9A.  Adulterated drugs. – For the purposes of this Chapter, a drug shall be deemed to be adulterated, -

(a)   If it consists, in whole or in part, of any filthy, putrid or decomposed substance ; or

(b)   If it has been prepared, packed or stored under insanitary conditions whereby it may have been contaminated with filth or whereby it may have been rendered injurious to health ; or

(c)   If its contained is composed in whole or in part, of any poisonous or deleterious substance which may render the contents injurious to health; or

(d)   If it bears or contains, for purposes of colouring only, a colour other than one which is prescribed ; or

(e)   If it contains any harmful or toxic substance which may render it injurious to health ; or

(f)   If any substance has been mixed therewith so as to reduce its quality or strength.