Section 139AC in The Drugs and Cosmetics Rules, 1945
139AC. Grant or refusal of license.
(1)If the licensing authority after such further enquiry, if any, as he may consider necessary is satisfied that the requirements of the rules under the Act have been complied with and that the conditions of the license and the rules under the Act shall be observed, he shall grant [***] [Omitted 'or renew' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] a license in Form 32, Form 32-A or Form 33.(2)If the licensing authority is not so satisfied, he shall reject the application and shall inform the applicant of the reasons for such rejection and of the conditions which must be satisfied before a license can be granted [***] [Omitted 'or renewed' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] and shall supply the applicant with a copy of inspection report.
