Section 7(1) in The Legal Metrology (Approval of Models) Rules, 2011
(1)The tests needed for the assessment of the fitness or otherwise of a model submitted for approval shall be carried out under the normal conditions of use, whether actual or stimulated, or the weight or measure and shall be made with a view to -(a)ascertaining whether such model conforms to the standards established, in relation to such model, by or under the Act and the rules or to the recommendations of the International Organization of Legal Metrology (OIML);(b)finding out the ability of such model to maintain accuracy and other metrological characteristics and qualities after it has been put to use for such minimum number of times or over such minimum period as the Director, may, by general order, specify in relation to the class of weight or measure to which the model pertains;(c)determining the performance of such model under varied conditions of use;(d)determining the metrological and technical characteristics of the model after taking into account the possible incidence of influence factors and their effect on metrological and technical characteristics;(e)determining whether they carry the mandatory declarations required under the Act and the rules;(f)determining whether the place or places of sealing on the instrument suggested by the manufacturer is sufficient to prevent their fraudulent use;(g)determining generally, the behavior of the model, that is to say, its robustness, reliability and susceptibility to fraudulent use;
