Section 6 in The M.P. Cement Apmishran Nivaran Niyam, 1984
6. [ [Substituted by Notification No. 11-12-XXIX-II-84, dated 10-7-1984]
(1)Out of the samples taken by the notified officer under Section 7 two shall be sent to the authorised analyst through the Principal or the Collector or the Superintending Engineer (Research), as the case may be, together with a memorandum in Form II and one sample shall be retain by the notified officer with him.(2)The analysis shall be done by the authorised analyst in the Laboratory.]
