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Union of India - Section
Section 82 in The Drugs and Cosmetics Rules, 1945
82. [ Further application after rejection. [Amended by S.R.O. 2136, dated 15.6.1957.]
- If within a period of six months from the rejection of an application for a license the applicant informs the licensing authority or Central License Approving Authority, as the case may be, that the conditions laid down have been satisfied and deposits an inspection [fee of rupees two hundred and fifty] [the licensing authority [or Central License Approving Authority, as the case may be,] [Amended by S.R.O. 2136, dated 15.6.1957.][may, if after causing a further inspection to be made, he is satisfied that the conditions for the grant of a license have been complied with in respect of drugs notified under rule 68-A issue a license in Form 28 [or Form 28-B] [Amended by S.R.O. 2136, dated 15.6.1957.].][83 to 83AA. [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]***]| 83. Renewal.- On application being made for renewal, the licensing authority may cause an inspection to be made and, if satisfied that the condition of the license and the rules under the Act are, and will continue to be observed[he shall prepare a report to that effect in respect of those drugs which have been notified by the Central Government under rule 68-A and forward it along with the application to the Central License Approving Authority] [Inserted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992).], and[he shall issue a certificate of renewal under this Part] [Substituted by G.S.R. 119(E), dated 11.3.1996 (w.e.f. 11.3.1996).].83A. [ Certificate of renewal of a loan license. [Inserted by S.R.O. 2136, dated 15.6.1957.]- The certificate of renewal of a loan license in[Form28 A or Form 28DA shall be issued in Form 26A or Form 26J respectively.]]83AA. [ Duration of loan license. [Inserted by S.O. 1326, dated 10.4.1964 (w.e.f. 11.4.1964).]- An original loan license in[Form 28A or Form 28DA]or renewed loan license in[Form 26A or Form 26J] [Substituted for the words "Form 26A" by Notification No. G.S.R. 574 (E) dated 17.7.2012 (w.e.f. 21.12.1945)], unless sooner suspended or canceled, shall be[valid for a period of five years on and from the date on which] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).][it is granted or renewed:[Provided that if the application for the renewal of license is made before its expiry, or if the application is made within six months of its expiry, after payment of the additional fee, the license shall continue to be in force until orders are passed on the application and the license shall be deemed to have expired if the application for its renewal is not made within six months of its expiry.] [Inserted by S.O. 1326, dated 10.4.1964 (w.e.f. 11.4.1964).] |