Section 31(1)(b) in The Bombay Drugs (Control) Act, 1959.
(b)enter and inspect, at any time by day or night, any shop or premises which a dealer or medical practitioner stores or sells or dispenses notified drugs and examine, test, measure or weigh any stock of any such notified drugs or cause any such stock to be examined, tested, measured or weighed and may take a sample (on payment therefor) for the purpose in accordance with rules made in that behalf.