Section 18 in The Legal Metrology (Approval of Models) Rules, 2011
18. Provisions relating to testing of substitute materials.
(1)A substitute material shall be sent by the manufacturer, within seven days from the date on which he commences manufacturing with the substitute material, to the Director who shall cause it to be forwarded to a recognized appropriate laboratory for approval.(2)Where the substitute material is sent to a recognized laboratory for test, it shall conduct necessary test and determine whether the use of the substitute material shall serve the purpose for which the model was approved and in case the recognized laboratory is of the opinion that the substitute material is not suitable then the model shall be treated as a new model.(3)The recognized laboratory shall forward its findings to the Central Government through the Director.
