Section 139(5) in The Drugs and Cosmetics Rules, 1945
(5)The applicant shall either-(i)provide and maintain adequate staff, premises and laboratory equipment for testing the cosmetic manufacture, and the raw materials used in the manufacture, or(ii)make arrangements with some institution approved by the licensing authority [under Part XV(A) of these rules] [Inserted by G.S.R. 1172, dated 23.8.1977 (w.e.f. 10.9.1977).] for such tests to be regularly carried out in this behalf by the institution.
