[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
1. Subs. by Act 3 of 1951, s. 3 and the Sch., for “the States”.
2. Ins. by Act 13 of 1964, s. 6 (w.e.f. 15-9-1964).
3. Subs. by Act 68 of 1982, s. 2, for certain words (w.e.f. 1-2-1983).
4. Subs. by s. 4, ibid., for the heading under Chapter III (w.e.f. 1-2-1983).
5. Subs. by Act 21 of 1962, s. 2, for sub-section
(1) (w.e.f. 27-7-1964).
6. Subs. by Act 13 of 1964, s. 7, for “the Schedule” (w.e.f. 15-9-1964).
7. Subs. by Act 68 of 1982, s. 5, for section 9 (w.e.f. 1-2-1983).
8. Subs. by s. 6, ibid., for sections 9A and 9B (w.e.f. 1-2-1983).
9
(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 container 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.
