Section 138(3) in The Drugs and Cosmetics Rules, 1945
(3)Application by a licensee to manufacture additional items of cosmetics shall be accompanied by a fee of [rupees one hundred for each item subject to a maximum of rupees three thousand for each application] [Substituted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).].[* * *] [Proviso to sub-Rules (1), (2) and (3) omitted by G.S.R. 331(E), dated 8.5.1984 (w.e.f. 8.5.1984).]
