Section 122P(vi) in The Drugs and Cosmetics Rules, 1945
(vi)If the licensing authority or the Central License Approving Authority so directs, the licensee shall not sell or offer for sale any batch/unit in respect of which a sample is, or protocols are furnished under the last preceding sub-paragraph until a certificate authorizing the sales of batch/unit has been issued to him by or on behalf of the licensing authority or the Central License Approving Authority.
