Section 4 in The Legal Metrology (Government Approved Test Centre) Rules, 2013
4. General provisions relating to Government Approved Test Centre.
(1)The list of recognized Government Approved Test Centres shall be notified from time to time.(2)A Government Approved Test Centre recognized under these rules shall carry out verification of weights or measures as specified in these rules and according to the specifications given in the Legal Metrology (General) Rules, 2011 and on the recommendations of International Organization of Legal Metrology, as the case may be, as advised by Director, Legal Metrology from time to time.(3)Government Approved Test Centre shall maintain Standard Weights or Measures as specified in the Legal Metrology (General) Rules, 2011 and other instruments and equipments as advised by the Director, Legal Metrology.
