Section 150E(g) in The Drugs and Cosmetics Rules, 1945
(g)In case any sample of a drug or a cosmetic is found on test to be not of standard quality, the approved institution shall furnish to the approving authority [and the licensing authority of the State where the manufacturer and/or sender of the drug or cosmetic is located] [Inserted by G.S.R. 93(E), dated 24.2.1995 (w.e.f. 24.2.1995).] with a copy of the test report on the sample with the protocols of tests applied.
