Section 5 in The U.P. Consumer Protection Rules, 1987
5. Procedure to be adopted by the District Forum for analysis and testing of the goods [Section 13 (1) (c)].
(1)Under Section 13 (1) (c), if considered necessary, 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 sample 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 the District Forum;(iii)case number;(iv)seal of the District Forum.(3)The sample will 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 after specifying the nature of the defect alleged and date of submission of the report.
