Section 166(1) in The Drugs and Cosmetics Rules, 1945
(1)The Government Analyst shall analyze or test or cause to be analyzed or tested such samples of Ayurvedic (including Siddha) or Unani drugs as may be sent to him by Inspectors or any other person or authority authorized by the Central Government or a State Government under the provisions of Chapter IV-A of the Act and shall furnish reports of the results of test or analysis in accordance with these rules.
