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State of Madhya Pradesh - Act

The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

MADHYA PRADESH
India

The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

Rule THE-M-P-STANDARDS-OF-WEIGHTS-AND-MEASURES-ENFORCEMENT-RULES-1989 of 1989

Published on 12 April 1989
Commenced on 12 April 1989
[This is the version of this document from 12 April 1989.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989Published vide Notification No. 513-7-8-89, dated 12-4-1989, M.P. Rajpatra (Asadharan), dated 12-4-1989In exercise of the powers conferred by Section 72 of the Standards of Weights and Measures (Enforcement) Act, 1985 (No. 54 of 1985), the State Government, alter consultation with the Government of India, hereby makes the following rules, the same having been previously published in Madhya Pradesh Gazette, dated the 9th February, 1989, as required by sub-section (4; of the said section, namely :-

1. Short title and commencement.

(1)These rules may be called the Madhya Pradesh Standards of Weights and Measures (Enforcement) Rules, 1989.

(2)they extend to the whole of Madhya Pradesh.

(3)They shall come into force on such [date] [W.e.f. 1-5-1989.] as the State Government may, by notification, appoint, the different dates may be appointed for-

(a)different provisions of these rules; or

(b)different areas; or

(c)[ Omitted] [[Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to omission it was as under:-

'(c) different classes of activities.']]

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Standards of Weights and Measures (Enforcement) Act, 1985;

(b)"Reference Standard Laboratory" means a laboratory set up by the Central Government under the Standards Act where reference Standards and Secondary Standards are maintained;

(c)"Schedule" means a schedule appended to these rules;

(d)"Standards Act" means the Standards of Weights and Measures Act, 1976;

(e)[ The words and expressions used in these rules and not defined but defined in the Act, the Standards Act and the Rules made thereunder shall have the meanings respectively assigned to them in those Acts and Rules.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-

'(e) Words and expressions used in these rules and not defined but defined in the Act and the Standards Act shall have the meanings respectively assigned to them in those Acts.']]

3. Reference Standards.

- The reference Standards shall be kept at such place, in such manner and in such custody as may be prescribed under the Standards Act.

4. Secondary Standards.

(1)Every Secondary Standard shall be verified at any of the Reference Standard Laboratories, in such manner and at such periodical intervals as may be prescribed under the Standards Act shall, if found on such verification to conform to the standards established by or under that Act, be stamped by the Laboratory-in-charge of the Reference Standard Laboratory.

(2)The verified Secondary Standards shall be kept at such place, and in such custody as the Controller may direct.

5. Working Standards.

(1)Every working standard shall be verified either at any of the Reference Standard Laboratories or at any of the places where Secondary Standards are maintained by the State Government, in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall, if found on such verification to confirm to the Standards established by or under that Act, by stamped, as the case may be, by the Laboratory-in-charge of the Reference Standard Laboratory' or by the Controller or such other officer as may be authorised by the Controller in this behalf.

(2)The verified Working Standards shall be kept in the custody of Inspectors.

6. Secondary Standards Balances.

(1)A set of secondary standard balances shall be maintained at every place where the Secondary Standard Weights are kept.

(2)The number, types and specifications of such balances shall be such as may be prescribed under the Standards Act.

(3)[ Every Secondary' Standard balance shall be verified at least once within a period of twenty four months and shall be adjusted if necessary to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the laboratory-in-charge or the Reference Standards Laboratory' or by the Controller or such other officer not below the rank of Inspector, Legal Metrology as may be authorised by the Controller in this behalf.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-

(3)I very secondary standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.']]

7. Working Standards Balances.

(1)A set of working standard balances shall be maintained at every place where Working Standard Weights are kept.

(2)The number, types and specifications of such balances shall be such as may be prescribed under the Standards Act.

(3)[ Every working standard balance shall be verified at least once within a period of twelve months and shall be adjusted if necessary to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the laboratory-in-charge of the Reference Standards Laboratory or by the Controller or such other officer not below the rank of Inspector, Legal Metrology as may be authorised by the Controller in this behalf.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(3) livery working standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.']]

8. Physical characteristics, configuration, constructional details of Weights and Measures.

- Every Weight or measure used or intended to be used in any transaction or for industrial production or for protection shall conform as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, to the specifications prescribed under the Standards Act.

9. Use of Bullion Weights, Carat Weights etc.

(1)No Weight other than a Bullion Weight shall be used in any transaction in bullion including precious metals, pearls and ornaments and other articles made of gold or silver.

(2)No Weight other than a carat weight shall be used in any transaction in precious stones.

(3)[ No beam scale or weighing instrument other than a Class A or Class B beam scale or a non-automatic weighing instrument of high accuracy Class (Class II) or special accuracy Class (Class I) shall be used in any transaction reerred to in sub-rules (1) and (2)] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(3) No balance or weighing instrument other than a balance or weighing instrument of accuracy class `B' or class II or of higher accuracy' shall be used in any transaction referred to in sub-rules (1) and (2).']].

10. [ Omitted] [Omitted by M.P. Notification No.F-13-45-99-XXIX-2, dated 17-3-2005.],

11. Use of weights only or measures only or number only in certain cases.

- Except in the cases of commodities specified in Schedule IV, the declaration of quantity in every' transaction, dealing or contract, or for industrial production 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; or

(e)number, if the commodity is sold by number.

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.]

13. Records to be maintained by manufacturers, etc.

(1)Every'manufacturer or repairer of, or dealer in weight or measure licensed under the Act and these rules shall maintain a register in the appropriate form set out in Schedule X.

