyst's report for advertising.
30	Penalty for subsequent offences.
31	Confiscation.
31A	Application of provisions of Government departments.
32	Cognizance of offences.
32A	Power of Court to impaled the manufacturer, etc.
33	Power of Central Government to make rules.
33A	Chapter not to apply to Ayurvedic, Siddha or Unani drugs.
33B	Application of Chapter IVA.
33C	Ayurvedic and Unani Drugs Technical Advisory Board.
33D	The Ayurvedic, Siddha and Unani Drugs Consultative Committee.
33E	Misbranded drugs.
33EE	Adulterated drugs.
33EEA	Spurious drugs.
33EEB	Regulation of manufacture for sale of Ayuredic, Siddha and Unani drugs.
33EEC	Prohibition of manufacture and sale of certain Ayurvedic, Siddha and Unani drugs.
33EED	Power of Central Government to prohibit manufacture, etc., of Ayurvedic, Siddha or Unani drugs in public interest.
33F	Government Analysts.
33G	Inspectors.
33H	Application of provisions of sections 22, 23, 24 and 25.
33I	Penalty for manufacture, sale, etc., of Ayurvedic, Siddha or Unani drug in contravention of this Chapter.
33J	Penalty for subsequent offences.
33K	Confiscation.
33L	Application of provisions to Government departments.
33M	Cognizance of offences.
33N	Power of Central Government to make rules.
33-O	Power to amend First Schedule.
33P	Power to give directions.
34	Offences by companies.
34A	Offences by Government departments.
34AA	Penalty for vexatious search or seizure.
35	Publication of sentences passed under this Act.
36	Magistrate's power to impose enhanced penalties.
36A	Certain offences to be tried summarily.
37	Protection of action taken in good faith.
38	Rules to be laid before Parliament.
	FIRST SCHEDULE
	SECOND SCHEDULE