Section 150C(7) in The Drugs and Cosmetics Rules, 1945
(7)The applicant shall provide books of standard recognized under the provisions of the Act and the rules made thereunder and such books of reference as may be required in connection with the testing or analysis of the products for the testing of which approval is applied for.[150D.Duration of approval. - (1) A licence issued under Form 37shall remain valid if the licencee deposits a licence retention fee referred to in sub-rule (2) before the expiry of period of every succeeding five years from the date of its issue, unless, it is suspended or cancelled by the licensing authority.
