Section 157(1A) in The Drugs and Cosmetics Rules, 1945
(1A)[ For issuing of the certificate of Good Manufacturing Practices, the Licensing Authority shall verify the requirements as per Schedule T and issue the Good Manufacturing Practices certificate in Form 26 E-I, simultaneously among with grant or renewal of License in Form 25-D.] [Substituted by Notification No. G.S.R. 376 (E), dated 3.5.2010 (w.e.f. 21.12.1945)]
