Section 138A(1) in The Drugs and Cosmetics Rules, 1945
(1)Application for grant [***] of a loan license for the manufacture for sale of cosmetics [shall be made up to ten items of each category of cosmetics categorized in Schedule M-II in Form 31-A to the licensing authority and shall be accompanied by a license fee of rupees two thousand and five hundred and an inspection fee of rupees one thousand for every inspection thereof.] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).][ Explanation. - For the purpose of this rule a "loan license" means a license which a licensing authority may issue to an applicant who does not have his own arrangements for manufacture but who intends to avail himself of the manufacturing facilities owned by a licensee in Form 32.[***] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).]
