Section 122O(1) in The Drugs and Cosmetics Rules, 1945
(1)The licensing authority or Central License Approving Authority may for such licenses granted or renewed by him after giving the licensee an opportunity to show cause why such an order should not be passed by an order in writing stating the reason thereof, cancel a license issued under this Part or suspend it for such period as he thinks fit, either wholly or in respect of some of the substances to which it relates, [or direct the licensee to stop collection, storage, processing, manufacture and distribution of the said substances and [thereupon order the destruction of substances and] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).][stocks thereof in the presence of an Inspector] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).], if in his opinion, the licensee has failed to comply with any of the conditions of the license or with any provision of the Act or rules thereunder.
