Section 4(3) in The Legal Metrology (Approval of Models) Rules, 2011
(3)When an application is made under sub-rule (1) for the recognition of a laboratory, the Director shall, before issuing the certificate of recognition send one or more of his officers to the laboratory and obtain a report whether the laboratory,-(a)has the necessary measuring equipment, testing facilities and buildings maintained in a proper conditions;(b)has the necessary qualified staff, component to undertake the tests for recommending the approval of model of the concerned weight or measure;(c)is situated in an appropriate environment;(d)has an adequate recording system;(e)is likely to give expeditious efficient and adequate service; and(f)is ready and willing to get its equipment verified periodically by such other appropriate laboratory, as may be specified by the Director.(g)has the certificate issued by the National Accreditation Board of Laboratories (NABL) in the parameter or field in which model test is proposed to be undertaken.