(2)[ Omitted.] [[Omitted by M.P. Notification No. F-13-45-99-XX1X-2, dated 17-3-2005. Prior lo omission it was as under:-'(2) Every person using any weight or measure in any transaction or for industrial production or for protection shall maintain such records and registers as the Controller may direct.']]

14. Periodical interval for the verification of weights or measures.

-[(1) Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall be verified atleast once in 12 months. The reverification and stamping shall be done in the same quarter of the next year :Provided that storage tanks including vats, shall be re-verified or recalibrated and stamped at least once in a period of five years :Provided further that weight including bullion and carat weights shall be re-verified and stamped once in a period of twenty four months :Provided also that the Beam Scale, Counter Machine and Liquid Capacity Measures (dipping measure, pouring measure and conical measure) shall be re-verified and stamped once in a period of 24 months.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(1) Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall be verified or re-verified once in 12 months:Provided that storage tanks including vats shall be re-verified or recalibrated and stamped tit least once in a period of five years.']]

(2)Notwithstanding anything contained in sub-rule (1), every weight or measure which has been verified and stamped in situ shall, if it is dismantled and re-installed before the date on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee, before being put into use.

(3)Notwithstanding anything contained in sub-rule (1), every weight or measure which has been verified and stamped shall, if it is repaired before the dale on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee before being put into use.

15. Verification and Inspection of weights or measures.

(1)Every person using any weight or measures in any transaction or for industrial production or for protection shall present such weight or measure for verification/re-verification, at the office of the Inspector or at such other place as the Inspector may specify in this behalf on or before the date on which the verification falls due :Provided that where any weight or measure is such that it cannot, or should not be moved from its location, the person using such weight or measure shall report to the Inspector at least thirty days in advance the date on which the verification falls due.

(2)Where any weight or measure is such that it cannot, or should not, be moved from its location, the Inspector shall take necessary steps for the verification of such weight or measure at the place of in location.

(3)[ For the verification of weight or measure referred to in sub-rule (2), the user shall provide such facilities to the Inspector as may be specified by the Controller.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(3) For the verification of weight or measure referred to in sub-rule (2), the user shall provide shall facilities as may be required by the Inspector.']]

(4)Every weight or measure presented for verification shall be complete in itself and shall not bear a manufacturer's mark which might be mistaken for the Inspector's stamp.

(5)Every weight or measure shall be verified in a clean condition, and if necessary, the Inspector shall require the owner or user to make necessary arrangement for the purpose.

(6)[ Where a weight or measure is brought to the Inspector for verification or re-verification, he may verify the same after receipt of the prescribed fee.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(6) Where a weight or measure is brought to the Inspector for verification or re-verification, he may verify the same after realization of the prescribed fee.']]

(7)An Inspector shall visit, as frequently as possible during the period specified in sub-rule (1) of Rule 14, every premises within the local limits of his jurisdiction to inspect and test any weight or measure which is being or is intended or likely to be used in any transaction or for industrial production or for protection.

16. Stamping of weights or measures.

(1)The Inspector shall stamp every weight or measure, if after verification, he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act, with a stamp of uniform design, issued by the Collector, which shall indicate the number allotted for administrative purposes to the Inspector by whom it is stamped :Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put a stamp thereon, the Inspector shall take such action as may be directed by the Controller, by a general or a special order in writing.

(2)[ The Inspector shall also mark the year and its quarter of stamping on even,' verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - The year shall be deemed to consist of four .quarters of which first quarter shall be of the months of January, February and March which shall be marked as A, second quarter shall be of the months of April, May and June, which shall be marked as B, third quarter shall be of the months of July, August and September, which shall be marked as C, and fourth quarter shall he of the months of October, November and December, which shall be marked as D.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(2) The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March; second quarter be of the months of April, May and June; third quarter shall be of the months of July, August and September, and fourth quarter shall be of the months of October, November and December']]

(3)On completion of verification and stamping the Inspector shall issue a certificate of verification in the form set out in Schedule XI.

(4)[ Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who has issued the verification certificate, for the issue of a duplicate certificate of verification. Every such application for the issue of duplicate certificate shall be accompanied by a fee of rupees ten.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(4) Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who had issued the certificate, for the issue of a duplicate certificate of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees five.']]

(5)On receipt of an application under sub-rule (4), the Inspector shall issue to the applicant a duplicate copy of the certificate of verification marked `Duplicate'.

17. Fee for verification and stamping.

(1)Fees payable for verification and stamping of weight or measure at the office or camp office of the Inspector shall be as specified in Schedule XII.

(2)[ If, at the request of the user of weight or measure, verification is done at any premises other than the office or camp office of the Inspector, an additional fee shall be charged at full rates specified in Schedule XII and the user of the weight or measure shall also pay the expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the working standard and other equipment subject to a minimum of rupees one hundred :Provided that no additional fee shall be charged for verification and stamping in situ of :-

(a)Vehicle tanks, dispensing pumps, weighbridges, dormant platform machines and such other weight or measure which cannot and should not be moved from its location;

(b)Weights and measures in the premises of a manufacturer or stockist of such weights and measures.]

(3)If a weight or measure is presented to the Inspector for reverification after expiry of the validity of the stamp, an additional fee at half the rates specified in Schedule XII shall be payable for every quarter of the year or part thereof:[Provided that no additional fee shall be charged for a part of the quarter in which the validity of the stamp is due to expire.] [Inserted Notification No. F-13-46-93-XXIX-2, dated 1-5-1996.]

