Section 67A(2) in The Drugs and Cosmetics Rules, 1945
(2)Application for the grant or renewal of a license [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] Homeopathic medicines shall be made in Form 19-B to the licensing authority and shall be accompanied by [a fee of rupees two hundred and fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]:[Provided that if the applicant applied for renewal of license after its expiry but within six months of such expiry the fee payable for renewal of such license shall be [rupees two hundred fifty plus an additional fee at the rate of rupees fifty or part thereof] [Substituted by S.O. 2139, dated 5.6.1972 (w.e.f. 28.8.1972).].]
