Section 150K in The Drugs and Cosmetics Rules, 1945
150K. Withdrawal and suspension of approvals.
(1)The approving authority may, after giving the approved institution an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, withdraw an approval granted under this Part or suspend it for such period as he thinks fit either wholly or in respect of some of the categories of drugs or items of cosmetics to which it relates, if in his opinion the approved institution had failed to comply with any of the conditions of the approval or with any provision of the Act or the rules made thereunder.(2)Any approved institution whose approval has been suspended or withdrawn may within three months of the date of the order, appeal to the State Government which shall dispose of the appeal in consultation with a panel of competent persons appointed by it in this behalf and notified in the Official Gazette.[Part XVI] [Added by Notification No. F. 1-23/6, dated 2.2.1970.] Manufacture For Sale Of Ayurvedic (Including Siddha) Or Unani Drugs
