Section 59(2) in The Drugs and Cosmetics Rules, 1945
(2)[ Application for the grant [***] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] of a license [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] [drugs, other than those included in Schedule X, [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [shall be made in Form 19 accompanied by a fee of rupees one thousand and five hundred or in Form 19-A accompanied by a fee of rupees five hundred, as the case may be, or in the case of drugs included in Schedule X shall be made in Form 19-C accompanied by a fee of rupees five hundred, to the licensing authority:] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).][Provided that in the case of an itinerant vendor or an applicant who desires to establish a shop in a village or town having a population of 5,000 or less, the application in Form 19-A shall be accompanied by a fee of rupees ten. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
