Section 61(1) in The Drugs and Cosmetics Rules, 1945
(1)A license [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] [drugs other than those specified in Schedules C, C(1) and X and by retail on restricted license or by wholesale, shall be issued in Form 20, Form 20-A or Form 20-B, as the case may be:Provided that a license in Form 20-A shall be valid for only such drugs as are specified in the license.
