Section 75(2) in The Drugs and Cosmetics Rules, 1945
(2)[ Application for grant [*] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] of license to manufacture for sale or distribution of drugs specified in Schedules C, C(1) and X shall be made to the licensing authority in Form 27-B, 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] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] 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).]
