Section 163(5) in The Drugs and Cosmetics Rules, 1945
(5)After the test or analysis has been completed, one copy of the results of the test or analysis shall be supplied forthwith to the sender in Form 13-A. A copy of the result in Form 13-A shall be sent simultaneously to the controlling authority and to the Drugs Controller, India.[Pharmacopoeial Laboratory for Indian Medicines to function as Central Drugs Laboratory for the purpose of testing or analysis of Ayurveda, Siddha and Unani drugs [Inserted by G.S.R. 352(E), dated 1.6.2006 (w.e.f. 8.6.2006).]
