Section 122P(v) in The Drugs and Cosmetics Rules, 1945
(v)The licensee shall on request furnish to the licensing authority, or Central License Approving Authority or to such authority as the licensing authority, or the Central License Approving Authority may direct, from any batch/unit of drugs as the licensing authority or Central License Approving Authority may from time to time specify, samples of such quantity as may be considered adequate by such Authority for any examination and, if so required, also furnish full protocols of the test which have been applied.
