Section 75(2) in The Trade And Merchandise Marks Act, 1958
(2)With respect to any goods for the selection and testing of samples of which provisions is not made in any rules for the time being in force under sub-scion (1), the court or officer of customs, as the case may be, having occasion to ascertain the number, quantity, measure, gauge or weight f the goods, shall, by order in writing, detriment the number of samples to be selected and tested and the manner in which the samples are to be selected.
