Section 27(4) in Kerala Consumer Protection Rules, 2005
(4)After specifying the nature of the defect alleged, the sample shall be sent to the appropriate laboratory by the District Forum or as the case may be, the State Commission with a request to send the report within 45 days from the date of receipt of the same or within such extended time, as may be granted by the District Forum or, as the case may be, the State Commission:Provided that Government owned or other approved/accredited laboratories or such other laboratories or such experts as the District Forum/State Commission may deem fit shall be engaged for analysis/testing.
