Section 17 in The Legal Metrology (Approval of Models) Rules, 2011
17. Provisions relating to weight or measure for which model approval is ordinarily not necessary.
(1)For the purpose of approval of any model of any weights or measure, required under section 22 of the Act, the officer acquiring such weight or measure shall intimate to the Director the need for the testing of the model of such weight or measure, and, on receipt of such intimation, the Director shall, if he is satisfied that the model of such weight or measure needs testing, call upon the manufacture to produce such model for a test by the recognized laboratory specified by him:Provided that where there is no model of the weight or measure so acquired it shall be the duty of the manufacturer to furnish, from the manufacturing line, one sample of the class of weight or measure and to produce such sample for test by the recognized laboratory specified by the Director.(2)The recognized laboratory shall, as soon as may be practicable after carrying out the tests referred to in sub-rule (1), make a report to the Director as to the results of such test.(3)If, on perusal, of the results of such test, the Director is satisfied that the model or sample, as the case may be, does not conform to the standards established by or under the Act, he shall call upon the manufacture to remove the deficiencies within such time as may be speCified by him; and if the defiCienCies are not removed within the time so speCified, the license of the manufacture, in so far as it relates to the manufacture of the weight or measure, the model or sample of which was tested, shall be liable to be cancelled.
