Section 160J in The Drugs and Cosmetics Rules, 1945
160J. Withdrawal and suspension of approvals.
(1)The approving authority may, after giving the approved laboratory an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, withdraw an approval granted under this part or suspend it for such period as it thinks fit either wholly or in respect of testing of some of the categories of Ayurvedic, Siddha and Unani drugs to which it relates, if in his opinion the approved laboratory had failed to comply with any of the conditions of the approval or with any provision of the Act or the rules made thereunder.(2)Any approved laboratory, whose approval has been suspended or withdrawn, may, within three months of the date of the order of suspension or withdrawal, appeal to the State Government which shall dispose of the appeal in consultation with a panel of competent persons appointed by the Department of Indian Systems of Medicine and Homoeopathy, Government of India in this behalf and notified in the Official Gazette.[Part XVII] [Added by Notification No. F. 1-23/6, dated 2.2.1970.] Labelling, Packing And Limit Of Alcohol In Ayurvedic (Including Siddha) Or Unani Drugs
