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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Drugs and Cosmetics Rules, 1945

(3)If the licencee fails to pay licence retention fee on or before the due date as referred to in sub-rule (1), he shall be liable to pay licence retention fee along with a late fee calculated at the rate of two per cent. of the licence fee for every month or part thereof up to six months, and in the event of non-payment of such fee, the licence shall be deemed to have been cancelled.][73 to 73A. [Omitted '73 and 73A' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]***]
73. [ Certificate of renewal. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]- The certificate of renewal of a license in Form 25 or Form 25-F shall be issued in Form 26 or Form 26-F respectively.]73A. A certificate of renewal of loan license.- The certificate of renewal of a loan license in Form 25-A shall be issued in Form 26-A.