Section 150B in The Drugs and Cosmetics Rules, 1945
150B. Application for grant of approval for testing drugs/cosmetics.
(1)Application for grant [***] [Omitted 'or renewal' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).] of approval for carrying out tests for identity, purity, quality and strength of drugs or cosmetics or the raw materials used in the manufacture thereof on behalf of licensees for manufacture for sale of drugs or cosmetics, shall be made in Form 36 to the licensing authority appointed by the State Government for the purposes of Part VII, VII (A) or XIV 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 [rupees six thousand] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] in the case of testing of drugs specified in Schedules C and C(1) and [rupees one thousand and five hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] in the case of testing of drugs other than those specified in Schedules C and C(1), homeopathic drugs and cosmetics:[***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).](2)A separate application shall be made for grant of approval for carrying out tests on additional categories of drugs or items of cosmetics and shall be accompanied by an inspection fee of rupees one thousand and five hundred in the case of drugs specified in Schedule C and Schedule C(1) and rupees one thousand each in case of drugs other than those specified in Schedule C and Schedule C(1), homeopathic medicines and cosmetics.Explanation. - For the purpose of this Part, the words "drugs" and "cosmetics" shall also mean and include raw materials used in the manufacture of drugs including homeopathic drugs or cosmetics, as the case may be.]
