Section 62C in The Drugs and Cosmetics Rules, 1945
62C. [ Application for license to sell drugs by wholesale or to distribute the same from a motor vehicle. [Inserted by G.S.R. 42(E), dated 25.1.1979 (w.e.f. 25.1.1979).]
(1)Application for [***] of a license to sell by wholesale or to distribute from a motor vehicle shall be made to the licensing authority in Form 19-AA and shall be accompanied by [a fee of rupees five hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).](2)[ A fee of [Inserted by G.S.R. 42(E), dated 25.1.1979 (w.e.f. 25.1.1979).] [rupees one hundred and fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] [shall be paid for a duplicate copy of a license issued under this rule, if the original is defaced, damaged or lost.
