Section 150E(a) in The Drugs and Cosmetics Rules, 1945
(a)The institution granted approval under this Part (hereinafter referred to as the approved institution) shall provide and maintain an adequate staff and adequate premises and equipment as specified in rule 150-C [and Schedule L-I] [Inserted by G.S.R. 780(E), dated 10.11.2008 (w.e.f. 1.11.2010).].
