- If the person proposing to manufacture a drug for the purpose of examination, test or analysis does not hold a license in Form 25 or Form 28 in respect of such drugs he shall, before commencing such manufacture, obtain a license in Form 29:[Provided that in the case of a drug the composition of which is such that the drug is not generally recognized among experts qualified by scientific training and experience to evaluate the safety of drugs as safe for use, no license in Form 29 shall be granted unless the applicant produces a certificate from the licensing authority mentioned in rule 21, to the effect that there would be no objection to such license being granted.] [Inserted by S.O. 1449, dated 13.6.1961 (w.e.f. 24.6.1961).]
