- (i) An application for the grant or renewal of a loan license to manufacture for sale of any Ayurvedic (including Siddha) or Unani drugs shall be made in Form 25-E to the licensing authority alongwith [a fee of rupees six hundred].[ Explanation. - For the purpose of this rule, a loan license means a license which a licensing authority may issue to an applicant who does not have his own arrangements for manufacture but intends to avail himself of the manufacturing facilities owned by a licensee in Form 25-D:Provided that in the case of renewal the applicant may apply for the renewal of the license before its expiry or within one month of such expiry:Provided further that the applicant may apply for renewal after the expiry of one month, but within three months of such expiry in which case [the fee payable for renewal of such license shall be rupees six hundred plus an additional fee of rupees three hundred] [Added by G.S.R. 376(E), dated 20.7.1978 (w.e.f. 20.7.1978).].(ii)[A fee of rupees one hundred and fifty] [Substituted by G.S.R. 79(E), dated 14.2.2005 (w.e.f. 18.2.2005).] shall be payable for a duplicate copy of a license issued under this rule, if the original license is defaced, damaged or lost.
