Section 45(1) in The Drugs and Cosmetics Rules, 1945
(1)The Government Analyst shall cause to be analyzed or tested such samples of drugs [and cosmetics] [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).] as may be sent to him by Inspectors or other persons under the provisions of Chapter IV of the Act and shall furnish reports of the results of test or analysis in accordance with these rules [within a period of sixty days of the receipt of the sample:Provided that where it is not possible to test or analyse the sample within the specified period, the Government Analyst shall seek extension of time from the Government giving specific reasons for delay in such testing or analysis.] [Inserted by Notification No. G.S.R. 103(E), dated 2.2.2017 (w.e.f. 21.12.1945).]
