Section 15 in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
15. Manufacturer to submit prototypes of weights, measures and weighing and measuring instruments
(1)Every manufacturer of any prescribed weight or measure or weighing or measuring instrument shall, -(a)in a case where such weight or measure or weighing or measuring instrument is being manufactured at the commencement of this Act on the pattern of an existing design, within such period as may be prescribed;(b)in any other case, before he commences to manufacture that weight or measure or weighing or measuring instrument, submit to the prescribed authority a prototype of the weight or measure or weighing or measuring instruments, as the case may be.(2)Every prototype submitted under sub-section (1) shall be accompanied by such particulars as may be prescribed.(3)The prescribed authority shall after such examination as it considers necessary, submit a report to the State Government on the prototype within the prescribed period.(4)The State Government may, after considering the report of the prescribed authority submitted under sub-section (3), accept the prototype or suggest modifications thereto or reject the same and shall give intimation to the manufacturer accordingly:Provided that no modification to the prototype shall be rejected under this sub-section unless the manufacturer has been given an opportunity of being heard in the matter.(5)Where the State Government has suggested any modification to the prototype under sub-section (4), the manufacturer shall not manufacture or continue to manufacture, as the case may be, the weight or measure or weighing or measuring instrument to which the prototype relates otherwise than in accordance with that modification.(6)Where the State Government has rejected any prototype under sub-section (4), the manufacturer shall not manufacture or continue to manufacture, as the case may be, the weight or measure or weighing or measuring instrument to which the prototype relates.
