Section 85B(5) in The Drugs and Cosmetics Rules, 1945
(5)[ Applications by licensee to manufacture additional items of Homeopathic medicines shall be made to the licensing authority and such applications shall be accompanied by a fee of [rupees fifty] [Inserted by G.S.R. 13(E), dated 7.1.1983 (w.e.f. 7.1.1983) ][for each additional item.] [Inserted by G.S.R. 13(E), dated 7.1.1983 (w.e.f. 7.1.1983).][Substituted by G.S.R. 245, dated 3.2.1976 (w.e.f. 11.2.1976).]
