Section 8 in The Legal Metrology (Approval of Models) Rules, 2011
8. Procedure for the issue of certificate of approval.
(1)After the completion of the tests, the recognized laboratory shall send a report of its findings to the Director with its recommendations whether the model satisfies the requirements of the Act and the rules made there under.(2)The recognized 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, test 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 recognized 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.(3)The Director may require the recognized laboratory to send to him the detailed test procedure adopted by that laboratory in approving the concerned model.(4)On examination of report made by the recognized laboratory, the Director shall, where he is of opinion that no further test is required to be carried out, submit the report to the Central Government and where he is of the opinion that further tests are required, remit the report back to the recognized laboratory for carrying out such further tests; and there upon the recognized laboratory shall, after carrying out further tests, submit a report to the Director.(5)Where consideration of the report of the recognized laboratory, the Director is of the opinion that a certificate of approval in relation to that model should be issued, it shall recommend to the Central Government the issue of the certificate and shall also forward to that Government a copy of the report submitted to it by the recognized laboratory.(6)The Central Government may, if the issue of a certificate or provisional certificate of approval has been recommended by the Director, issue such certificate and authorize the Director to authenticate the certificate for and on behalf of the Central Government.(7)No provisional certificate issued under sub-rule (6) shall remain valid for a period exceeding one year from the date of its issue.Provided that the Central Government may, if is satisfied, on the recommendation of the recognized laboratory, it is necessary in the public interest so to do, extend the period of validity of the provisional certificate for such period as it may think fit;Provided further that the Central Government may also, on an application made to it by the concerned manufacturer, extend the period of validity of the provisional certificate for such further period as it may think fit if it is satisfied that the recognized laboratory, having failed to complete the tests before the expiry of the period of validity of the provisional certificate, has unreasonably omitted to recommend the extension of such period.(8)A code number shall be assigned to each approved model and the code number so assigned shall be indicated in the certificate, or provisional certificate of approval, as the case may be.(9)Where the model of any weight or measure to which these rules are applies has been approved, the models of different denominations of such weight or measure shall not require any approval of such denominations which are manufactured in accordance with the same principles according to which, and the same material with which the approved model has been manufactured.
