Section 27(3) in Kerala Consumer Protection Rules, 2005
(3)On receipt of such goods or commodities or samples there from the District Forum or, as the case may be the State Commission, shall seal it and fix labels on the containers/packages carrying the following information: -(i)name and address of the laboratory to which sample shall be sent for analysis and testing;(ii)name and address of the District Forum, or as the case may be, the State Commission;(iii)case number; and(iv)seal of the District Forum or as the case may be the State Commission.
