Section 166 in The Drugs and Cosmetics Rules, 1945
166. Duties of Government Analyst.
(1)The Government Analyst shall analyze or test or cause to be analyzed or tested such samples of Ayurvedic (including Siddha) or Unani drugs as may be sent to him by Inspectors or any other person or authority authorized by the Central Government or a State Government under the provisions of Chapter IV-A of the Act and shall furnish reports of the results of test or analysis in accordance with these rules.(2)A Government Analyst appointed under section 34-F shall from time to time forward to the Government reports giving the results of analytical work and research with a view to their publication at the discretion of the Government.
