Section 129A in The Drugs and Cosmetics Rules, 1945
129A. Form and manner of application for Registration Certificate.
(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.(2)An authorisation by the manufacturer to his agent in India shall be duly authenticated either in India before a First Class Magistrate or in the country of origin before such an equivalent authority.(3)The fees shall be paid through a challan In the designated branches of Bank of Baroda either in US dollars or in equivalent Indian rupees under Head of Account "0210- MEDICAL AND PUBLIC HEALTH, 04 PUBUC HEALTH, l04-FESS AND FINES" and the original copy of the treasury challan shall be submitted along with the application for product registration.Provided that in the case of any direct payment of fees by a manufacturer in the country of origin, the fees shall be paid through Electronic Clearance System (ECS) from any bank in the country of origin to the Bank of Baroda, Kasturba Gandhi Marg, New Delhi, through the Electronic Code of the bank in the Head of Account "0210- MEDICAL AND PUBLIC HEALTH, 04 PUBLIC HEALTH, 104-FESS AND FINES" and the original receipt of the said transfer shall be treated as an equivalent to the bank challan subject to the approval by the Bank of Baroda that they have received the payment.(4)The applicant shall be liable for the payment of testing fees directly to a testing laboratory approved by the Central Government, as may be, required for examination, tests and analysis of cosmetics.(5)A fee of one hundred US dollars or its equivalent shall be paid for a duplicate copy of the Registration Certificate, if the original Is defaced, damaged or lost.
