35. Cancellation of license for examination, test or analysis.
(1)A license for examination, test or analysis may be canceled by the licensing authority for breach of any of the conditions subject to which the license was issued.(2)A licensee whose license has been canceled may appeal to the Central Government within three months of the date of the order.[35-A. Cancellation of license for import of small quantities of new drugs. [Inserted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).](1)A license for import of small quantities of a new drug, defined in rule 122-E, for the purpose of the treatment of patients suffering from life threatening diseases, or diseases causing serious permanent disability, or such diseases requiring therapies for unmet medical needs, by a Government Hospital or an Autonomous Medical Institution may be canceled by the licensing authority for breach of any of the conditions subject to which the license was issued or for contravention of any of the provisions of the Act and rules made thereunder.(2)A licensee whose license has been canceled may appeal to the Central Government within three months from the date of the receipt of the order, and the Central Government may after such enquiry into the matter, as it considers necessary and after giving the appellant an opportunity for representing his views, may pass such orders in relation thereto, as it thinks fit.]
