Section 38 in The Narcotic Drugs And Psychotropic Substances Rules, 1985
38. [ Application for licence. [Substituted by Notification No. G.S.R. 359(E), dated 5.5.2015 (w.e.f. 14.11.1985).]
(1)Every application for a licence or for renewal thereof under the proviso to rule 35 or rule 36 or rule 37 shall be in such form and manner as may be specified by the Narcotics Commissioner.(2)A fee of rupees five thousand shall be payable to the Central Government for each licence issued under rule 37 or for renewal thereof.(3)On receipt of an application for issue or renewal of a licence under rule 37, the Narcotics Commissioner shall issue or renew the licence in Form No. 3 within thirty working days from the date of receipt of such application.(4)In case the licence is not issued or renewed within the period specified in sub-rule (3), the Narcotics Commissioner or any other officer authorised by him in this regard shall inform the applicant the reasons thereof.]
