Section 122N in The Drugs and Cosmetics Rules, 1945
122N. Additional information to be furnished by an applicant for license or by a licensee to the licensing authority.
- The applicant for the grant of license or any person granted a license under this Part, shall, on demand furnish to the licensing authority, before the grant of the license or during the period the license is in force, as the case may be, documentary evidence in respect of the ownership or occupation, rental or other basis of the premises, specified in the application for license or in the license granted, constitution of the firm or any other relevant matter, which may be required for the purpose of verifying the correctness of the statement made by the applicant or the licensee, while applying for or after obtaining the license, as the case may be.
