Section 69(4) in The Drugs and Cosmetics Rules, 1945
(4)A fee of [rupees one thousand shall be paid] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).] for a duplicate copy of the license issued under clause (a), clause (b) or clause (c) of sub-rule (1) if the original is defaced, damaged or lost.
