- A license in Form 29 shall be subject to the following conditions:-(a)the licensee shall use the drugs manufactured under the license exclusively for purpose of examination, test or analysis, and shall carry on the manufacture and examination, test or analysis at the place specified in the license;(b)the licensee shall allow any [Inspector appointed under the Act] [Substituted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).] to enter, with or without notice, the premises where the drugs are manufactured and to satisfy himself that only examination, test or analysis work is being conducted;(c)the licensee shall keep a record of the quantity of drugs manufactured for examination, test or analysis and of any person or persons to whom the drugs have been supplied;(d)the licensee shall comply with such further requirements, if any, applicable to the holders of licenses in Form 29 as may be specified in any rules subsequently made under the Act and of which the licensing authority has given him not less than one month's notice;(e)the licensee shall maintain an Inspection Book to enable an Inspector to record his impressions and defects noticed.
