Section 65B in The Drugs and Cosmetics Rules, 1945
65B. [ Inspection for verification of compliance. [Inserted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
- The licensing authority shall cause inspection, by the Inspector appointed under the Act, of each premises licensed under this Part, to verify the compliance with the conditions of licence and the provisions of the Act and these rules, not less than once in three years or as needed as per risk based approach.]
