Section 4(3) in Handlooms (Reservation of Articles For Production) Rules, 1986
(3)(a)The authorised officer shall send the second part of the sample to a testing laboratory set up by the Central Government or the, State Government or to institutions recognised by the Central Government or State Government as may be duly notified, from time to time, by the Central Government or, as the case may be, by the State Government for a particular area at zone in this behalf:Provided that where such laboratory or institutions have not been so notified, the sample may be sent for being tested to a public analyst authorised in this behalf for a particular area or zone by the Central Government or, as the case may be, by the State Government.(b)The testing laboratory or institution or public analyst aforesaid shall perform the necessary tests either by chemical analysis or by any other method, as deemed fit, to determine whether the sample sent by the authorised officer was made on handlooms or powerlooms and report the findings to the authorised officer [within a period of two months.] [Added by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)]
