Section 122P(iv) in The Drugs and Cosmetics Rules, 1945
(iv)The licensee shall from time to time report to the licensing authority any changes in the expert staff responsible for the operation of a blood bank/processing of whole human blood for components and/or manufacture of blood products and any material alterations in the premises or plant used for that purpose which have been made since the date of last inspection made on behalf of the licensing authority before the grant of the license.
