The Central Government, after consultation with the Drugs Technical Advisory Board makes Drugs (6th Amendment) Rules, 2021 further to amend the Drugs Rules, 1945. They shall come into force on the date of their publication in the Official Gazette.
Key amendments:
- In the Drugs Rules, 1945, in rule 24, in sub–rule (3), the words “or for a duplicate copy of the license issued under this rules, if the original is defaced, damaged or lost” shall be omitted.
- In the said rules, in rule 24A, in sub–rule (7), the words “or for a duplicate copy of the Registration Certificate, if the original is defaced, damaged or lost” shall be omitted.