Section 81(2) in The Drugs and Cosmetics Rules, 1945
(2)If the licensing authority [or Central License Approving Authority, as the case may be,] [Inserted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992).] is not so satisfied, he shall reject the application and shall inform the applicant of the reasons for such rejection and of the conditions which must be satisfied before a license can be granted and shall supply the applicant with a copy of the inspection report.
