Section 145AA in The Drugs and Cosmetics Rules, 1945
145AA. [ Form of receipt of samples of cosmetics where fair price tendered is refused. [Inserted by G.S.R. 292(E), dated 29.5.1997 (w.e.f. 29.5.1997).]
- Where the fair price, for the samples of cosmetics taken for the purpose of test or analysis, tendered under sub-section (1) of section 23 has been refused, the Inspector shall tender a receipt therefor to the person from whom the said samples have been taken as specified in Form 17-A.]
