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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3) in The Drugs and Cosmetics Rules, 1945

(3)If the licencee fails to pay licence retention fee on or before the due date as referred to in sub-rule (1), he shall be liable to pay licence retention fee along with a late fee calculated at the rate of two per cent. of the licence fee for every month or part thereof up to six months, and in the event of non-payment of such fee, the licence shall be deemed to have been cancelled.][63A to 63B. [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]***].
63A. [ Certificate of renewal of a sale license. [Added by S.O. 1326, dated 10.4.1964 (w.e.f. 11.4.1964).]- The certificate of renewal of a sale license in Forms 20, 20-A, 20-B[20-F, 20-G,] [Inserted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).][21, 21-A and 21-B shall be issued in Form 21-C.] [Added by S.O. 1326, dated 10.4.1964 (w.e.f. 11.4.1964).]63B. [ Certificate of renewal of license. [Inserted by G.S.R. 42(E), dated 25.1.1979 (w.e.f. 25.1.1979).]- A certificate of renewal of a license in Form 20-BB or Form 21-BB shall be issued in Form 21-CC.]