Section 24(1) in The Drugs and Cosmetics Rules, 1945
(1)An application for an import license shall be made to the licensing authority in Form 8 for drugs excluding those specified in Schedule X, and in Form 8-A for drugs specified in Schedule X, either by the manufacturer himself having a valid wholesale license for sale or distribution of drugs under these rules, or by the manufacturer's agent in India either having a valid license under the rules to manufacture for sale of a drug or having a valid wholesale license for sale or distribution of drugs under these rules, and shall be accompanied by a license fee of one thousand rupees for a single drug and an additional fee at the rate of one hundred rupees for each additional drug and by an undertaking in Form 9 duly signed by or on behalf of the manufacturer:Provided that in the case of any subsequent application made by the same importer for import license for drugs manufactured by the same manufacturer, the fee to accompany each such application shall be one hundred rupees for each drug:
