Section 129C in The Drugs and Cosmetics Rules, 1945
129C. Grant of Registration Certificate.
(1)On receipt of an application for Registration Certificate in the form and manner specified in rule 129A, the licensing authority shall, if satisfied, issue a Registration Certificate in form 43 subject to the conditions of the registration certificates in form 43:Provided that if the application is complete in all respects and information specified in Schedule D(III) is in order, the licensing authority shall, within six months from the date of receipt of an application, issue such Registration Certificate, and in exceptional circumstances and for reasons to be recorded in writing, the Registration Certificate may be issued within such extended period, not exceeding three months, as the licensing authority may deem fit.(2)If the applicant does not receive the Registration Certificate within the period as specified above, he may appeal to the Central Government and the Central Government may after such enquiry into the matter, as it considers necessary, may pass such orders in relation thereto as it thinks fit.
