Section 4 in Gujarat Consumer Protection Rules, 1988
4. Procedure to be adopted by the District Forum for analysis and testing of the goods.
(1)For the purpose of analysis or test, the District Forum shall obtain from the complainant a sample of the goods in clean, dry container with tight stopper, cover or lid properly fixed on them. If necessary the District Forum may direct the complainant to provide more than one sample of the goods.(2)After obtaining the sample of the goods under sub-rule (1), the District Forum shall carefully seal the stopper, cover or lid of the container by means of sealing wax and affix label on the container which shall bear-(i)the name and address of the appropriate laboratory to which the sample is to be sent for analysis or test;(ii)the name and address of the District Forum;(iii)the nature of the goods kept in the sealed container;(iv)the case number and date; and(v)the seal of the District Forum.(3)The container shall then be completely wrapped in fairly strong pack paper and the ends of the paper shall be neatly folded and affixed by means of gum or other adhesive. A slip of the size that goes round from the bottom to the top of the container bearing the signature of such persons as may be authorised by the District Forum in this behalf for the purpose of authentication of the sample and the case number shall be pasted on the wrapper.(4)The wrapper shall be further secured by means of strong twine or thread or both above and across the container and the knots of the twine or thread shall the be fastened on the wrapper by means of a sealing wax on which there shall be at least four distinct and clear impressions of the seal of the District Forum.
