Section 16 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
16. Stamping of weights or measures.
(1)The Inspector shall stamp every weight or measure, if after verification, he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act, with a stamp of uniform design, issued by the Collector, which shall indicate the number allotted for administrative purposes to the Inspector by whom it is stamped :Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put a stamp thereon, the Inspector shall take such action as may be directed by the Controller, by a general or a special order in writing.(2)[ The Inspector shall also mark the year and its quarter of stamping on even,' verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - The year shall be deemed to consist of four .quarters of which first quarter shall be of the months of January, February and March which shall be marked as A, second quarter shall be of the months of April, May and June, which shall be marked as B, third quarter shall be of the months of July, August and September, which shall be marked as C, and fourth quarter shall he of the months of October, November and December, which shall be marked as D.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(2) The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March; second quarter be of the months of April, May and June; third quarter shall be of the months of July, August and September, and fourth quarter shall be of the months of October, November and December']](3)On completion of verification and stamping the Inspector shall issue a certificate of verification in the form set out in Schedule XI.(4)[ Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who has issued the verification certificate, for the issue of a duplicate certificate of verification. Every such application for the issue of duplicate certificate shall be accompanied by a fee of rupees ten.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(4) Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who had issued the certificate, for the issue of a duplicate certificate of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees five.']](5)On receipt of an application under sub-rule (4), the Inspector shall issue to the applicant a duplicate copy of the certificate of verification marked `Duplicate'.
