9. Misbranded drugs. – For the purposes of this Chapter, a drug shall be deemed to be misbranded, -

(a)   If it is so coloured, coated, powdered or polished that damage is concealed or if it is made to appear of better or greater therapeutic value than it really is ; or

(b)   If it is not labeled in the prescribed manner ; or

(c)  If its label or contained or anything accompanying the drug bears any statement, design or device which is false or misleading in any particular.]