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Union of India - Section

Section 72 in The Drugs and Cosmetics Rules, 1945

72. [ Duration of licence. [Substituted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]

(1)A licence issued in Form 25, Form 25B and Form 25F shall remain valid if the licencee deposits a licence retention fee referred to in sub-rule (2) before the expiry of a period of every succeeding five years from the date of its issue, unless, it is suspended or cancelled by the licensing authority.
(2)The licence retention fee referred to in sub-rule (1) shall be equivalent to the respective fee required for the grant of such licence excluding inspection fee paid for grant of licence.
(3)If the licencee fails to pay licence retention fee on or before the due date as referred to in sub-rule (1), he shall be liable to pay licence retention fee along with a late fee calculated at the rate of two per cent. of the licence fee for every month or part thereof up to six months, and in the event of non-payment of such fee, the licence shall be deemed to have been cancelled.][73 to 73A. [Omitted '73 and 73A' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]***]
73. [ Certificate of renewal. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]- The certificate of renewal of a license in Form 25 or Form 25-F shall be issued in Form 26 or Form 26-F respectively.]73A. A certificate of renewal of loan license.- The certificate of renewal of a loan license in Form 25-A shall be issued in Form 26-A.