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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Standard of Weights and Measures (Approval of Models) Rules, 1987

(3)When an application is made under sub-rule (1) for the recognition of a laboratory, the Director shall, before issuing the certificate of recognition, send one or more of his officers to the laboratory and obtain a report whether the laboratory:-
(a)has the necessary measuring equipment, testing facilities and buildings maintained in a proper condition;
(b)has the necessary qualified staff, component to undertake the tests for recommending the approval of model of the concerned weight or measure;
(c)is situated in an appropriate environment;
(d)has an adequate recording system;
(e)is likely to give expeditious, efficient and adequate service; and
(f)is ready and willing to get its equipment verified periodically by such other appropriate laboratory, as may be specified by the Director;
(g)[ whether they have the certificate issued by the National Accreditation Board of Laboratories (NABL) in the parameter/field in which model test is proposed to be undertaken.] [ Inserted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).]