Section 66A in The Drugs and Cosmetics Rules, 1945
66A. [ Procedure for disposal of drugs in the event of cancellation of license. [Substituted by G.S.R. 1242, dated 17.9.1979 (w.e.f. 6.10.1979).]
(1)In case a licensee, whose license has been canceled, desires to dispose of the drugs he has in his possession in the premises in respect of which the license has been canceled, he shall apply in writing to the licensing authority for this purpose, giving the following particulars, namely:-(a)the name and address of the person to whom the drugs are proposed to be sold or supplied together with the number of the license for sale or manufacture, as the case may be, held by him,(b)the names of drugs together with their quantities, batch numbers, the names and addresses of their manufacturers and the dates of their expiry, if any, proposed to be sold to the person mentioned in clause (a).(2)The licensing authority may, after examination of the particulars referred to in sub-rule (1) and, if necessary, after inspection by an Inspector of the premises where the drugs are stocked, grant the necessary permission for their disposal.] [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]
