Section 95 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
95. Disposal of application for licence to manufacture medicinal and toilet preparations in a bonded/non-bonded manufactory by the licensing authority.
(1)On receipt of an application, licensing authority shall cause such enquiries to be made as it may deem necessary including enquiries into the following :(i)the qualifications and previous experience of technical personnel engaged in the manufacturing operation;(ii)the equipment of the bonded and non-bonded manufactory;(iii)soundness of the applicant's financial position; and(iv)suitability of the proposed building for the establishment of manufactory.(2)If the licensing authority is satisfied that the applicant is a fit party whom a licence for the manufacture of medicinal and toilet preparations in a bonded or non-bonded manufactory may be granted, it shall issue a licence, approve the plans submitted.If they are in order, and direct the applicant to contract or establish, as the case may be, and equip the manufactory as per approved plans. The applicant shall modify the plans in such manner as the licensing authority may direct at any time before or after the approval of the plans. After the completion of constructions and equipment of the manufactory the licensing authority shall cause a verification of the plans; the applicant then shall submit blue prints of the plans, shall be retained in the office of the licensing authority, one shall be sent to the officer-in-charge or the local Excise Officer as the case may be, for record in his office and one shall be with licensee.
