Section 41(2) in The Drugs and Cosmetics Rules, 1945
(2)[ If the Director of the laboratory appointed for the purpose by the Central Government or any other officer empowered by him on this behalf, subject to the approval of the Central Government reports to the Customs Collector that the samples of any drug contravene in any respect the provisions of Chapter III of the Act or the rules thereunder and that the contravention is such that it can be remedied by the importer, the Customs Collector shall communicate the report forthwith to the importer and permit him to import the drug on his giving an undertaking in writing not to dispose of the drug without the permission of the officer authorized in this behalf by the Central Government.] [Added by Notification No. 7-11-47/D, dated 15.10.1951.]
