Section 122G(2) in The Drugs and Cosmetics Rules, 1945
(2)[ Application for grant or renewal of a license for operation of blood bank or processing of human blood components shall be made by the blood bank run by the Government, Indian Red Cross Society, hospital, charitable trust or voluntary organisation approved by a State/Union Territory Blood Transfusion Council only.Explanation. - For the purpose of this sub-rule, "renewal" shall include renewal of any license issued prior to the commencement of the Drugs and Cosmetics (Amendment) Rules, 2005.] [Inserted by G.S.R. 733(E), dated 21.12.2005 (w.e.f. 21.12.2005).]
