Section 150B(1) in The Drugs and Cosmetics Rules, 1945
(1)Application for grant [***] [Omitted 'or renewal' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] of approval for carrying out tests for identity, purity, quality and strength of drugs or cosmetics or the raw materials used in the manufacture thereof on behalf of licensees for manufacture for sale of drugs or cosmetics, shall be made in Form 36 to the licensing authority appointed by the State Government for the purposes of Part VII, VII (A) or XIV of these rules, as the case may be and referred to as the "approving authority" under this Part and shall be accompanied by an inspection fee of [rupees six thousand] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] in the case of testing of drugs specified in Schedules C and C(1) and [rupees one thousand and five hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] in the case of testing of drugs other than those specified in Schedules C and C(1), homeopathic drugs and cosmetics:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
