Section 154A in The Drugs and Cosmetics Rules, 1945
154A. [ Form of loan license to manufacture for sale of Ayurvedic (including Siddha) or Unani drugs. [Inserted by G.S.R. 376(E), dated 20.7.1978 (w.e.f. 20.7.1978).]
(1)A loan license to manufacture for sale of any Ayurvedic (including Siddha) or Unani drugs shall be issued in Form 25-E.(2)A license under this rule shall be granted by the licensing authority after consulting such expert in Ayurvedic (including Siddha) or Unani systems of medicine, as the case may be, which the State Government may approve in this behalf.(3)The licensing authority shall, before the grant of a loan license, satisfy himself that the manufacturing unit has adequate equipment, staff, capacity for manufacture and facilities for testing, to undertake the manufacture on behalf of the applicant for a loan license.]
