Section 16 in The Dangerous Machines (Regulation) Act, 1983
16. Certificate and guarantee by manufacturers and dealers
.Before transferring the possession of any dangerous machine, whether by sale, lease, hire or otherwise, every manufacturer and every dealer shall deliver, to the person acquiring the possession of such machine, a declaration to the effect that the machine conforms to the standards laid down by or under this Act and also complies with in all respects, the provisions of this Act and the rules and orders made thereunder.
