29.  Penalty for use of Government Analyst’s report for advertising. – Whoever uses any report of a test or analysis made by the Central Drugs Laboratory or by a Government Analyst, or any extract from such report, for the purpose of advertising any drug [(Note: Ins. by Act 21 of 1962, sec.15 (w.e.f. 27-7-1964)) or cosmetic], shall be punishable with fine which may extend to five hundred rupees.