Section 160A in The Drugs and Cosmetics Rules, 1945
160A. Application for grant of approval for testing Ayurvedic, Siddha and Unani drugs.
- Application for grant or renewal of approval for carrying out tests for identity, purity, quality and strength of Ayurvedic, Siddha and Unani drugs or the raw materials used in the manufacture thereof on behalf of licensees for manufacture for sale of the said Ayurvedic, Siddha and Unani drugs, shall be made in Form 47 to the licensing authority appointed by the State Government for the purposes of Part XVI, XVII or XVIII 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 six thousand rupees in respect of the Ayurvedic, Siddha, Unani drugs specified in the books prescribed in First Schedule to the Act:Provided that the applicant shall furnish to the approving authority such additional information as may be required by it in connection with the application in Form 47:Provided further that if the applicant applies for renewal of approval after its expiry but within six months of such expiry, the inspection fee payable shall be six thousand rupees plus an additional inspection fee at the rate of one thousand rupees per month in the case of testing of Ayurvedic, Siddha and Unani drugs specified in First Schedule to the Act.Explanation. - For the purpose of this Part, the words "Ayurvedic, Siddha and Unani drugs" shall also mean and include the raw materials used in the manufacture of Ayurvedic, Siddha and Unani drugs, as the case may be.
