Section 129A(1) in The Drugs and Cosmetics Rules, 1945
(1)An application for issue of a Registration Certificate for cosmetics Intended to be imported into India shall be made in Form 42 either by the manufacturer himself or by his authorized agent or importer in India or by the subsidiary in India authorized by the manufacturer and shall be accompanied by a fee of two hundred and fifty US dollars or its equivalent to Indian rupees fur each brand of cosmetic. The application shall be accompanied by a treasury challan as specified in sub-rule (3) along with the Information and undertaking as specified in Schedule D(III) duly signed by or on behalf of the manufacturer or by his authorized agent or importer in India or by the subsidiary in India authorized by the manufacturer.
