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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(5) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(5)If any person or any licencee does alteration or modification or changes or replaces of any characteristics verified and stamped weight or measure repeatedly, thus affected weight or measure will be forfeited to the state Government. The licence of the licencee shall be cancelled and the Certificate of Skill of the person shall also be cancelled.