Section 153(ii) in The Drugs and Cosmetics Rules, 1945
(ii)[A fee of rupees three hundred] [Substituted by G.S.R. 79(E), dated 14.2.2005 (w.e.f. 18.2.2005).] shall be payable for a duplicate copy of a license issued under this rule, if the original license is defaced, damaged or lost.
