Section 15(4) in Tripura Weights and Measures (Enforcement) Act, 1967
(4)The Administrator may, after considering the report of the prescribed authority submitted under sub-section (3), accept the prototype or suggest modifications thereto or reject the same and shall give intimation to the manufacturer accordingly:Provided that no modification to the prototype shall be suggested or no prototype shall be rejected under this subsection unless the manufacturer has been given an opportunity of being heard in the matter.
