Section 142B(c) in The Drugs and Cosmetics Rules, 1945
(c)[ The licensee shall test each batch or lot of the raw materials used by him for the manufacture of the cosmetics and also each batch of the final product and shall maintain records or registers showing the particulars in respect of such tests. The records or registers shall be retained for a period of three years from the date of manufacture. [Inserted by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).]
