Section 54(vi) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(vi)The duplicate samples shall be kept securely under lock and key in an almirah ( to be provided by the manufacturer) until the result of the analysis has been reported, save in the case in which the Chemical Examiner has asked for another sample wither to replace the previous sample dispatched to him or to repeat the analysis. Duplicate samples, to which no further reference is needed, shall be promptly returned to the manufacturer.
