Section 62A in The Drugs and Cosmetics Rules, 1945
62A. [ Restricted licenses in Forms 20-A and 21-A. [Added by S.O. 1588, dated 3.7.1961 (w.e.f. 8.7.1961).]
(a)Restricted licenses in Forms 20-A and 21-A shall be issued, subject to the discretion of the licensing authority to dealers or persons in respect of drugs whose sale does not require the supervision of a qualified person.(b)Licenses to itinerant vendors shall be issued only in exceptional circumstances for bona fide traveling agents of firms dealing in drugs or for a vendor who purchases drugs from a licensed dealer for distribution in sparsely populated rural areas where other channels of distribution of drugs are not available.(c)The licensing authority may issue a license in Form 21-A to a traveling agent of a firm but to no other class of itinerant vendors for the specific purpose of distribution to medical practitioners or dealers samples of biological and other special products specified in Schedule C:Provided that traveling agents of licensed manufacturers, agents of such manufacturers and of importers of drugs shall be exempted from taking out license for the free distribution of samples of medicines among members of the medical profession, hospitals, dispensaries and the medical institutions or research institutions.]
