Section 74(h) in The Drugs and Cosmetics Rules, 1945
(h)[ the licensee shall, on request, furnish to the licensing authority, the controlling authority or to such authorities as the licensing authority or the controlling authority may direct, from every batch or batches of drugs as the licensing authority or the controlling authority may from time to time specify, a sample of such quantity as may be considered adequate by such authority for any examination and, if so required, also furnish full protocols of tests which have been applied;] [Substituted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).]
