Section 62B in The Drugs and Cosmetics Rules, 1945
62B. [ Conditions to be satisfied before a license in Form 20-A or Form 21-A is granted. [Added by S.O. 1588, dated 3.7.1961 (w.e.f. 8.7.1961).]
(1)A license in Form 20-A or Form 21-A shall not be granted to any person, unless the authority empowered to grant the license is satisfied that the premises in respect of which the license is to be granted are adequate and equipped with proper storage accommodation for preserving the properties of drugs to which the license applies:Provided that this condition shall not apply in the case of license granted to itinerant vendors.(2)In granting a license under rule 62-A the authority empowered to grant it shall have regard to-(i)the number of licenses granted in the locality during one year immediately preceding; and(ii)the occupation, trade or business carried on by such applicant:Provided that the licensing authority may refuse to grant [***] a license to any applicant or licensee in respect of whom it is satisfied that by reason of his conviction of an offense under the Act or these rules or the previous cancellation or suspension of any license granted thereunder, he is not a fit person to whom a license should be granted under this rule.(3)Any person who is aggrieved by the order passed by the licensing authority in sub-rule (1) may, within 30 days from the date of the receipt of such order, appeal to the State Government and the State Government may, after such enquiry into the matter as it considers necessary and after giving the appellant an opportunity for representing his views in the matter, make such order in relation thereto as it thinks fit.]
