Section 15(4) in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
(4)The State Government may, after considering the report of the prescribed authority submitted under sub-section (3), accept the prototype or suggest modifications thereto or reject the same and shall give intimation to the manufacturer accordingly:Provided that no modification to the prototype shall be rejected under this sub-section unless the manufacturer has been given an opportunity of being heard in the matter.