(4)[ Full fee shall be payable for re-stamping any weight or measure held in stock with manufacturer or dealer within the period specified in Rule 14 from the date on which it was last stamped, provided that the original stamp was not obliterated under sub-section (3) of Section 28 of the Act.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(4) In computing the time when the re-verification of any weight or measure sold by manufacturer or dealer shall become due, the period during which such weight or measures remains unsold, shall be excluded.']]

(5)[ A weight or measure which on verification is found to be incorrect shall be returned to the person concerned for adjustment informing him in a proforma specified by the Controller, of the defects found in the weight or measure and calling upon him to remove the defects within a period not exceeding seven days. When the necessary adjustment has been carried out, such weight or measure shall be verified on payment of fifty per cent of the fees specified in Schedule XII, failing which full fee shall he charged and if found correct shall be stamped.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(5) Aweight or measure which on verification is found to be incorrect shall be returned to the person concerned for adjustment informing him, in a proforma specified by the Controller, of the defects found in the weight or measure, and calling upon him to remove the defects within a period not exceeding seven days. When the necessary adjustment has been carried out, such weight or measure shall be verified on payment of fifty per cent of the fees specified in Schedule XII and it found correct shall be stamped']]

17A. [ Fee for grant of copies of any document. [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-

'17-A. Fee for grant of copies of any document. - Fee payable for the grant of certified copies of any document by an Assistant Controller, not being a document of confidential nature, shall be one rupee for every 100 words or less.']]- Fee payable tor the grant of certified copies of any document by an Assistant/Deputy Controller, not being a document of confidential nature shall be one rupee for every 10 words or less ] [[Substituted by M P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:'(2) If, at the request of the user of weight or measure, verification is done at any premises other than the office of camp office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule XI t and the user of the weight or measure shall also pay the expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the Working Standard and other equipment subject to a minimum of rupees ten :Provided that no additional fee shall be charged for verification and stamping in situ of,-

(a)vehicle tanks, dispensing pumps, weigh-bridges, dorman platform machines and such other weight or measure which cannot, and should not be moved from its location;

(b)weights or measures in the premises of a manufacturer or stockist of such weights or measures.']]

18. Collection of fees and deposit into the Treasury.

- [(1) Before commencing the work of verification or re-verification, the Inspector shall inform the pet son concerned of the fees payable by him under these rule s and shall receive the same in the manner as specified by the Controller and issue a receipt o the form approved by the Controller, one copy of such receipt being kept n re cord :Provided that Ices payable by a department of the Central or State Government under these rules may be realised in such manner as may be directed by the Controller.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under'(1) Before commencing the work of verification of re-verification, the Inspector shall inform the person concerned of the fees payable by him under these rules and shall receive the same and issue a receipt in the form approved by the Controller, one copy of such receipt being kept on record :Provided that fees payable by a department of the Central or State Government under these rules may be realized in such manner as may be directed by the Controller.']]

(2)The Inspector shall maintain a register, in the form approved by the Controller, which shall be written up from day to day and shall show the amount of fees and other charges collected during the day.

(3)All payments received by the Inspector during the week shall be paid into the Government Treasury under the appropriate "Head of Account" on such dates or days as may he specified by the Controller from time to time, and a receipt thereof be obtained and an intimation to that effect be sent to the Controller or other officer authorised by him in this behalf.

19. Disposal of seized weights, measures, etc.

(1)Any weight or measure or document or thing seized and detained under Section 30 or 31 of the Act which is not to be the subject of proceedings in a Court shall, after the expiry of sixty days of its seizure, be so dealt with as the Controller may by general or special order direct and the materials thereof shall be sold and the proceeds credited to the Government:Provided that the Controller may direct that unverified weight or measure shall be returned to the person from whom such weight or measure was seized if that person gets the same verified and stamped, within ten days of the return, on payment of the prescribe d fee including the additional fee payable for undertaking re-verification after the expiry of the validity of the stamp.

(2)[ Any weight or measure or document or thing or goods seized and detained under Section 30 or 31 of the Act, which is to be subject to proceedings in a Court, shall be produced by the Inspector before the Court shall, after conclusion of the proceedings, be taken possession of by the Inspector and dealt with in accordance with the order of Court :Provided that in the absence of the order of the Court, weight or measure or document or thing or goods shall be dealt with as the Controller may by special order direct.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(2) Any weight or measure or document or thing seized and detained under Section 30 or 31 of the Act, which is to be the subject of proceedings in a Court shall be produced by the Inspector before the Court shall, after conclusion of the proceedings be taken possession of by the Inspector and dealt with in accordance with the orders of the Court:Provided that in the absence of the orders of the Court, weight or measure or document or thing shall be dealt with as the Controller may by special order direct and the materials thereof shall be sold and the proceeds credited to the Government.']]

(3)[ If any goods seized under Section 30 or 31 of the Act, are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured or a verified weighing or measuring instrument available with him or near the place of offence and enter the actual weight or measure of the goods in a form specified by the Controller for this purpose and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trader or the purchaser as the case may be : -Provided that if the trader or his agent or the other person (who has committed the offence) refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person. In the case of goods returned to the trader he shall give an undertaking that he shall not sell the defective goods without rectifying the defect thereon.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior 10 substitution it was as under:-'(3) If any goods seized under Section 30 or 31 of the Act are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or nearest the place of offence and enter the actual weight or measure of the goods in a form specified by the Controller for this purposes, and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trailer or the purchaser as the case may be:Provided that if the trader or his agent or the other person (who has committed the of fence) refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person.']]

