Section 6(i) in Rules for Rate Contract with Small Scale Industries of Orissa registered with the Directorate of EP&M, Orissa
(i)In order that the stores selected for rate contract conform to quality specifications, the raw materials, machineries, equipment and the manufacturing process of the stores, etc. as deemed necessary, shall be inspected by Inspecting Officers and tested in the laboratories of the Directorate, and/or other authorised Laboratories in or outside Orissa in case test facilities are not available in the laboratories of the Directorate. The store(s) in general, shall confirm to ISI specifications. Where however, there is no ISI specification laid down, the store(s) may conform to the standards as may be specified by the Indenting Officer. Exemption from test shall not be allowed to any store(s) in cases where standard or quality of specifications are not available in such a case, such store(s) shall not be allowed registration under the Directorate where such store(s) shall not be selected for Rate Contract.
