Section 85B(1) in The Drugs and Cosmetics Rules, 1945
(1)Application for grant or renewal of licenses to manufacture for sale [or for distribution] [Inserted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] of Homeopathic medicines shall be made to the licensing authority appointed by the State Government for the purpose of this Part (hereinafter in this Part referred to as the licensing authority) and shall be made in Form 24-C.
