Section 75(5) in The Drugs and Cosmetics Rules, 1945
(5)If the licensee applies for manufacture of more than ten items of each category of drugs, the application shall be accompanied by an additional fee at the rate of rupees three hundred for each additional item of drugs [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. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).].]
