.-(1) The testing officer shall, as soon as practicable, and ordinarily within twenty-four hours after receipt of samples make out a certificate in Form VI and shall forward it in the case of samples, of petroleum taken on board a ship or a vehicle by which petroleum is imported to the Commissioner of Customs and in the case of other samples to the officer submitting the sample.(2)The testing officer shall, at the request of any person concerned, furnish him with a certified copy of the certificate in Form VI on payment of a fee of rupees two hundred.
