Section 27 in Kerala Consumer Protection Rules, 2005
27. Testing Laboratory.
(1)For the purpose of obtaining recognition as an appropriate laboratory, the head of the laboratory shall send application, in triplicate in the Proforma prescribed by the Bureau of Indian Standards with the relevant details to the Consumer Affairs Department in Government. The Government on receiving such application shall forward two copies of the same to the Bureau of Indian Standards to assess the suitability of the laboratory. The fee prescribed by the Bureau of Indian Standards shall be paid by the applicant. The Government, on receiving the recommendations and approval of the Bureau of Indian Standards, shall notify the laboratory as an appropriate laboratory for the purpose of Consumer Protection Act, 1986.(2)For authentication of the goods/commodities obtained for analysis/testing, the District Forum or as the case may be the State Commission, if considers necessary, direct the complainant to provide the defective goods/commodities for analysis/testing.(3)On receipt of such goods or commodities or samples there from the District Forum or, as the case may be the State Commission, shall seal it and fix labels on the containers/packages carrying the following information: -(i)name and address of the laboratory to which sample shall be sent for analysis and testing;(ii)name and address of the District Forum, or as the case may be, the State Commission;(iii)case number; and(iv)seal of the District Forum or as the case may be the State Commission.(4)After specifying the nature of the defect alleged, the sample shall be sent to the appropriate laboratory by the District Forum or as the case may be, the State Commission with a request to send the report within 45 days from the date of receipt of the same or within such extended time, as may be granted by the District Forum or, as the case may be, the State Commission:Provided that Government owned or other approved/accredited laboratories or such other laboratories or such experts as the District Forum/State Commission may deem fit shall be engaged for analysis/testing.
