Section 67E in The Drugs and Cosmetics Rules, 1945
67E. Duration of licenses.
- An original license or a renewed license unless it is sooner suspended or canceled shall be [valid for a period of five years on and from the date on which] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] it is granted or renewed:[Provided that if the application for renewal of a license in force is made before its expiry or if the application is made within six months of its expiry, after payment of additional fee, the license shall continue to be in force until orders are passed on the application and the license shall be deemed to have expired if application for its renewal is not made within six months after its expiry.] [Substituted by S.O. 2139, dated 5.6.1972 (w.e.f. 28.8.1972).]
