Section 122K in The Drugs and Cosmetics Rules, 1945
122K. Further application after rejection.
- If within a period of six months from the rejection of application for a license the applicant informs the licensing authority that the conditions laid down have been satisfied and deposits an inspection [fee of rupees two hundred and fifty ] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]the licensing authority may, if after causing further inspection to be made is satisfied that the conditions for the [grant or renewal of a license have been complied with, shall grant or renew the license in Form 28-C or Form 28-E:Provided that in the case of a drug notified by the Central Government under rule 68-A, the application, together with the inspection report and the Form of licenses (in triplicate to be granted or renewed), duly completed shall be sent, to the Central License Approving Authority, who may approve the same and return it to the licensing authority for issue of the license.] [Substituted by G.S.R. 245(E), dated 5.4.1999 (w.e.f. 5.4.1999).]
