Section 12 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
12. Licensing of manufacturers, repairers and dealers 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 or such other officer as may be authorised by him in this behalf, in the appropriate form set out in Schedule V-A.(2)[ Every manufacturer or repairer or dealer in weight or measure shall make an application for the renewal of a licence at least thirty days before the expiry of validity of the licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in Schedule V-B] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under: -'(2) Every manufacturer or repairer of, or dealer in, weight or measure shall make an application for the renewal of a licence thirty days before the expiry of validity of the licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in Schedule V-B.']].(3)Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate form set out in Schedule VJ.(4)[ Every licence issued to a manufacturer, repairer or dealer shall be valid for a period of one calendar year and may be renewed for a period of five years by the Controller or such other officer as may be authorised by him in this behalf on payment of five times of the fee specified in Schedule VII.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(4) Every licence issued to a manufacturer, repairer, or dealer shall be valid for a period of one calendar year, and may be renewed from year to year by the Controller or such other officer, as may be authorised by him in this behalf.']](5)[ The fee payable for the licence referred to in sub-rules (1) and (2) shall be as specified in Schedule VII :Provided that an additional fee at the full rates specified in Schedule VII shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of 30 days from the date of expiry of the period of validity of the licence.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(5) The fees payable for the licence referred to in sub-rule (2) and for its renewal shall be as specified in Schedule VII:Provided that an additional fee at half I he rates specified in Schedule VII shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of one month from the date of expiry of the period of validity of the licence.']][(5-A) The fee payable for the alteration of licence or for the issue of a duplicate licence shall be as specified in Schedule VII.] [Inserted Notification No. F-13-46-93-XXIX-2, dated 1-5-1996.](6)The Controller or such other officer as may be authorised by him in this behalf shall maintain a register of licensed manufacturers, dealers and repairers in the form set out in Schedule VIII.(7)Every repairer, licensed under the Act and these rules shall-(a)be required to maintain such equipment and tools, as the Controller may direct; and(b)furnish to the State Government a security deposit for each licence as specified in Schedule IX.(8)The weights or measures seized by the Controller or any other officer authorised by him in writing, in this behalf, under sub-section (5) of Section 20 of the Act, shall be sold and proceeds thereto credited to the Government.(9)[ Every licence to manufacturer, repairer or dealer shall be issued by the Controller or any other officer authorised by him in this regard as per the norms and procedure prescribed.] [Inserted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]
