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Union of India - Section

Section 11 in The Standard of Weights and Measures (Approval of Models) Rules, 1987

11.

Contents of a certificate of approval
(1)The certificate of approval shall also contain the following information, namely:-
(a)the number of the certificate;
(b)a brief description of the model;
(c)the mark assigned to the approved model;
(d)the category of the weight or measure;
(e)a brief statement of the results of the tests;
(f)the special conditions, if any, to be complied with for the manufacture, verification and use of weights or measures conforming to the model;
(g)[ the place or places where the verification seal or stamp or both may be affixed.] [ Inserted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).]
(2)The certificate of approval shall become effective on and from the date of its publication in the Official Gazette.
(3)Where any weight or measure is intended for a special use the certificate of approval in relation to such weight or measure shall indicate the special use.
(4)[ The Director shall cause the necessary model certificate to be published in the Official Gazette.
(5)The Director may also cause the information referred to in the forgoing sub-rules to be published in the journal, if any, published by the Central Government.] [Inserted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000). ]