Section 8 in Jammu and Kashmir Consumer Protection Rules, 1987
8. Manner prescribed under clause (c) of Section 11(1).
(1)Samples of goods for test or analysis shall be sent by the Divisional Forum by registered post in a sealed packet, enclosed, together with a memorandum in Form-1, in a outer cover addressed to the(2)The packet as well as the outer cover, shall be marked with a distinguishing number.(3)A copy of the memorandum in Form 1 and a specimen impression of the seal used to seal the packet shall be sent separately by registered post to the(4)On receipt of the packet it shall be opened by an officer authorised in writing in that behalf by the who shall record the condition of the seal on the packet.(5)After test or analysis, the result of the test or analysis, together with full protocols of the tests applied shall be supplied forthwith to the Divisional Forum, in Form 2.
