Section 33(xi) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(xi)All samples required for analysis under these rules shall be supplied free of cost by the licensee and all expenses in connection with packing and dispatch of the samples shall be borne by him. Samples of medicinal or toilet preparation may also be taken at any time by the officer-in-charge or other superior officer and such samples shall be sent to the Chemical Examiner for analysis and check.
