Section 157(1D) in The Drugs and Cosmetics Rules, 1945
(1D)Notwithstanding the period for renewal of license provided in rules 156 and 156A, the licensee of the Ayurvedic, Siddha or UnaniTibb drug, which is not in conformity with sub-rules (1B) and (1C), shall seek renewal of the license with appropriate name of the drug within a period of one year from the date of commencement of the Drugs and Cosmetics (4thAmendment) Rules, 2015:Provided that this rule shall not be applicable to any batch of Ayurvedic, Siddha or UnaniTibb drugs manufactured prior to the date of commencement of the Drugs and Cosmetics (4thAmendment) Rules, 2015.
