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State of Bihar - Section

Section 47 in Rules under the Pharmacy Act, 1948

47. The following fees are prescribed:-

    Rs.
For the first registration in the Register .. 5
For every qualification or status subsequently registered .. 2
For restoration to the Register after removal for non-paymentof annual retention fee in addition to retention fee for the yearor years during which the name remained removed .. 3
For annual retention .. 3
For restoration to the Register under Section 37 of thePharmacy Act, 1948. .. 10
For registration of a change of name or surname .. 3
For every certified copy of an entry in Register .. 2
For a "Duplicate" certificate under Rule 38 (2) .. 5
The fees prescribed under this Rule shall be in addition to any fees that may be payable under the Indian Stamp Act, 1899, or any other law for the time being in force relating to the levy of stamp duty.AppendixForm A(Vide Rule 35)Form of Register of Pharmacist