Section 143A in The Drugs and Cosmetics Rules, 1945
143A. [ Inspection for grant of licence and verification of compliance. [Inserted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]
(1)Before a licence in Form 32 or Form 32A or Form 33 is granted, the licensing authority shall cause the establishment in which the manufacture of cosmetics is proposed to be conducted or being conducted to be inspected jointly by the Drugs Inspectors appointed by the Central Government and the State Government under this Act, who shall examine the establishment intended to be used or being used for the manufacture of cosmetics.(2)The premises licensed under sub-rule (1) shall be inspected jointly by Inspector appointed by the Central Government and the State Government to verify the compliance, with the conditions of licence and the provisions of the Act and these rules, not less than once in three years or as needed as per risk based approach.]
