Section 52(2) in The Drugs and Cosmetics Rules, 1945
(2)in the case of establishments licensed to manufacture products specified in Schedules C and C(1) to inspect the plant and the process of manufacture, the means employed for standardizing and testing the [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).], the methods and place of storage, the technical qualifications of the staff employed and all details of location, construction and administration of the establishment likely to affect the potency or purity of the product;
