Section 138A(5) in The Drugs and Cosmetics Rules, 1945
(5)Subject to the provisions of sub-rule (2), application for manufacture of additional items on a loan license shall be accompanied by a fee of [rupees one hundred for each item subject to a maximum of rupees three thousand per application] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).].
