Section 138 in The Drugs and Cosmetics Rules, 1945
138. Application for license to manufacture cosmetics [for sale or for distribution] [Inserted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).].
- . [(1) Application for grant [*] [Substituted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).] of [license to manufacture cosmetics for sale or for distribution] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] [shall be made upto ten items of each category of cosmetics categorized in Schedule M-II to the licensing authority appointed by the State Government for the purpose of this Part (hereinafter in this Part referred to as licensing authority) in Form 31 and shall be accompanied by a license fee of rupees two thousand and five hundred and an inspection fee of rupees one thousand for every inspection thereof [*] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).].][* * *] [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).][***] [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).][* * *] [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).](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).](4)[ A fee of [rupees two hundred and fifty] [Substituted by G.S.R. 331(E), dated 8.5.1984 (w.e.f. 8.5.1984).] [shall be paid for duplicate copy of a license issued under sub-rule (1), if the original is defaced, damaged or lost.] [Substituted by G.S.R. 331(E), dated 8.5.1984 (w.e.f. 8.5.1984).]
