Section 90(2) in The Drugs and Cosmetics Rules, 1945
(2)[ Every application in Form 29 shall be accompanied by [a fee of rupees two hundred and fifty] [Renumbered as sub-rule (1) thereof and sub-rule (2) inserted by S.O. 903, dated 10.2.1976 (w.e.f. 28.2.1976).].]
