(1)A dealer's licence shall be granted by the Excise Commissioner on payment of a licence fee of Rs. 200 per annum in Form NDLD appended to these rules permitting him to manufacture and/or possess and sell manufactured drugs subject to the provisions of these rules and to the conditions of the licence. A licence in Form NDLD for the manufacture of manufactured drug shall only be granted to the persons holding a licence in Form L-1 or L-2 under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 and the rule made thereunder.(2)A chemist's licence shall be granted by the Collector on payment of a licence fee of Rs. 100 per annum in Form NDLC appended to these rules permitting him to possess and sell manufactured drugs subject to the provisions of these rules and the conditions of the licence.
