Section 52P in The Narcotic Drugs And Psychotropic Substances Rules, 1985
52P. Suspension and Cancellation of recognition.
(1)Without prejudice to any action that may be taken under the provisions of the Act, for the reasons to be recorded in writing, the Controller of Drugs may suspend or cancel the recognition referred to in rule 52-O,-(i)if the essential narcotic drugs obtained by a recognised medical institution were supplied for nonmedical use; or(ii)in the event of any breach of the conditions of the recognition; or(iii)in the event of violation of any of the provisions of the Act or rules and orders made there under.(2)No order shall be passed under sub-rule (1) unless the recognised medical institution has been given a reasonable opportunity of showing cause against the said orders or is heard in person, if he so desires.
