Section 122F(1) in The Drugs and Cosmetics Rules, 1945
(1)Application for the grant and/or renewal of license for the operation of a Blood Bank/processing of human blood for components/manufacture of blood products shall be made to the licensing authority appointed under Part VII in [Form 27-C or Form 27-E, as the case may be,] [Substituted by G.S.R. 245(E), dated 5.4.1999 (w.e.f. 5.4.1999).] and shall be accompanied by [license fee of rupees six thousand and an inspection fee of rupees one thousand and five hundred for every inspection thereof or for the purpose of renewal of license] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]:Provided that if the applicant applies for renewal of license after its expiry but within six months of such expiry the fee payable for the renewal of the license [shall be rupees six thousand and inspection fee of rupees one thousand and five hundred plus an additional fee at the rate of rupees one thousand per month or a part thereof in addition to the inspection fee] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]:Provided further that a licensee holding a license in [Form 28-C or Form 28-E, as the case may be,] [Substituted by G.S.R. 245(E), dated 5.4.1999 (w.e.f. 5.4.1999).] for operation of blood bank/processing of whole human blood for components/manufacture of blood products, shall apply for grant of license under sub-rule (1) before the expiry of the said license on [Form 27-C or Form 27-E, as the case may be,] [Substituted by G.S.R. 245(E), dated 5.4.1999 (w.e.f. 5.4.1999).] and he shall continue to operate the same till the orders on his application are communicated to him.[* * *] [Explanation omitted by G.S.R. 733(E), dated 21.12.2005 (w.e.f. 21.12.2005). Earlier it was substituted by G.S.R. 89(E), dated 14.2.1996 (w.e.f. 14.2.1996).]
