Section 8(2) in The Standard of Weights and Measures (Approval of Models) Rules, 1987
(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).]
