8. Standards of quality. – [(1)(Note: Subs. Act 21 of 1962, sec.2, for sub-section (1) (w.e.f. 27-7-1964)) For the purposes of this Chapter, the expression "standard quality’ means - 

(a)  In relation to a drug, that the drug complies with the standard set out in [(Note: Subs. by Act 13 of 1964, sec.7, for "the Schedule" (w.e.f. 15-9-1964)) the Second Schedule], and

(b)  In relation to a cosmetic, that the cosmetic complies with such standard as may be prescribed.]

(2) The Central Government, after consultation with the Board and after giving by notification in the Official Gazette not less than three months’ notice of its intention so to do, may be a like notification add to or otherwise amend [ (Note: Subs. by Act 13 of 1964, sec.7, for "the Schedule" (w.e.f. 15-9-1964)) the Second Schedule], for the purposes of this Chapter, and thereupon [ (Note: Subs. by Act 13 of 1964, sec.7, for "the Schedule" (w.e.f. 15-9-1964))the Second Schedule] shall be deemed to be amended accordingly.