Section 122F(3) in The Drugs and Cosmetics Rules, 1945
(3)Application by a licensee to manufacture additional drugs listed in the application shall be accompanied by a fee of [rupees three hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] for each drug listed in the application.
