Section 73AB(1) in The Drugs and Cosmetics Rules, 1945
(1)Before a licence in Form 25 or Form 25A or Form 25B or Form 25F is granted, the licensing authority shall cause the establishment in which the manufacture of drugs is proposed to be conducted or being conducted to be inspected jointly by the Drugs Inspectors appointed by the Central Government and the State Government under this Act who shall examine the establishment intended to be used or being used for the manufacture of drugs.
