Section 78(1) in The Drugs and Cosmetics Rules, 1945
(1)The license in [Form 28A or Form 28DA] [Substituted for the words "Form 28A" by Notification No. G.S.R. 574 (E) dated 17.7.2012 (w.e.f. 21.12.1945)] shall be deemed to be canceled or suspended, if the license owned by the licensee in [Form 28 or Form 28DA] [Substituted for the words "Form 28A" by Notification No. G.S.R. 574 (E) dated 17.7.2012 (w.e.f. 21.12.1945)] [whose manufacturing facilities have been availed of by the licensee is canceled or suspended, as the case may be, under these rules.
