Section 68A(2) in The Drugs and Cosmetics Rules, 1945
(2)On receipt of the application for grant [***] [Omitted 'or renewal' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] of a license, the licensing authority shall,-(i)verify the statement made in the application form;(ii)cause the manufacturing and testing establishment to be inspected in accordance with the provisions of rule 79; and[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
