Section 139AC(2) in The Drugs and Cosmetics Rules, 1945
(2)If the licensing authority 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 [***] [Omitted 'or renewed' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] and shall supply the applicant with a copy of inspection report.
