17D.  Spurious cosmetics. – For the purposes of this Chapter, a cosmetic shall be deemed to be spurious, --

(a)   If it is manufactured under a name which belongs to another cosmetic ; or

(b)   If it is an imitation of, or a substitute for, another cosmetic or resembles another cosmetic in a manner likely to deceive or bears upon it or upon its conspicuously marked so as to reveal its true character and its lack of identity with such other cosmetic ; or

(c)   If the label or container bears the name of an individual or a company purporting to be the manufacturer of the cosmetic which individual or company is fictitious or does not exist ; or

(d)   If it purports to be the product of a manufacturer of whom it is not truly a product.