Section 67F in The Drugs and Cosmetics Rules, 1945
67F. Conditions to be satisfied before a license in Form 20-C or Form 20-D is granted.
(1)A license in Form 20-C or Form 20-D [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).]Homeopathic medicines 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 is clean and in the case of a license in Form 20-C the sale premises is in charge of a person who is or has been dealing in Homeopathic medicines and who is, in the opinion of the licensing authority, competent to deal in Homeopathic medicines:[Provided that no registered Homeopathic medical practitioner who is practicing Homeopathy in the premises where Homeopathic medicines are sold shall deal in Homeopathic medicines.] [Inserted by G.S.R. 680(E), dated 5.12.1980 (w.e.f. 5.12.1980).](2)Any person who is aggrieved by the order passed by the licensing authority under 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 case, make such order in relation thereto as it thinks fit.
