Section 4(2) in Gujarat Consumer Protection Rules, 1988
(2)After obtaining the sample of the goods under sub-rule (1), the District Forum shall carefully seal the stopper, cover or lid of the container by means of sealing wax and affix label on the container which shall bear-(i)the name and address of the appropriate laboratory to which the sample is to be sent for analysis or test;(ii)the name and address of the District Forum;(iii)the nature of the goods kept in the sealed container;(iv)the case number and date; and(v)the seal of the District Forum.
