Section 68A(1) in The Drugs and Cosmetics Rules, 1945
(1)Notwithstanding anything contained in this Part, on and from the commencement of the Drugs and Cosmetics (9th Amendment) Rules, 1992, a license for the manufacture for sale or distribution of drugs as specified from time to time by the Central Government by notification in the Official Gazette, for the purpose of this rule, shall be granted [***] [Omitted 'or renewed as the case may be,' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f 21.12.1945).] by the Central License Approving Authority (appointed by the Central Government):Provided that the application for the grant [***] [Omitted 'or renewal' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] of such license shall be made to the licensing authority.
