Section 24(2) in The Drugs and Cosmetics Rules, 1945
(2)Any application for import license in Form 8 or Form 8-A, as the case may be, shall be accompanied by a copy of Registration Certificate issued in Form 41 under rule 27-A:Provided that in case of emergencies the licensing authority may, with the approval of the Central Government, issue an import license in Form 10 or 10-A, as the case may be, without the issuance of Registration Certificate under rule 27-A, for reasons to be recorded in writing: [Inserted by G.S.R. 445(E), dated 30.4.1992 (w.e.f. 30.4.1992).][Provided further that Registration certificate shall not be required to be accompanied with an application for an import license under the rules for the import of in-vitro diagnostic kits and reagents, except for the diagnostic kits notified from time to time under sub-clause (iv) of clause (b) of section 3.] [Inserted by G.S.R. 35(E), dated 20.1.2005 (w.e.f. 20.1.2005).]
