56. Form of intimation of purpose of taking samples.
- When an Inspector takes a sample of a drug for the purpose of test or analysis, he shall intimate such purpose in writing in Form 17 to the person from whom he takes it.[56-A. Form of receipt for samples of drugs where fair price tendered is refused. [Inserted by G.S.R. 292(E), dated 29.5.1997 (w.e.f. 29.5.1997).]- Where the fair price, for the samples of drugs taken for the purpose of test or analysis, tendered under sub-section (1) of section 23 has been refused, the Inspector shall tender a receipt therefor to the person from whom the said samples have been taken as specified in Form 17-A.]