(4)[ Where the goods seized under sub-section (1) or Section 29 of the Standard Act are contained in a package and the package is false or does not conform in the provisions of the Act or any rule made thereunder and the goods in such package are subject to speedy or natural decay, the Inspector so far as may be, may dispose of the goods in such package in accordance with the provision of sub-rule (3) :Provided that the Controller shall be the Final Authority to decide whether the goods seized and detained arc subject to speedy or natural decay.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(4) Where the goods seized under sub-section (1) of Section 29 of the Standards Act are contained in a package and the package is false or does not conform to the provisions of the Act or any rule made thereunder and the goods in such package are subject to speedy or natural decay, the Inspector so far as may be may dispose of the goods in such package in accordance with the provisions of sub-rule (3).']]

(5)[ Where the goods seized under sub-section (1) of Section 29 of the Standards Act are not subject to speedy or natural decay, the Inspector may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under: -'(5) Where the goods seized under sub-section (1) are not subject to speedy or natural decay, the Inspector may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.']]

(6)[ The goods referred under sub-rule (4), which are not to be subject of proceedings in a Court, shall after the expiry of sixty days of its seizure, be so dealt with as the Controller may by special order direct.] [Inserted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]

20. Qualifications of Inspectors.

(1)No person shall be appointed as Inspector unless he-

(a)is a graduate of a recognized University in Science (with Physics as one of the subjects), technology or engineering or holds a recognized diploma in engineering; and

(b)is able to speak, read and write at least one of the regional languages of the State.

(2)Nothing in sub-rule (1) shall apply to persons who have been working as Inspectors are eligible for promotion as Inspector before the commencement of these rules.

(3)The person appointed to the post of Inspector shall have to complete the basic training course at the Indian Institute of Legal Metrology established by the Central Government under Section 76 of the Standards Act before he is considered for confirmation to the post.

21. Provision of Working Standards, Equipment etc. to the Inspector.

(1)Every Inspector shall be provided with Working Standards, Working Standard Balances and such other equipment including weighing or measuring devices as may be approved by the Controller from time to time.

(2)Every Inspector shall be provided with such dies, punches and such other equipment as may be necessary for affixing the verification stamp, the design and number of which are to be approved by the Controller.

(3)Every Inspector shall be provided with punches of suitable sizes of eight-pointed star as shown below for obliterating stamps-

22. Provisions relating to use of weights, measures, etc.

(1)Every person using a beam scale in any transaction in his premises shall suspend the same to a stand or to a chain by a hook :Provided that this sub-rule shall not apply to it itinerant vendors.

(2)Every weight or measure shall be used in a clean condition and in proper lighting arrangement.

(3)Any weight or measure which has been verified and stamped in situ shall not be dismantled and removed from its original site without prior intimation to the Controller or other person authorised by him in this behalf.

(4)[ Omitted.] [[Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to omission it was as under:-'(4) The user of a weighing instrument of the capacity of five hundred kilogram or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, re-verification or inspection.']]

(5)To ensure a proper check of the accuracy of a weighing instrument the user shall keep at the site of each weighing instrument duly verified and stamped weights equal to one-tenth of the capacity of the instrument or one tonne whichever is less :Provided that the Controller may specify the total number of verified and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.

(6)[ To ensure proper delivery of the petrol/diesel pumps, the retail dealer of the pump shall keep a verified 5 litre capacity measure in his premises and check the output from the pump every day to ensure its correct delivery. In case of any short delivery, the dealer shall stop the delivery through the pump immediately and inform the Inspector/authorised officer to re-calibrate the pump.] [Inserted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]

23. Certificate of verification to be exhibited.

- The person to whom a certificate of verification is issued shall exhibit the same in a conspicuous place in the premises where the weights, measures or weighing or measuring instruments to which the certificate relates are used :Provided that in the case of itinerant vendor, the certificate shall be kept on his person :Provided further that in the case of vehicle tank the certificate of verification shall be kept with the vehicle.

24. Penalty for contravention of rules.

- Whoever contravenes any provision of these rules, for the contravention of which no punishment has been separately provided in the Act, shall be punished with fine which may extend to one thousand rupees.

25. Form of appeal.

(1)Every appeal under the Act and these rules shall be preferred in the Form set out in Schedule XIII, and shall be accompanied by a copy of the order appealed against.

(2)A Court-fee label of rupees two shall be affixed on the appeal petition.

(3)[ An application for appeal shall be accompanied by fee of Rs. 25.] [Inserted by Notification No. F- I3-46-93-XXIX-2, dated 1-5-1996.][Schedule I - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule II - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule II-A - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule III - Omitted] [Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]

IV

[See Rule 11]Exceptions referred to in Rule 11

1. The following commodities may be sold by weight, measure or number as shown against the commodity.

S.No.	Commodity	Whether declaration to be expressed in terms ofweight, measure or number of two or more of them
(1)	(2)	(3)
1.	Aerosol products	Weight
2.	Acids in liquid form	Weight or volume
3.	Compressed or liquefied gas (but not liquefied petroleum gas)	Weight and equivalent volume at stated temperature andpressure.
4.	Butter (incl. peanut butter), Cheese, Curd, Ghee.	Weight
5.	Electric cables	length or weight
6.	Electric Wire	length or weight
7.	Fencing Wire	length or weight
8.	Hair oil, unperfumed	Weight
9.	Fruits and vegetables	Number or weight
10.	Furnace oil	Weight or volume
11.	Linseed oil and other vegetable oils	Weight
12.	Heavy residual fuel oil Weight
13.	Industrial diesel fuel Volume
14.	Honey, malt extract, golden syrup treacle	Weight
15.	Ice cream and other similar frozen products	Weight or volume
16.	Liquid chemicals	Weight or volume
17.	Liquid petroleum	gas Weight
18.	Nails, wood screws	Number or weight
19.	Paint (other than paste paints or solid paint), Varnish andVarnish Stains, Enamels	Volume
20.	Papad	Number and weight
21.	Paste paint, Solid paint	Weight
22.	Rassogulla, Gulabjamun and other sweet preparations	Weight
23.	Ready-made garments	Number and size
24.	Sauce, all kinds	Weight
25.	Tyres and tubes	Number
26.	Yarn	Weight or length of yarn.

