Section 66A(2) in The Drugs and Cosmetics Rules, 1945
(2)The licensing authority may, after examination of the particulars referred to in sub-rule (1) and, if necessary, after inspection by an Inspector of the premises where the drugs are stocked, grant the necessary permission for their disposal.] [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]
