Section 10 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
10. Use of weights only or measures only or number only in certain cases.
- Except in the cases of commodities specified in Schedule I, the declaration of quantity in every transaction, dealing or contract, or for protection shall be in terms of the unit of -(a)Weight, if the commodity is solid, semi-solid, viscous or a mixture of solid and liquid ;(b)Length, if the commodity is sold by linear measure;(c)Area, if the commodity is sold by area measure;(d)Volume, if the commodity is liquid or is sold by cubic measure;(e)Number, if the commodity is sold by number.Provided that the Controller, Legal Metrology shall issue instructions / directions / orders on use of specific type of weight or measure or number in any trade in any areas, from time to time.
