Section 8(5) in The Motor Spirit and High Speed Diesel (Prevention of Malpractices in Supply and Distribution) Order, 1990
(5)[ The authorised officer shall send the third sample of the product, taken under sub-clause (2), immediately or in any case within a period of 10 days to any of the laboratories specified in Schedule III, appended to this Order, for the purpose of analysis of samples to check whether the density of the product conforms to requirements of Schedule I.] [Substituted by G.S.R. 546 (E), dated 5th August, 1993.]
