Section 85(2) in The Drugs and Cosmetics Rules, 1945
(2)The licensing authority may, for such licenses granted [***] [Substituted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992) as corrected by G.S.R. 373(E), dated 13.4.1993.] by him, after giving the licensee an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, cancel a license issued under this part or suspend it for such period as he thinks fit either wholly or in respect of any of the drugs to which it relates [or direct the licensee to stop manufacture, sale or distribution of the said drugs and [thereupon order the destruction of drugs and] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).] [the stocks thereof in the presence of an Inspector, if in his opinion, the licensee has failed to comply with any of the conditions of the license or with any provisions of the Act or rules made thereunder.] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).]
