Section 153 in The Drugs and Cosmetics Rules, 1945
153. Application for license to manufacture Ayurvedic (including Siddha) or Unani drugs.
- (i) An application for the grant or renewal of a license to manufacture for sale any Ayurvedic (including Siddha) or Unani drugs shall be made in Form 24-D to the licensing authority alongwith [a fee of rupees one thousand] [Substituted by G.S.R. 79(E), dated 14.2.2005 (w.e.f. 18.2.2005).]: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 one thousand and two hundred plus an additional fee of rupees six hundred] [Substituted by G.S.R. 79(E), dated 14.2.2005 (w.e.f. 18.2.2005).].(ii)[A fee of rupees three hundred] [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.
