Section 52O in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52O. Recognition of medical institutions.
(1)A medical institution seeking, to be a recognised medical institution or renewal of such recognition, under these rules for possessing, dispensing or selling essential narcotic drugs for medical purposes shall apply in Form No. 3F to the Controller of Drugs.(2)The Controller of Drugs, on receipt of application referred to in sub-rule (1) may, subject to any inquiry which may be necessary, issue a Certificate of Recognition in Form No. 3G and such certificate shall be issued within sixty days from the date of receipt of such application.(3)In case the Certificate of Recognition is not issued within the period mentioned in sub-rule (2), the Controller of Drugs or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.(4)The Certificate of Recognition shall be issued for a period not exceeding three years at a time.(5)For renewal of the recognition referred to in sub-rule (1), application shall be made to the Controller of Drugs at least sixty days before the expiry of previous recognition.(6)The Certificate of Recognition shall be obtained within a period of one hundred and eighty days from the date of commencement of these rules.(7)In the event of a change in the constitution of a recognised medical institution, the current recognition shall be deemed to be valid for a maximum period of ninety days from the date on which the change takes place.
