Section 129A(3) in The Drugs and Cosmetics Rules, 1945
(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.
