Section 74(f) in The Drugs and Cosmetics Rules, 1945
(f)the licensee shall allow an [Inspector appointed under the Act] [Substituted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).] to inspect all registers and records maintained under these rules and to take samples of the manufactured drugs and shall supply to such Inspector such information as he may require for the purpose of ascertaining whether the provisions of the Act and the rules thereunder have been observed;
