Section 3(4) in U.P. Licences for the Possession of Undenatured Spirit, Bhang and other Excisable Articles for Medicinal and Toilet Preparation Purpose Rules, 2019
(4)No licence in Form FL-49 shall be granted or renewed in favour of a medicinal or toilet preparations manufacturing unit unless it holds a valid and requisite manufacturing Licence under the Drugs and Cosmetics Act, 1940.
