Section 150B(2) in The Drugs and Cosmetics Rules, 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.]
