Section 163 in The Drugs and Cosmetics Rules, 1945
163. Procedure for despatch of sample to Government Analyst and its receipt by the Government Analyst.
(1)Sample for test or analysis shall be sent to the Government Analyst by registered post or by hand in a sealed package enclosed together with a memorandum in Form 18-A in an outer cover addressed to the Government Analyst.(2)The package as well as the outer cover shall be marked with a distinguishing number.(3)A copy of the memorandum and a specimen impression of the seal used to seal the package shall be sent by registered post or by hand to the Government Analyst.(4)On receipt of the package from an Inspector, the Government Analyst or an Officer authorized by him writing in this behalf shall open the package and shall also record the conditions of the seals on the package.(5)After the test or analysis has been completed, one copy of the results of the test or analysis shall be supplied forthwith to the sender in Form 13-A. A copy of the result in Form 13-A shall be sent simultaneously to the controlling authority and to the Drugs Controller, India.[Pharmacopoeial Laboratory for Indian Medicines to function as Central Drugs Laboratory for the purpose of testing or analysis of Ayurveda, Siddha and Unani drugs [Inserted by G.S.R. 352(E), dated 1.6.2006 (w.e.f. 8.6.2006).]
