Section 67F(1) in The Drugs and Cosmetics Rules, 1945
(1)A license in Form 20-C or Form 20-D [to sell, stock, exhibit or offer for sale or distribute ] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).]Homeopathic medicines shall not be granted to any person unless the authority empowered to grant the license is satisfied that the premises in respect of which the license is to be granted is clean and in the case of a license in Form 20-C the sale premises is in charge of a person who is or has been dealing in Homeopathic medicines and who is, in the opinion of the licensing authority, competent to deal in Homeopathic medicines:[Provided that no registered Homeopathic medical practitioner who is practicing Homeopathy in the premises where Homeopathic medicines are sold shall deal in Homeopathic medicines.] [Inserted by G.S.R. 680(E), dated 5.12.1980 (w.e.f. 5.12.1980).]