V-A

[See Rule 12(1)][Form LM-1] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Application Form for Licence as Manufacturer of Weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985]To,

	To be filled by the applicants	Comments of the Inspection Officers
(1)	(2)	(3)
1. Name of the manufacturing concern for which licence isdesired.	...................	...................
2. Complete address of the concern. Whether premises areowned/rented/ taken on lease/leave licence, duly supported bydocuments	....................	....................
3. Date of establishment of workshop/factory	....................	....................
4. Name(s) and address(es) along with theirlather's,/husband's name of proprietor(s) and/or partners andManaging Director(s) in the case of Limited Company.	....................	....................
5. The date and current registration number offactory/shop/establishment/ Municipal Trade licence.	....................	....................
6. Nature of manufacturing activities at present.	....................	....................
7. The type of weights and measures proposed to bemanufactured viz -	....................	....................
(i) Weights
(ii) Measures
(iii) Weighing Instruments
(iv) Measuring Instrument with details in each case.
8. The number of persons employed/ proposed to be employed
(i) Skilled
(ii) Semi-skilled
(iii) Unskilled
(iii) Specialist trained in the line
9. The monogram or trade mark intended to be imprinted onweights and measures to be manufactured.
10. Details of machinery, tools, accessories owned and usedfor manufacturing weights, measures, etc.
11. Details of foundry/workshop facilities arranged. Whetherownership, long term lease etc.
12. Facilities of steel casting and hardness testing of vitalparts.
13. Availability of electric energy
14. Details of loan received from Government or financialinstitution. If so, give details.
15. Name of bankers, if any
16. Sales Tax Registration Number/CST Number/Professional TaxRegistration Number/IT Number.
17. Have you applied previously for a manufacturer's licence ?If so, when and with what results ?
18. (a) Whether the item(s) proposed to be manufactured willbe sold within the State or outside the State or both.
(b) Detailsof Model Approval received from Government of India; or When canyou produce for inspection samples of your products for whichlicence is desired ?

To be certified by the applicant(s)Certified that I/We have read the Standards of Weights and Measures Act, 1976 the Standard of Weights and Measures (Enforcement) Act, 1985 and the Madhya Pradesh Standards of Weights and Measures (Enforcement) Rules, 1989 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the Scheduled licence fees with Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Place...............Date.................................................Signature and DesignationTo be filled in by Departmental Officer of the State GovernmentDate of receipt of application..............................................Serial number of application................................................Date of inspection..........................................................Recommendation of Inspecting OfficerPlace.............Date...........................................Signature and Designation of Inspecting Officer.Final orders of Licensing AuthorityLicence granted/refused.....................................................Licence Number..............................................................Valid till..................................................................Place...........Date.....................................Signature and Designation]

V-A

[See Rule 12 (1)][Form LR-1] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005][Application Form for Licence as Repairers of Weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985]

	To be filled by the applicants	Comments of Inspection Officers
(1)	(2)	(3)
1. Name of the repairing concern seeking the licence.
2. Complete address of the workshop
3. (a) Whether premises are owned/ rented/taken on lease/leavelicence duly supported by documents.
(b) Date of establishment.
4. Name(s) and address(es) along with their father's/husband'sname of proprietor(s) and/or partners and Managing Director(s) inthe case of Limited Company.
5. Number and date of shop/ establishment/current MunicipalTrade Licence.
6. Professional Tax/IT Tax Registration Number
7. The type of weighs and measures proposed to be repaired.
8. Area in which you wish to operate.
9. Previous experience in the line
10. Number of skilled staff employed or proposed to beemployed :
(i) Skilled
(ii) Semi-skilled
(iii) Unskilled
(iv) Employees trained in the line
11. Details of machinery/tools/accessories available
12. Availability of electric energy
13. Have you sufficient stock of loan/test weights, etc. ?Give Details.
14. Have you applied previously for a repairer's licence? Ifso when and with what results ?

To be certified by the applicant(s)Certified that I/We have read the Standards of Weights and Measures Act, 1976, the Standard of Weights and Measures (Enforcement) Act, 1985 and the Madhya Pradesh Standards of Weights and Measures (Enforcement) Rules, 1989 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the Scheduled licence fees with Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Place...............Date................................................Signature and DesignationTo be filled in by Departmental Officer of the State GovernmentDate of receipt of application..........................................Serial number of application............................................Date of inspection......................................................Recommendation of Inspecting OfficerPlace...................Date..............................................Signature and Designationof Inspecting Officer.Final orders of Licensing AuthorityLicence granted/refused.......................................................Licence Number................................................................Valid till....................................................................Place...........Date.................................Signature and Designation]

V-A

[See Rule 12(1)][Form LD-1] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Application Form for Licence as Dealers in Weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985]

	To be filled by the applicants	Comments of Inspection Officers
(1)	(2)	(3)
1. Name of the establishment/shop/person seeking the licence.
2. (a) Complete address of the establishment/shop/person
(b) Whether the premises are owned/ rented/taken onlease/leave licence, duly supported by documents
3. Date of establishment
4. Name(s) and Address their father's/husband's name ofproprietor(s) and/or Partners, and Managing Directors Limited(s)in the case of Limited Company.
5. Number and date of Registration Number of currentshop/establishment/Municipal Trade Licence.
6. Categories of weights and measures sold/proposed to be soldat present
7. Registration Number of CST/Sales Tax/ProfessionalTax/Income Tax.
8. Do you intend to import weights, etc. from places outsidethe State/Country? If so indicate sources of supply. (Givedetails of manufacturer's trade mark/monogream and his licencenumber).
9. Have you applied previously for a dealer's licence, eitherin this State or elsewhere? If so, give details.

