Section 4 in West Bengal Consumer Protection Rules, 1987
4. Procedure to be adopted by the District Forum for analysis and testing of the goods section 13(1)(c).
(1) Where a complainant alleges that a defect in the goods which cannot be determined without proper analysis or test of the goods, the District Forum may direct the complainant to provide more than one sample of the goods in clean containers with stopper properly fixed on them.(2)On receiving the samples of such goods, the District Forum shall seal it and fix labels on the containers carrying following information(i)name and address of the appropriate laboratory to whom sample will be sent for analysis and test ;(ii)name and address of District Forum ;(iii)case number ; and(iv)seal of the District Forum.(3)The sample shall be sent to the appropriate laboratory by the District Forum for sending report within 45 days or within such extended time as may be granted by the District Forum (keeping in view the provision of sub-rule (9) of rule (5) after specifying the nature of the defect alleged and date of submission of the report.
