Section 17(1) in The Legal Metrology (Approval of Models) Rules, 2011
(1)For the purpose of approval of any model of any weights or measure, required under section 22 of the Act, the officer acquiring such weight or measure shall intimate to the Director the need for the testing of the model of such weight or measure, and, on receipt of such intimation, the Director shall, if he is satisfied that the model of such weight or measure needs testing, call upon the manufacture to produce such model for a test by the recognized laboratory specified by him:Provided that where there is no model of the weight or measure so acquired it shall be the duty of the manufacturer to furnish, from the manufacturing line, one sample of the class of weight or measure and to produce such sample for test by the recognized laboratory specified by the Director.
