Section 122(d) in The Drugs and Cosmetics Rules, 1945
(d)The test for determining the strength, quality and purity of a substance specified in Schedule F or Schedule F(I) [or as specified] [Inserted by G.S.R. 663(E), dated 3.7.1992 (w.e.f. 3.7.1992).], as the case may be, shall be applied to samples taken from the final product after each manufacturing process has been completed.
