Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Drugs and Cosmetics Rules, 1945

(2)[(a) Every application in Form 24-B shall be made upto ten items for each category of drugs categorized in Schedule M and shall be accompanied by a license fee of rupees five hundred plus an inspection fee of rupees two hundred for every inspection [***] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]
(b)Every application in Form 24-F shall be made up to ten items for each category of drugs categorized in Schedule M and shall be accompanied by a license fee of rupees six thousand and an inspection fee of rupees one thousand and five hundred for every subsequent inspection [***] [Omitted 'or for the purpose of renewal of the license' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
(c)Every application in Form 24 shall be made upto ten items for each category of drugs [referred to in Schedule M relating to pharmaceuticals products and Schedule M-III relating to medical devices and in-vitro diagnostics] [Substituted 'categorized in Schedule M and Schedule M-III' by Notification No. G.D.R. 640(E), dated 29.6.2016 (w.e.f. 21.12.1945).] and shall be accompanied by a license fee of rupees six thousand and an inspection fee of rupees one thousand and five hundred for every inspection [***] [Omitted 'or for the purpose of renewal of the license' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]]
[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).][Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
(3) If a person applies for the renewal of a license after the expiry thereof but within six months of such expiry the fee payable for the renewal of such license shall be-(i) [ in the case of Form 24-B a license fee of rupees five hundred plus an additional fee at the rate of rupees two hundred and fifty per month or part thereof in addition to an inspection fee of rupees two hundred; [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).](ii) in the case of Form 24-F a license fee of rupees six thousand plus an additional fee at the rate of rupees one thousand per month or part thereof in addition to an inspection fee of rupees one thousand;(iii) in the case of Form 24 a license fee of rupees six thousand plus an additional fee at the rate of rupees one thousand per month or part thereof in addition to an inspection fee of rupees one thousand and five hundred.]