Report No. 47

XV. Amendments to the Drugs and Cosmetics Act, 1940.

Explanations to be inserted in section 34 of the Drugs and Cosmetics Act, 1940 (section relating to liability of officers of corporations^1-2).

Explanation 2.-Where a person, being the Chairman or Managing Director of a company has, on behalf of the company, signed an application for licence under this Act, any contravention of the conditions of that licence shall, so long as such person holds an office in the company, be conclusively presumed to have been committed with his consent or connivance.

Explanation 3.-Where an application for licence under this Act is signed by an officer of a company other than the Chairman or Managing Director, it shall, for the purposes of this section, be deemed to have been signed also by the Chairman and the Managing Director of the company.

1. See para. 8.13 of the Report.

2. Present Explanation to be re-numbered as Explanation 2.

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