Section 67A in The Drugs and Cosmetics Rules, 1945
67A.
(1)The State Government shall appoint licensing authorities for the purpose of this Part for such areas as may be specified.(2)Application for the grant or renewal of a license [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] Homeopathic medicines shall be made in Form 19-B to the licensing authority and shall be accompanied by [a fee of rupees two hundred and fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]:[Provided that if the applicant applied for renewal of license after its expiry but within six months of such expiry the fee payable for renewal of such license shall be [rupees two hundred fifty plus an additional fee at the rate of rupees fifty or part thereof] [Substituted by S.O. 2139, dated 5.6.1972 (w.e.f. 28.8.1972).].](3)[ If the original license is either defaced, damaged or lost, a duplicate copy thereof may be issued on payment of [a fee of rupees fifty] [Inserted by G.S.R. 665, dated 6.5.1977 (w.e.f. 28.5.1977).].]
