Section 52(1) in The Drugs and Cosmetics Rules, 1945
(1)to inspect [not less than once a year] [Substituted by G.S.R. 700(E), dated 28.9.2001 (w.e.f. 28.9.2001).], all premises licensed for manufacture of [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).] within the area allotted to him to satisfy himself that the conditions of the license and provisions of the Act and rules thereunder are being observed;
