(2)When any controlled substance have been seized and forwarded to the officer-incharge of the nearest police station or to the officer concerned under Section 27, the officer referred to in sub-section (1) shall prepare an inventory of such substances containing such details relating to their description, quality, quantity, mode of packing, marks, numbers or such other identifying particulars of the controlled substances or the packing in which they are packed, the name of the manufacturer and other particulars as the officer referred to in sub-section (1) may consider relevant to the identity of the controlled substance in any proceedings under this Act and make an application, to any Magistrate for the purpose of -(a)certifying the correctness of the inventory so prepared;(b)taking, in the presence of such Magistrate, photographs of such drugs or substances and certifying such photographs as true;(c)allowing to draw samples of such drugs and substances by the Drugs Inspector for analysis of the samples in a designated and approved testing laboratory.
