Section 143A(1) in The Drugs and Cosmetics Rules, 1945
(1)Before a licence in Form 32 or Form 32A or Form 33 is granted, the licensing authority shall cause the establishment in which the manufacture of cosmetics is proposed to be conducted or being conducted to be inspected jointly by the Drugs Inspectors appointed by the Central Government and the State Government under this Act, who shall examine the establishment intended to be used or being used for the manufacture of cosmetics.
