Section 139AC(1) in The Drugs and Cosmetics Rules, 1945
(1)If the licensing authority after such further enquiry, if any, as he may consider necessary is satisfied that the requirements of the rules under the Act have been complied with and that the conditions of the license and the rules under the Act shall be observed, he shall grant [***] [Omitted 'or renew' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] a license in Form 32, Form 32-A or Form 33.
