Section 85(1) in The Drugs and Cosmetics Rules, 1945
(1)The Central License Approving Authority may, after giving the licensee an opportunity to show cause, why such an order should not be passed, by an order in writing stating the reasons therefor, cancel a license issued under this Part, or suspend it for such period as he thinks fit either wholly or in respect of any of the drugs to which it relates [or direct the licensee to stop manufacture, sale or distribution of the said drugs and [thereupon order the destruction of drugs and][the stock thereof in the presence of an inspector] [Inserted by G.S.R. 20(E), dated 11.1.1996 (w.e.f. 11.1.1996).][, if in his opinion, the licensee has failed to comply with any of the conditions of the license or with any provisions of the Act or rules made thereunder.
