Section 54(vii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(vii)The samples to be sent for examination shall be carefully place in a case and securely fastened with tape or wire to be supplied by the manufacturer and shall be sealed by the officer taking the samples, with the personal seal or the official seal, and dispatched without delay, at the expense of the manufacturer, to the Chemical Examiner.
