Section 3A in Rajasthan Right to Information Rules, 2001
3A. [ Procedure for collection of samples, sealing and testing. - (1) The sample shall be taken jointly by the representative of testing laboratory, applicant and Department concerned.
(2)The inspecting and testing laboratory shall be the laboratory of the concerned department or the laboratory which has been recognised by State Government or Central Government.(3)The expenditure for sample collection, i.e. expenditure incurred in testing, conveyance and allowances of the representative of testing laboratory shall be borne by the applicant.(4)The relevants Indian Standard issued by the Bureau of Indian standards shall be followed for sampling and testing.(5)The testing authority shall follow the procedure of sealing and taking sample as per Indian Standard issued by Bureau of Indian Standards and send copy of the report to the concerned department and applicant.] [Inserted by Notification dated 11.9.2001, S.O. 175-A, Rajasthan Gazette Extraordinary Part 4 (ga). dated 13.9.2001.Page 237(3).]
