52. Duties of Inspectors specially authorized to inspect the manufacture of [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).].
- Subject to the instructions of the controlling authority it shall be the duty of an Inspector authorized to inspect the manufacture of [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).]-(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;(2)in the case of establishments licensed to manufacture products specified in Schedules C and C(1) to inspect the plant and the process of manufacture, the means employed for standardizing and testing the [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).], the methods and place of storage, the technical qualifications of the staff employed and all details of location, construction and administration of the establishment likely to affect the potency or purity of the product;(3)to send forthwith to the controlling authority after each inspection a detailed report indicating the conditions of the license and provisions of the Act and rules thereunder which are being observed and the conditions and provisions, if any, which are not being observed;(4)to take samples of the [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).] manufactured on the premises and send them for test or analysis in accordance with these rules;(5)to institute prosecutions in respect of breaches of the Act and rules thereunder.
