Section 61(2) in The Drugs and Cosmetics Rules, 1945
(2)A license [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] [drugs specified in Schedules C and C(1) excluding those specified in Schedule X, by retail on restricted license or by wholesale shall be issued in Form 21, Form 21-A or Form 21-B, as the case may be: [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).][Provided that a license in Form 21-A shall not be granted for drugs specified in Schedule C and shall be valid for only such Schedule C(1) drugs as are specified in the license.] [Substituted by G.S.R. 487(E), dated 2.7.1984 (w.e.f. 2.7.1984).]
