Section 71(1)(b) in The Drugs and Cosmetics Rules, 1945
(b)a graduate in Science of [a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] [Substituted by G.S.R. 71(E), dated 30.1.1987 (w.e.f. 30.1.1987).]who for the purpose of his degree has studied Chemistry as a principal subject and has had at least three years' practical experience in the manufacture of drugs after his graduation; or