Section 85B(4) in The Drugs and Cosmetics Rules, 1945
(4)A fee of [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).] shall be paid for a duplicate copy of the license for the manufacture of Homeopathic mother tinctures and potentised preparations issued under sub-rule (1) if the original is defaced, damaged or lost; while the fee to be paid for such a duplicate copy of the license for the manufacture of Homeopathic potentised preparations only shall be [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).].
