Section 69(5) in The Drugs and Cosmetics Rules, 1945
(5)[ Applications for manufacture of more than ten items of each category of drugs as [referred to in Schedule M relating to pharmaceuticals products and Schedule M-III relating to medical devices and in-vitro diagnostics] [Substituted by G.S.R. 26(E), dated 19.1.2006 (w.e.f. 19.1.2006).] or for manufacture of additional items of drugs by licensees in Form 24 or Form 24-F shall be accompanied by an additional fee at the rate of rupees three hundred for each additional item of drug. Applications in Form 24-B for license to manufacture for sale and distribution for repacking for more than ten items of each category or for manufacture of additional items of drugs shall be accompanied by additional fee of rupees one hundred for each additional item of drugs as categorized in Schedule M and M-III.]
