Section 67B(3) in The Narcotic Drugs And Psychotropic Substances Rules, 1985
(3)[ Any enforcement agency, laboratory, training institution or organisation requiring the samples shall apply to the Chief Controller of Factories or Directorate for Forensic Science Services, as the case may be in Form No.8.] [Substituted by Notification No. G.S.R. 525(E), dated 25.7.2019 (w.e.f. 14.11.1985).]
