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Union of India - Section

Section 62 in The Drugs and Cosmetics Rules, 1945

62. Sale at more than one place.

- If drugs are sold or stocked for sale at more than one place, separate application shall be made, and a separate license shall be issued, in respect of each such place:[Provided that this shall not apply to itinerant vendors who have no specified place of business and who will be licensed to conduct business in a particular area within the jurisdiction of the licensing authority.] [Added by S.R.O. 490, dated 10.3.1953.]