Section 9 in The Regulation of Lead Contents in Household and Decorative Paints Rules, 2016
9. General Conditions.
- The following conditions shall be applicable, namely;-(i)the stipulations relating to contents of lead in the Household and Decorative Paints as specified in rule 3 shall apply to products manufactured or imported on and from the date of coming into force of these rules;(ii)every manufacturer or importer shall subject its product every year for testing of lead content as specified in rule 3 before bringing out its product in the market, from any one of the authorized agency mentioned in rule 6;(iii)the testing agencies shall submit the test reports to the nodal agency for verification and action as may be required;(iv)the nodal agency shall furnish a copy of the test reports to the concerned manufacturer or importer and the Ministry of Environment, Forest and Climate Change.