To be certified by the applicant(s)Certified that I/We have read the Standards of Weights and Measures Act, 1976, the Standards of Weights and Measures (Enforcement) Act, 1985 and the Madhya Pradesh Standards of Weights and Measures (Enforcement) Rules, 1989 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the Scheduled licence fees with Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Place..............Date................................................Signature and DesignationTo be filled in by Departmental Officer of the State GovernmentDate of receipt of application.............................................Serial number of application...............................................Date of inspection.........................................................Recommendation of Inspecting OfficerPlace..............Date................................................Signature and Designationof Inspecting Officer.Final orders of Licensing AuthorityLicence granted/refused....................................................Licence Number.............................................................Valid till.................................................................Place..................Dale................................................Signature and Designation]

V-B

[See Rule 12 (2)][Form LM-2] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Application for renewal of Licence as Manufacturer of Weights, Measures, under the Standards of Weights and Measures (Enforcement) Act, 1985]To,

	To be filled by the applicants	Comments of the Inspection Officers
(1)	(2)	(3)
1. Name and complete address of the manufacturing concern forwhich renewal of licence is desired.
2. Manufacturing Licence No.
3. Names and address(es) along with their father's/husband'sname of proprietor(s) and/or partners and Managing Director(s) inthe case of Limited Company.
4. (a) Type of weights and measures which are manufactured asper licence granted;
(b) Do you propose any change
5. The monogram or trade marks used on weights and measuresmanufactured by you.
6. Details of workshop facilities available.
7. Details of production and sales in the last 5 years.
8. Number and date of shop/ establishment Registration Number
9. Registration Number of Sales Tax/ CST/ProfessionalTax/Income Tax

V-B

[See Rule 12 (2)][Form LR - 2] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Application for renewal of Licence as Repairers of Weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985]To,

	To be filled by the applicants	Comments of the Inspection Officers
(1)	(2)	(3)
1. Name and complete address of the repairing concern/personseeking renewal of licence.
2. Repairer's Licence Number
3. Name(s) and address(cs) along with their father's/husband'sname of proprietor(s) and/or partners and Managing Director(s) inthe case of Limited Company.
4. Registration Number and date of current shop/establishment/Municipal Trade Licence.
5. Registration Number of Sales Tax/ CST/ProfessionalTax/Income Tax
6. (a) The type of weights and measures repaired as perlicence granted
(b) Do you propose any change
7. Details of repair works done in the last 5 years.
8. Area in which you are operating
9. Have you sufficient stock of loan/test weights, etc. ?
10. Please give details with particulars of stamping

V-B

[See Rule 12 (2)][Form LD-2] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Application for renewal of Licence as Dealer in Weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985]To,

	To be filled by the applicants	Comments of the Inspection Officers
(1)	(2)	(3)
1. Name of the establishment/shop/ person seeking the renewalof licence.
2. Dealer's Licence Number
3. Date of establishment
4. Name(s) and address(es) along with their father's/husband'sname of proprietor(s) and/or partners and Managing Director(s) inthe case of Limited Company.
5. Registration Number and date of shop/establishment/currentMunicipal Trade Licence
6. Categories of weights and measures sold at present
7. Registration Number of CST/Sales Tax/ProfessionalTax/Income Tax
8. Details of sales done in the last 5 years
9. Are you intending to import weights and measures etc. fromplaces outside the State/Country ? If so, indicate sources ofsupply from the State(s)/Country(s). (Give details ofmanufacturer's trade mark/ monogram and his licence number).

VI

[See Rule 12 (3)1]Licensing FormsForm LM-3Government of Madhya PradeshOffice of The Controller of Legal MetrologyLicence to the Manufacture Weights, Measures, Weighing Instruments or Measuring InstrumentsLicence No...............................Year......

(1)The Controller of Legal Metrology hereby grants to...(Name and address of party or parties) a licence to manufacture the following: -Include details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be manufactured by the party).

(2)The Licence is valid for the party named above in respect of his workshop located at...............

(3)This licence is valid from............to 31st December, 19..........

(4)The manufacturer shall comply with the conditions noted below. If he fails to comply with anyone of these, his licence is liable to be cancelled.

(5)The trade mark monogram being used by the manufacturer is as under.

(Seal)Date..........

Place.........

(Signature)Controller of Legal Metrology

Madhya PradeshNote. - In the case of firm, its name with the names of all persons having any interest in the business should be given in Paragraph 1.[Conditions of Licence [[Substituted by Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'1. The person in whose favour this licence is issued shall-

(a)comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)not encourage or countenance any infringement of t he provisions of the Act, or the Rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)exhibit this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by t he Controller of Legal Metrology;

(e)surrender the licence if and when required to do so by the Controller or any other officer employed under the Act;

(f)present the weights, measures or weighing or measuring instruments as the case may be manufactured to the Inspector for verification and stamping before stile;

(g)render such accounts, statements relating to raw materials as may he directed and called for by the Controller from time to time; and

(h)submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.

2. Every condition prescribed after the issue of this licence shall, if notified in the official gazette, be binding on the persons to whom the licence has been granted.']]

