Section 11(3) in Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Washing Machine) Regulation 2023
(3)Where, upon a complaint received under sub-regulation (), the Bureau is required to carry out verification by challenge testing the washing machine in an independent laboratory duly accredited by National Accreditation Board for Testing and Calibration Laboratories (NABL),-(a)The Bureau shall issue a notice to the permittee in form V for carrying out such testing and the complainant shall be called upon to deposit, such expenses relating to sample cost, testing, transportation and other incidental expenses with the Bureau, within such time, as may be determined by Bureau.(b)if the sample drawn under challenge testing fails, all expenses towards the cost of sample, transportation of sample and the testing charges, shall be reimbursed by the permittee to the Bureau and the Bureau shall refund the aforesaid expenses to the complainant; and(c)where the equipment passes the challenge test, then, the expenses deposited by the complainant shall be forfeited.
