Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Finalization of Draft Rules on Sale of Drugs by E-Pharmacies- (Press Information Bureau) (25 Jun 2019)

MANU/PIBU/0667/2019

Law of Medicine

The Government has published draft rules vide G.S.R. 817 (E) dated 28th August 2018 for inviting public/stakeholder comments for amendment to the Drugs and Cosmetics Rules, 1945 for incorporating provisions relating to regulation of sale and distribution of drugs through e-pharmacy. A large number of suggestions/comments have been received from the stakeholders, which are being examined. At the same time, the matter is sub-judice before various Hon'ble High Courts in the country. Therefore, no timeline for finalization of the rules can be provided.

Under the Drugs & Cosmetics Act and Rules, sale of spurious drugs is a punishable offence and State Licensing Authorities are empowered to take action in this regard. Accordingly, the complaints as received, are referred to State Licensing Authorities for taking action as per the provisions of the Act and Rules.

Tags : DRAFT RULES   FINALIZATION   SALE OF DRUGS   E-PHARMACIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved