Section 19(1) in The Standard of Weights and Measures (Approval of Models) Rules, 1987
(1)For the purpose of testing the model of any weight or measure, acquired under sub-section (2) of section 36, the officer acquiring such weight or measure shall intimate to the Director the need for the testing of the model of such weight or measure, and, on receipt of such intimation the Director shall, if he is satisfied that the model of such weight or measure needs testing, call upon the manufacturer to produce such model for a test by the recognised laboratory specified by him: Provided that where there is no model of the weight or measure so acquired, it shall be the duty of the manufacturer to furnish, from the manufacturing line, one sample of the class of weight or measure and to produce such sample for test by the recognised laboratory specified by the Director. (2) The recognised laboratory shall, as soon as may be practicable after carrying out the tests referred to in sub-rule (1), make a report to the Director as to the results of such test.
