Section 11 in Bihar Legal Metrology (Enforcement), Rules, 2014
11. Licencing of manufacturer, repairer and dealer of weights and Measures.
(1)Every manufacturer or repairer of, or dealer in, weight or measure shall make an application for the issue of a licence to the Controller legal metrology or such other officer as may be authorized by him in this behalf, in the appropriate form set out in Schedule II-A.Provided that no licence to repair shall be required by a manufacturer to repair weight or measure manufactured by him and used in a state other than the state of manufacture of the same, but the manufacturer has to inform in advance the concerned legal metrology officer about the repairing.Provided that a person who bona fide repairs any weight or measure owned or possessed by him shall not require a repairer licence.(2)Every manufacturer or repairer of, or dealer in weight or measure shall make an application for the renewal of a licence within thirty days before the expiry of validity of the licence to the Controller legal metrology or such other officer as may be authorized by him in this behalf, in the appropriate form set out in Schedule II - B.(3)Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate form set out in Schedule III.(4)Every licence issued to a manufacturer, repairer, or dealer shall be valid for a minimum period of one calendar year and may be renewed for a period of one to five calendar years, by the Controller or such other officer as may be authorized by him in this behalf on payment of necessary fee as specified in the Schedule IV.(5)The fee payable for the alteration of licence or for the issue of a duplicate licence shall be as specified in Schedule IV.Provided that an additional fee at full the rates specified in Schedule IV shall be payable by the applicant if he is permitted by the Controller to make an application for the renewal of a licence within a period of three months from the date of expiry of the licence.(6)The Controller or such other officer as may be authorized by him in this behalf shall maintain a register of licenced manufacturers, dealers and repairers in the form set out in Schedule V.(7)Every manufacturer/ repairer/ dealer licenced under the Act and these rules shall maintain such workshop/ equipments/ tools/ registers etc. as the case may be, as per the terms and conditions of the licence.(8)Every repairer licenced under the Act and these rules shall furnish a security deposite for each licence to the State Government as specified in Schedule VI.(9)Every licence issued or renewed under this Act shall be displayed in a conspicuous place in the premises where the licencee carries on business.(10)A licence issued or renewed under this Act shall neither be salable nor transferable.
