Section 33(vi) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(vi)The officer-in-charge shall check the entries and if they are found in order, he shall check the contents of as many as he thinks necessary of the vessels in which the preparation is being stored. he shall then initial on the relevant entries of the Register in Form R.G-3 and take two samples from each batch of such finished preparation for analysis and report by the Chemical Examiner.
