Drugs and Cosmetics Act, 1940

28B. Penalty for manufacture, etc., of drugs or cosmetics in contravention of section 26A

Whoever himself or by any other person on his behalf manufactures or sells or distributes any drug or cosmetic in contravention of the provisions of any notification issued under section 26A, shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine which may extend to five thousand rupees.]