Section 75(3) in The Drugs and Cosmetics Rules, 1945
(3)[ The application for grant [*] [Inserted by G.S.R. 119(E), dated 11.3.1996 (w.e.f. 11.3.1996) as corrected by G.S.R. 513(E), dated 6.11.1996.] of license to manufacture for sale or for distribution of drugs in [Large Volume Parenterals, Sera and Vaccines and Recombinant DNA (r-DNA) derived drugs,] [Substituted by G.S.R. 26(E), dated 19.1.2006 (w.e.f. 19.1.2006).][shall be made to the licensing authority appointed under this Part in Form 27-D and [shall be made upto ten items for each category of drugs categorized in Schedule M 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 [*] [Inserted by G.S.R. 119(E), dated 11.3.1996 (w.e.f. 11.3.1996) as corrected by G.S.R. 513(E), dated 6.11.1996.]]:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
