Section 69A(3) in The Drugs and Cosmetics Rules, 1945
(3)[ Subject to the provisions of sub-rule (2), application for manufacture of more than ten items for each category of drug on a loan license shall be accompanied by an additional fee of rupees three hundred per additional item [referred to in Schedule M relating to pharmaceuticals products and Schedule M-III relating to medical devices and in-vitro diagnostics] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).].]
