Section 64(1) in The Drugs and Cosmetics Rules, 1945
(1)A license in [Form 20, 20-B, 20-F, 20-G, 21 or 21-B] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] drugs shall not be [granted [*] [Substituted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).]] 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 [*] [Substituted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).]] [are adequate, equipped with proper storage accommodation for preserving the properties of the drugs to which the license applies and are in charge of a person competent in the opinion of the licensing authority to supervise and control the sale, distribution and preservation of drugs:Provided that in the case of a pharmacy a license in Form 20 or 21 shall not be [Amended by Notification No. F. 1-16/57-D, dated 15.6.1957 and Notification No. F. 1-19/59-D, dated 13.6.1961.] [granted or renewed] [Substituted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).] [unless the licensing authority is satisfied that the requirements prescribed for a pharmacy in Schedule N have been complied with:[Amended by Notification No. F. 1-16/57-D, dated 15.6.1957 and Notification No. F. 1-19/59-D, dated 13.6.1961.][Provided further that license in Form 20-F shall be [Inserted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).][granted or renewed] [Substituted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).] [only to a pharmacy and in areas where a pharmacy is not operating, such license may be [Inserted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [granted or renewed] [Substituted by G.S.R. 681(E), dated 6.6.1988 (w.e.f. 6.6.1988).] [to a chemist and druggist.] [Inserted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).][ Explanation. - For the purpose of this rule the term "Pharmacy" shall be held to mean and include every store or shop or other place-(1) Where drugs are dispensed, that is, measured or weighed or made up and supplied; or (2) where prescriptions are compounded; or (3) where drugs are prepared; or (4) which has upon it or displayed within it, or affixed to or used in connection with it, a sign bearing the word or words "Pharmacy", "Pharmacist", "Dispensing Chemist", or "Pharmaceutical Chemist", or (5) which, by sign, symbol or indication within or upon it gives the impression that the operations mentioned at (1), (2) and (3) are carried out in the premises; or (6) which is advertised in terms referred to in (4) above.
