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Union of India - Section

Section 59 in The Drugs and Cosmetics Rules, 1945

59.

(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 [***] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] 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).] [drugs, other than those included in Schedule X, [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [shall be made in Form 19 accompanied by a fee of rupees one thousand and five hundred or in Form 19-A accompanied by a fee of rupees five hundred, as the case may be, or in the case of drugs included in Schedule X shall be made in Form 19-C accompanied by a fee of rupees five hundred, to the licensing authority:] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).][Provided that in the case of an itinerant vendor or an applicant who desires to establish a shop in a village or town having a population of 5,000 or less, the application in Form 19-A shall be accompanied by a fee of rupees ten. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
(3)[ A fee of rupees one hundred and fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] [shall be paid for a duplicate copy of a license [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [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).] [drugs, other than those included in Schedule X, or for a license to sell, stock, exhibit or offer for sale or distribute drugs included in Schedule X, if the original is defaced, damaged or lost:Provided that in the case of itinerant vendor or an applicant who desires to establish a shop in a village or town having a population of 5,000 or less, the fee for a duplicate copy of a license if the original is defaced, damaged or lost, shall be rupees two.[***] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
(4) Application for 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).]drugs, after its expiry but within six months of such expiry[shall be accompanied by a fee of rupees one thousand and five hundred plus an additional fee at the rate of rupees five hundred per month or part thereof in Form 19, rupees five hundred plus an additional fee at the rate of rupees two hundred fifty per month or part thereof in Form 19-A and rupees five hundred plus an additional fee at the rate of rupees two hundred and fifty per month or part thereof in Form 19-C:] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).][Provided that in the case of an itinerant vendor or an applicant desiring to open a shop in a village or town having a population of 5,000 or less the application for such renewal shall be accompanied by a fee of rupees ten, plus an additional fee at the rate of rupees eight per month or part thereof.] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]