Section 23(4) in The Drugs And Cosmetics Act, 1940
(4)The Inspector shall restore one portion of a sample so divided or one container, as the case may be, to the person from whom he takes it, and shall retain the remainder and dispose of the same as follows:—(i)one portion or container he shall forthwith send to the Government Analyst for test or analysis;(ii)the second he shall produce to the Court before which proceedings, if any, are instituted in respect of the drug or cosmetic; and(iii)the third, where taken, he shall send to the person, if any, whose name, address and other particulars have been disclosed under section 18A.
