Section 85H(b) in The Drugs and Cosmetics Rules, 1945
(b)the licensee shall allow an [Inspector appointed under the Act] [Substituted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).] to enter, with or without prior notice, any premises where the manufacture of a Homeopathic medicine in respect of which the license is issued, is carried on, to inspect the premises and to take samples of the manufactured Homeopathic medicines;
