Section 25(1) in The Drugs and Cosmetics Rules, 1945
(1)A single application may be made, and a single license may be issued, in respect of the import of more than one drug or class of drugs manufactured by the same manufacturer:[Provided that the drugs or classes of drugs are manufactured at one factory or more than one factory functioning conjointly as a single manufacturing unit:Provided further that if a single manufacturer has two or more factories situated in different places manufacturing the same or different drugs a separate license shall be required in respect of the drugs manufactured by each such factory.] [Added by Notification No. F. 1-19/48-D, dated 27.10.1949.][* * *] [Sub-Rule (2) omitted by S.R.O. 2136, dated 15.6.1957.][25-A. Conditions to be satisfied before a license in Form 10 or Form 10-A is granted. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
