Section 74(i) in The Drugs and Cosmetics Rules, 1945
(i)if the licensing authority [or the controlling authority] [Inserted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).] so directs and if requested by the licensee who had also furnished prima facie reasons for such directions, the licensee shall not sell or offer for sale any batch in respect of which a sample is or protocols are furnished under clause (h) until a certificate authorizing the sale of the batch has been issued to him by or on behalf of the licensing authority [or the controlling authority] [Inserted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).];
