Section 62B(1) in The Drugs and Cosmetics Rules, 1945
(1)A license in Form 20-A or Form 21-A shall not be granted to any person, unless the authority empowered to grant the license is satisfied that the premises in respect of which the license is to be granted are adequate and equipped with proper storage accommodation for preserving the properties of drugs to which the license applies:Provided that this condition shall not apply in the case of license granted to itinerant vendors.
