Section 20 in The Standard of Weights and Measures (Approval of Models) Rules, 1987
20.
Provisions relating to testing of substitute materials(1)A substitute material referred to in sub-section (10) of section 36, shall be sent by the manufacturer, within seven days from the date on which the first commences to manufacture with the substitute material, to the Director who shall cause it to be forwarded to a recognised appropriate laboratory for approval.(2)Where the substitute material is sent to a recognised laboratory for test, such laboratory shall conduct the necessary test and determine whether the use of the substitute material would serve the purpose for which the model was approved and in case the recognised laboratory is of the opinion that the substitute material is not suitable it shall act in the manner specified in sub-section (11) of section 36.(3)The recognised laboratory shall forward its findings to the Central Government through the Director.(4)[ Fees for testing the substitute material shall be payable by the manufacturer at such rates as may be specified by the Director from time to time.] [ Substituted by G.S.R. 492(E), dated 24-5-2000, for sub-Rule (4) (w.e.f. 8-8-2000).][***] [ The first Schedule, Second Schedule and Third Schedule omitted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).]
