Section 122F(2) in The Drugs and Cosmetics Rules, 1945
(2)A fee of [rupees one thousand] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] shall be paid for a duplicate copy of a license issued under this rule, if the original is defaced, damaged or lost.
