Section 12 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
12. Licensing of manufacturers, repairers and dealers of weights or measures.
(1)Every manufacturer or repairer of, or dealer in, weights or measurers 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 VI.(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 the period of its validity to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in the Schedule VII.(3)Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate from set out in Schedule VIII.(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 fees payable for the licences referred to in sub-rules (1) and (2) shall be as specified in Schedule IX :Provided that an additional fee at half the rates specified in Schedule IX 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.(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 X.(7)Every repairer licensed under the Act and these rules shall -(a)by 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 XI.(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 thereof shall be distributed amongst the claimants after deducting the necessary charges incurred by the Controller or by the authorised officer in the disposal of the Weights or Measurers. The charges so realised shall be credited to the State Government.
