Section 27(1) in Kerala Consumer Protection Rules, 2005
(1)For the purpose of obtaining recognition as an appropriate laboratory, the head of the laboratory shall send application, in triplicate in the Proforma prescribed by the Bureau of Indian Standards with the relevant details to the Consumer Affairs Department in Government. The Government on receiving such application shall forward two copies of the same to the Bureau of Indian Standards to assess the suitability of the laboratory. The fee prescribed by the Bureau of Indian Standards shall be paid by the applicant. The Government, on receiving the recommendations and approval of the Bureau of Indian Standards, shall notify the laboratory as an appropriate laboratory for the purpose of Consumer Protection Act, 1986.
