Section 62B(2) in The Drugs and Cosmetics Rules, 1945
(2)In granting a license under rule 62-A the authority empowered to grant it shall have regard to-(i)the number of licenses granted in the locality during one year immediately preceding; and(ii)the occupation, trade or business carried on by such applicant:Provided that the licensing authority may refuse to grant [***] a license to any applicant or licensee in respect of whom it is satisfied that by reason of his conviction of an offense under the Act or these rules or the previous cancellation or suspension of any license granted thereunder, he is not a fit person to whom a license should be granted under this rule.
