Section 75A(1A) in The Drugs and Cosmetics Rules, 1945
(1A)[ The applicatiOn for grant [*] [Inserted by Notification No. G.S.R. 574 (E) dated 17.7.2012 (w.e.f. 21.12.1945)] of loan license to manufacture for sale or distribution of drugs in 'Large Volume Parenterals', 'Sera and Vaccine' and 'Recombinant DNA(r-DNA.) derived drugs' shall be made to the licensing authority appointed under this Part, in Form 27DA and be made upto ten items for each category of drugs categorized in Schedule M and accompanied by a license fee of six thousand rupees and an inspection fee of one thousand five hundred rupees for every inspection [*] [Omitted 'or for the purpose of renewal of licenses' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
