85. [ Cancellation and suspension of licenses. [Substituted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992) as corrected by G.S.R. 373(E), dated 13.4.1993.]
(1)The Central License Approving Authority may, after giving the licensee an opportunity to show cause, why such an order should not be passed, by an order in writing stating the reasons therefor, cancel a license issued under this Part, or suspend it for such period as he thinks fit either wholly or in respect of any of the drugs to which it relates [or direct the licensee to stop manufacture, sale or distribution of the said drugs and [thereupon order the destruction of drugs and][the stock thereof in the presence of an inspector] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).][, if in his opinion, the licensee has failed to comply with any of the conditions of the license or with any provisions of the Act or rules made thereunder.(2)The licensing authority may, for such licenses granted [***] [Substituted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992) as corrected by G.S.R. 373(E), dated 13.4.1993.] by him, after giving the licensee an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, cancel a license issued under this part or suspend it for such period as he thinks fit either wholly or in respect of any of the drugs to which it relates [or direct the licensee to stop manufacture, sale or distribution of the said drugs and [thereupon order the destruction of drugs and] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).] [the stocks thereof in the presence of an Inspector, if in his opinion, the licensee has failed to comply with any of the conditions of the license or with any provisions of the Act or rules made thereunder.] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).](3)[ A licensee whose license has been suspended or canceled by the Central License Approving Authority or licensing authority under sub-rule (1) or sub-rule (2), as the case may be, may within ninety days of the receipt of a copy of the order by him prefer an appeal to the Central Government or the State Government, as the case may be, and the Central Government or the State Government may after giving the licensee an opportunity of being heard, confirm, reverse or modify such order.] [Inserted by G.S.R. 615(E), dated 9.8.1994 (w.e.f. 9.8.1994) as corrected by G.S.R. 55(E), dated 7.2.1995.][Part VII-A] [Inserted by G.S.R. 1185, dated 18.8.1964 (w.e.f. 22.8.1964).] Manufacture For Sale [Or For Distribution] [Inserted By G.S.R. 788(E), Dated 10.10.1985 (W.E.F. 10.10.1985).] Of Homeopathic Medicines