(1)The person in whose favour this licence is issued shall,-

(a)Comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)Not encourage or countenance any infringement of the provisions of the Act or the Rules for the time being in force;

(c)Exhibit this licence in some conspicuous part of the premises to which it relates;

(d)Comply with any general or special direction that may be given by the Controller of legal metrology;

(c)Surrender the licence in the event of closure of business and/or cancellation of Licence;

(f)Present the weihts, measures, weighing or measuring instruments as the case may be manufactured and meant for use within the State, to the Inspector for verification and stamping before sale;

(g)Present the weights, measures, weighing or measuring instruments as the case may be manufactured and meant for use outside the State and covered under the First Schedule of the Inter State Verification and Stamping Rules, 1987 to the Inspector for verification and stamping before sale; and

(h)Submit the application for renewal of this licence, as required under the rules before at least thirty days of the date of expiry of the validity of the licence.

(2)Every' condition prescribed after the issue of this licence shall if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.]Renewal entries

Current No............Date..........	Current No................Date............
Renewed for		Renewed for
{\|
	Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|-| Current No............Date..........| Current No................Date............|-| Renewed for|| Renewed for||-|

Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|-| Current No............Date..........| Current No................Date............|-| Renewed for|| Renewed for||-|

Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|}

VI

[See Rule 12 (3)]Licensing FormForm LR-3Government of Madhya PradeshOffice of The Controller of Legal MetrologyLicence to Repair Weights, Measures, Weighing Instruments or Measuring InstrumentsLicence No.................Year...

(1)The Controller of Legal Metrology hereby grants to..(Name and address of Party or Parties) a licence to repair the following :-(Including details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be repaired by the party)

(2)The licence is valid for the party named above in respect of his workshop located at........

(3)This Licence is valid from........to 31st December, 19...

(4)The repairer shall comply with the conditions noted below. If he fails to comply with any one of these, his licence is liable to be cancelled.

(5)The party is licensed to repair weights, measures, weighing and measuring instruments in the areas mentioned below :-

(Seal)Date.........................

Place.........................

(Signature)Controller of Legal Metrology

Madhya PradeshNote. - In the case of firm, its name with the names of all persons having any interest in the business should be given in paragraph (1).[Conditions of Licence [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'Conditions of Licence

1. The person in whose favour this licence is issued shall-

(a)comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)not encourage or countenance any infringement of the provisions of the Act, or the Rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)exhibit this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by the Controller of Legal Metrology;

(e)surrender the licence if and when required to do so by the Controller or any other officer employed under the Act;

(f)present the weights, measures or weighing or measuring instruments as the case may be duly repaired to the Inspector for verification and stamping before delivery';

(g)render such accounts, statements relating to raw materials as may be directed and called for by the Controller from time to time; and

(h)submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.']]

(1)The person in whose favour this licence is issued shall,-

(a)Comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)Not encourage or countenance any infringement of the provisions of the Act or the Rules for the time being in force;

(c)Exhibit this licence in some conspicuous part of the premises to which it relates;

(d)Comply with any general or special direction that may be given by the Controller of Legal Metrology;

(e)Surrender the licence in the event of closure of business and/or cancellation of Licence;

(f)

(i)Present the weights, measures, weighing or measuring instruments as the case may be duly repaired to the Inspector for undertaking, verification and stamping as specified in Rule 14 (1), before delivery to the user;

(ii)In the case of weights-, measures, weighing or measuring instruments, if they are serviced/repaired before the date on which the verification falls due and where, in the process and the verification stamp of the Inspector is defaced, removed or broken, they shall be presented duly repaired to the Inspector for re-verification and stamping before delivery to the user;

(h)Submit the application for renewal of this licence, as required under the rules before at least thirty days of the date of expiry of the validity of the licence.

(2)Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.]Renewal entries

Current No............Date..........	Current No................Date............
Renewed for		Renewed for
{\|
	Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|-| Current No............Date..........| Current No................Date............|-| Renewed for|| Renewed for||-|

Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|}

VI*

[See Rule 12 (3)]Licensing FormForm LD-3Government of Madhya PradeshOffice of The Controller of Legal Metrology Madhya PradeshLicence to Dealer in Weights, Measures, Weighing Instruments or Measuring InstrumentsLicence No................Year.........

(1)The Controller of Legal Metrology hereby grants to.................(Name and address of Party or Parties) a licence to deal in the following :-(Indicate details of the types of weights and measures, weighing, or measuring instruments that are licenced to be dealt with by party).

(2)The licence is valid for the party named above in respect of his premises located at...........

(3)This Licence is valid from............to 31st December, 19........

(4)The dealer shall comply with the conditions noted below. If he fails to comply with any one of these, his licence is liable to be cancelled.

(Seal)Date.........................

Place.........................

(Signature)Controller of Legal Metrology

1. The person in whose favour this licence is issued shall-

(a)comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)not encourage or countenance any infringement of the provisions of the Act, or the Rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)exhibit this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by the Controller of legal Metrology;

(e)surrender the licence if and when required to do so by the Controller or any other officer employed under the Act;

(f)submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence;

(g)not sell, or offer, expose or possess for sale any non-standard weight or measure.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the person/persons to whom the licence has been granted.']]

1. The person in whose favour this licence is issued shall,-

(a)Comply withall the relevant provisions of the Act and Rules for the time being in force;

(b)Not encourage or countenance any infringement of the provisions of the Act or the Rules for the time being in force;

(c)Exhibit this licence in some conspicuous part of the premises to which it relates;

(d)Comply with any general or special directions that may be given by the Controller of Legal Metrology;

(e)Surrender the licence in the event of closure of business and/or cancellation of Licence;

(f)Submit the application for renewal of this licence as required under the rules before at least thirty days of expiry of the validity of the licence;

(g)Not sell or offer, expose or possess for sale any non-standard weight or measure.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.]

