Section 84(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(1)On receipt of the application, the licensing authority may make such inquiries for verification of the details stated in the application and also such other inquiries as it deems necessary. If the authority is satisfied that the conditions for the grant of the licence applied for have been complied with, it shall grant the applicant an appropriate licence.
