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[Cites 0, Cited by 2] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(e) in The Drugs And Cosmetics Act, 1940

(e)prescribe the forms of licences for the manufacture for sale or for distribution, for the sale and for the distribution of drugs or any specified drug or class of drugs or of cosmetics or any specified cosmetic or class of cosmetics, the form of application for such licences, the conditions subject to which such licences may be issued, the authority empowered to issue the same the qualifications of such authority and the fees payable therefor; and provide for the cancellation or suspension of such licences in any case where any provision of this Chapter or the rules made thereunder is contravened or any of the conditions subject to which they are issued is not complied with;
(ee)prescribe the records, registers or other documents to be kept and maintained under section 18B;
(eea)prescribe the fees for the inspection (for the purposes of grant or renewal of licences) of premises, wherein any drug or cosmetic is being or is proposed to be manufactured;
(eeb)prescribe the manner in which copies are to be certified under sub-section (2A) of section 22;