Section 85B(2) in The Drugs and Cosmetics Rules, 1945
(2)[ The application in Form 24-C shall be accompanied-(a)by a fee of [rupees two hundred] for the manufacture of Homeopathic mother tinctures and potentised preparations and an inspection fee of [rupees one hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the first inspection or [rupees fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001)] in case of inspection for renewal of license;(b)by a fee of [rupees two hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the manufacture of Homeopathic potentised preparations only, and an inspection fee of [rupees one hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the first inspection or [rupees fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] in case of inspection for renewal of license;](c)by a fee of [rupees two hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the manufacture of potentised preparations from back potencies by pharmacies which are already licensed to sell Homeopathic medicines by retail and an inspection fee of [rupees one hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the first inspection or [rupees fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] in case of inspection for renewal of license.
