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] [Entire Act]

Union of India - Section

Section 63 in The Drugs and Cosmetics Rules, 1945

63. [ Duration of licence. [Substituted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]

(1)A licence issued in Forms 20, 20A, 20B, 20BB, 20F, 20G, 21, 21A, 21B or Form 21BB shall remain valid, if licencee deposits a licence retention fee referred to in sub-rule (2) before the expiry of a period of every succeeding five years from the date of its issue, unless, it is suspended or cancelled by the licensing authority.
(2)The licence retention fee referred to in sub-rule (1) shall be equivalent to the respective fee required for the grant of such licence.
(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.][63A to 63B. [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]***].
63A. [ Certificate of renewal of a sale license. [Added by S.O. 1326, dated 10.4.1964 (w.e.f. 11.4.1964).]- The certificate of renewal of a sale license in Forms 20, 20-A, 20-B[20-F, 20-G,] [Inserted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).][21, 21-A and 21-B shall be issued in Form 21-C.] [Added by S.O. 1326, dated 10.4.1964 (w.e.f. 11.4.1964).]63B. [ Certificate of renewal of license. [Inserted by G.S.R. 42(E), dated 25.1.1979 (w.e.f. 25.1.1979).]- A certificate of renewal of a license in Form 20-BB or Form 21-BB shall be issued in Form 21-CC.]