Section 43 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
43. [ Advance notice for cessation and recommencement of manufacture. [Substituted by Notification No. G.S.R. 359(E), dated 5.5.2015 (w.e.f. 14.11.1985).]
(1)The licencee shall give at least one month's notice in writing to the issuing authority before he ceases to manufacture the drug for any reasons whatsoever.(2)The licencee shall give at least fifteen days notice in writing to the issuing authority prior to the date of recommencement of manufacture of the drug after cessation of manufacture of the drug as mentioned at sub-rule (1).][Provided that the notice referred to in this sub-rule shall not apply in case the cessation of manufacture is on account of unforeseen circumstances beyond the control of the licencee.] [Inserted by Notification No. G.S.R. 500(E), dated 17.6.2015 (w.e.f. 14.11.1985).]
