Section 62D in The Drugs and Cosmetics Rules, 1945
62D. Form of licenses to sell drugs by wholesale or distribute drugs from a motor vehicle.
- A license shall be issued for sale by wholesale or for distribution from a motor vehicle of drugs other than those specified in Schedule C and Schedule C(1) in Form 20-BB and of drugs specified in Schedule C and Schedule C(1) in Form 21-BB:Provided that such a license shall not be required in a case where a public carrier or a hired vehicle is used for transportation or distribution of drugs.] [Inserted by G.S.R. 42(E), dated 25.1.1979 (w.e.f. 25.1.1979).]
