Section 26(3) in THE NATIONAL ANTI-DOPING ACT, 2022
(3)Every National Dope Testing Laboratory and other dope testing laboratories established or recognised under this section shall have the authority to—(i)test the sample for any sports federation or sports event not recognised by the International Olympic Committee or the Central Government;(ii)undertake sample analysis of sports other than any national or international event;(iii)undertake any other tests or samples analysis as may be prescribed.
