Section 156 in The Drugs and Cosmetics Rules, 1945
156. Duration of license.
- An original license in Form 25-D or a renewed license in Form 26-D, unless sooner suspended or canceled, shall be [valid for a period of [five years] [Substituted by G.S.R. 79(E), dated 14.2.2005 (w.e.f. 18.2.2005).] from the date of its issue] or renewal:Provided that if the application for the renewal of a license is made before its expiry or within one month of its expiry, or if the application is made within three months of its expiry after payment of the [additional fee of rupees five hundred] [Substituted by G.S.R. 79(E), dated 14.2.2005 (w.e.f. 18.2.2005).], the license shall continue to be in force until orders are passed on the application. The license shall be deemed to have expired, if application for its renewal is not made within three months of its expiry.
