Section 29 in The Legal Metrology (General) Rules, 2011
29. Nomination of Director by a Company under the Act.
- Every company shall inform the Director (Legal Metrology) or the concerned Controller or his authorized officer, by notice in duplicate, in the format specified in Thirteenth Schedule containing the name and address of its Director after obtaining his consent in writing, who has been nominated by the company under sub-section (2) of Section 49 to be in-charge of and be responsible for the conduct of business of the company or any establishment, branch or unit thereof.
