(7)[ A certificate shall be submitted by all licencees under rule 9 and rule 10 in Form X to the licensing authority every year. The licensing officer shall conduct inspection of infrastructure, premises, stocks and records at least once every two years.] [Inserted by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).]
