Section 162 in The Drugs and Cosmetics Rules, 1945
162. Duties of inspectors specially authorized to inspect the manufacture of Ayurvedic (including Siddha) or Unani drugs.
- Subject to the instructions of the controlling authority, it shall be the duty of an Inspector authorized to inspect the manufacture of Ayurvedic (including Siddha) or Unani drugs-(i)to inspect not less than twice a year, all premises licensed for manufacture of Ayurvedic (including Siddha) or Unani drugs within the area allotted to him and to satisfy himself that the conditions of the license and the provisions of the Act and the rules made thereunder are being observed;(ii)to send forthwith to the controlling authority after each inspection a detailed report indicating whether or not the conditions of the license and the provisions of the Act and the rules made thereunder are being observed;(iii)to take samples of the drugs manufactured on the premises and send them for test or analysis in accordance with these rules;(iv)to institute prosecution in respect of violation of the Act and the rules made thereunder.
