Report No. 105

Chapter 2

Testing of Goods

4. Testing of goods.-

(1) Where, in an agreement for the sale of goods to which this section applies-

(a) there is an express term as to the quality of the goods to be delivered thereunder, being a term which adopts any standard laid down by or under, any enactment for the time being in force, or

(b) a condition or warranty as to such quality is implied by or under any enactment for the time being in force, then the purchaser to whom the goods have been delivered under such agreement may make an application in writing to the Public Analyst for testing the goods with reference to such term, condition or warranty, as the case may be.

(2) This section applies to every agreement for the sale of specified goods at retail.