Section 5 in The Orissa Consumer Protection Rules, 1987
5. Procedure to be adopted by the District Forum for analysis and testing of goods.
[Section 13(1)(c)] - (1) The District Forum if considers it necessary, may direct the complainant to provide more than one sample of the goods in clean containers with stopper properly fixed on them.(2)On receiving the samples of such goods, the District Forum shall seal them and fix labels on the containers carrying following information namely :(i)name and address of the appropriate laboratory to whom samples will be sent for analysis and test;(ii)name and address of the District Forum;(iii)case number;(iv)seal of the District Forum;(3)The District Forum shall send the samples to the appropriate laboratory for sending a report within 45 days or within such extended time as may be granted by the District Forum after specifying the nature of the defect alleged and date of submission of the report.
