Section 155B(2) in The Drugs and Cosmetics Rules, 1945
(2)[ The certificate referred to in sub-rule (1) shall be issued for a period of five years from the date of issuance of the license.] [Inserted by Notification No. G.S.R. 376 (E) dated 3.5.2010 (w.e.f. 21.12.1945)]
