Section 62C(1) in The Drugs and Cosmetics Rules, 1945
(1)Application for [***] of a license to sell by wholesale or to distribute from a motor vehicle shall be made to the licensing authority in Form 19-AA and shall be accompanied by [a fee of rupees five hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).]:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
