Section 8 in The Standard of Weights and Measures (Approval of Models) Rules, 1987
8. Procedure for the issue of certificate of approval
(1)After the completion of the tests, the recognised laboratory shall send a report of its findings to the Director with its recommendations whether the model satisfies the requirements of the Act and the Rules made thereunder.(2)The recognised laboratory may, in an appropriate case, recommend that the approval may be accorded provisionally to enable it to conduct detailed tests and, where, in pursuance of such recommendation, provisional approval is granted, tests may be carried out on such number of instruments under such conditions of installation and use, as may be specified by the Director, and such tests may also be continued, where the recognised laboratory thinks fit so to do, in the place of use of the weight or measure, and the tests at such place of use shall be detailed ones and of such duration and carried out on such number of weights or measures as may be specified by the Director.[(2-A) The Director may require the recognised laboratory to send to him the detailed test procedure adopted by that laboratory in approving the concerned model.] [ Inserted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).](3)On examination of report made by the recognised laboratory, the Director shall, where he is of opinion that no further test is required to be carried out, submit the report to the Central Government and where he is of opinion that further tests are required, remit the report back to the recognised laboratory for carrying out such further tests; and thereupon the recognised laboratory shall, after carrying out further tests, submit a report to the Director.(4)Where, after consideration of the report of the recognised laboratory, the Director is of opinion that a certificate of approval in relation to that model should be issued, it shall recommend to the Central Government the issue of the certificate and shall also forward to that Government a copy of the report submitted to it by the recognised laboratory.(5)The Central Government may, if the issue of a certificate, or provisional certificate, of approval has been recommended by the Director, issue such certificate and authorise the Director to authenticate the certificate for and on behalf of the Central Government.(6)No provisional certificate issued under sub-rule (5) shall remain valid for a period exceeding one year from the date of its issue:Provided that the Central Government may, if it is satisfied, on the recommendation of the recognised laboratory, it is necessary in the public interest so to do, extend the period of validity of a provisional certificate for such period as it may think fit:Provided further that the Central Government may also, on an application made to it by the concerned manufacturer, extend the period of validity of the provisional certificate for such further period as it may think fit if it is satisfied that the recognised laboratory, having failed to complete the tests before the expiry of the period of validity of the provisional certificate, has unreasonably omitted to recommend the extension of such period.(7)A code number shall be assigned to each approved model and the code number so assigned shall be indicated in the certificate, or provisional certificate of approval, as the case may be.
