Section 75A(1) in The Drugs and Cosmetics Rules, 1945
(1)Applications for the grant [*] of loan licenses to manufacture for sale [or for distribution] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).][of drugs specified in Schedules C and C(1) [excluding those specified in Part X-B and Schedule X] [Added by S.R.O. 1136, dated 15.6.1957.][shall be made in Form 27-A to the licensing authority and [shall be made upto ten items for each category of drugs [referred to in Schedule M relating to pharmaceuticals products and Schedule M-III relating to medical devices and in-vitro diagnostics] [Added by S.R.O. 1136, dated 15.6.1957.] and shall be accompanied by a license fee of rupees six thousand and an inspection fee of rupees one thousand and five hundred for every inspection [*] [Omitted 'or for the purpose of renewal of licenses' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]]:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).][Explanation. - For the purpose of this rule a loan license means a license which a licensing authority may issue to an applicant who intends to avail the manufacturing facilities owned by a licensee in Form 28.] [Substituted by Notification No. G.S.R. 724 (E) dated 7.11.2013 (w.e.f. 21.12.1945)]
