26. Purchaser of drug or cosmetic enabled to obtain test or analysis. – Any person [(Note: Ins. by Act 71 of 1986, sec.2 (w.e.f. 15-9-1987)) or any recognised consumer association, whether such person is a member of that association or not] shall, on application in the prescribed manner and on payment of the prescribed fee, be entitled to submit for test or analysis to a Government Analyst any drug [(Note: Ins. by Act 21 of 1962, sec.15 (w.e.f. 27-7-1964)) or cosmetic] [(Note: Subs. by Act 71 of 1986, sec.2) purchased by him or it] and to receive a report of such test or analysis signed by the Government Analyst.

[(Note: Added by Act 71 of 1986, sec.2) Explanation. – For the purposes of this section and section 32, "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 or any other law for the time being in force.]