Section 138A(6) in The Drugs and Cosmetics Rules, 1945
(6)[ A [fee of rupees two hundred and fifty] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).][shall be paid for a duplicate copy of a license issued under sub-rule (1) if the original is defaced, damaged or lost.] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).]
