Section 5(1) in The Legal Metrology (Approval of Models) Rules, 2011
(1)An application for the approval of model shall be made to the Director and shall contain, -(a)the full name and address of the applicant or where the model is imported from other countries, the name and address of the manufacturer as well as the dealer in India.(b)a brief description of the weight or measure the class to which it belongs and the probable uses for which the weight or measure is intended to be produced;(c)data regarding metrological and technical characteristics and qualities of the weight or measures;(d)test procedure followed by the manufacturer;(e)trade name or brand name and type of the weight or measure, and(f)the requisite fees specified in rule 19.