Renewal entries

Current No............Date..........	Current No................Date............
Renewed for		Renewed for
{\|
	Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|-| Current No............Date..........| Current No................Date............|-| Renewed for|| Renewed for||-|

Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|-| Current No............Date..........| Current No................Date............|-| Renewed for|| Renewed for||-|

Seal

| Controller of Legal Metrology|

Seal

| Controller of Legal Metrology|}[Schedule VII [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][See Rule 12 (5)]Licensing and Renewal Fees for Manufacturers, repairers or dealers of weights and measures

Manufacturer	Rs. 500/- per year
Repairers	Rs. 100/- per year
Dealer	Rs. 100/- per year]

[Schedule VII-A [Inserted Notification No. F-13-46-93-XXIX-2, dated 1-5-1996.][See Rule 12 (5-A)]

Fee for the alteration of licence	Rs. 50.
Fee for the issue of duplicate licence	Rs. 10]

VIII

[See Rule 12 (6), (7)]Government of Madhya PradeshOffice of Controller of Legal MetrologyRegister of Licensed Manufacturers/Repairers/Dealers in Weights, Measures, Weighing Instruments/Measuring InstrumentsOffice of............

Licence Number	Date of issue/renewal	Name and complete address of the manufacturer/repairer/dealer	Place where workshop/factory is situated	Article to be manufactured/repaired/sold
(1)	(2)	(3)	(4)	(5)

Trade mark/monogram being used	Orders regarding cancellation of licence	Result of Appeal	Signature of competent authority	Remarks
(6)	(7)	(8)	(9)	(10)

Note. - Column (4) does not apply to dealers. Column (6) does not apply to repairers and dealers.[Schedule IX [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][See Rule 12 (7)]Security deposit to be made by licensee repairer

Repairers of Weights and Measurers excluding weighing and measuring instruments	Rs. 2,500/-
Repairers of Weights and Measurers including weighing and measuring instruments	Rs. 5,000/-]

X

[See Rule 13 (1)]Government of Madhya PradeshOffice of The Controller, Legal Metrology Madhya PradeshRegister to be maintained by the manufacturers of weights and measures

1. Name and address of the manufacturer.

2. Description of the weight or measure.

3. (i) No. of the manufacturing licence

(ii)Date on which the licence was issued

(iii)Period of validity of the licence

4. Particulars of order, if any, suspending or revoking the licence...................

S.No.	Month	Unsold stock from previous month	Quantity manufactured during the month	Total 3 + 4
(1)	(2)	(3)	(4)	(5)

Sold within the State	Sold outside the State
No. of items sold	Despatch voucher No. and Date	Name of the State	No. of items sold
(6)	(7)	(8)	(9)

Despatch voucher No. and Date	Total sold (6 + 9)	Balance (5- 11)	Remarks
(10)	(11)	(12)	(13)

X

[See Rule 13 (1)]Form LR-4Government of Madhya PradeshOffice of The Controller, Legal Metrology Madhya PradeshRegister to be maintained by the repairer in respect of weights and measuresName and address of the repairerLicence No.............Date of Licensing.

S.No.	Date	Name of the user from whom received	Items and their Nos. booked for repair	Receipt No. and date of issue to the user
(1)	(2)	(3)	(4)	(5)

Amount of repairing charges	Amount of verification fee	Total amount charged	Date of return to the user	Remarks
(6)	(7)	(8)	(9)	(10)

X

[See Rule 13(1)]Government of Madhya PradeshOffice of The Controller, Legal Metrology Madhya PradeshRegister to be maintained by the Dealer in weights and measures

1. Name and address of the dealer................................

2. Description of the weight or measure..........................

3. (i) Dealer Licence No.........................................

(ii)Date on which the licence was issued........................

(iii)Period of validity of the licence..........................

4. Particulars of order, if any, suspending or revoking the licence.......

5. Category of weight or measure (Category A or B)

S.No.	Month	Unsold stock from previous month	Brought from within the State during the month
(1)	(2)	(3)	(4)

Brought from outside the State during the month	Total (3 + 4 + 5)	Sold within the State
No. of items sold	Despatch voucher No. and Date
(5)	(6)	(7)	(8)

Sold outside the State	Total sold (7 + 9)	Balance (5 - 12)	Remarks
No. of items sold	Despatch voucher No. and Date	Name of the State
(9)	(10)	(11)	(12)	(13)	(14)

XI

[See Rule 16 (3)]Government of Madhya PradeshOffice of The Controller, Legal Metrology Madhya PradeshCertificate of VerificationName of Inspector.................No.................I hereby certify that I have this day verified and stamped/rejected the under mentioned weights, measures, etc. belonging to........................ locality..............Registration No. as user..............under the above Act.

Quantity	Denomination	Weighing Instruments
Weights	Measures	Capacity	Class
(1)	(2)	(3)	(4)	(5)

Weighing Instruments	Measuring Instruments	Verification Fee Rs. p.	Carriage, conveyance adjusting charges etc. Rs.p.
Manufacturer	Type
(6)	(7)	(8)	(9)	(10)

Total Rs................deposited vide T. Receipt/Money Receipt............ No............dated.........Repaired by.......................(Signature)Next verification due on...................Inspector.[Note. - In the case of rejected weights, measures, etc. the Inspector shall give separate certificate of rejection mentioning the reasons of rejection agaisnt each item.] [Inserted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][Schedule-XII] [Substituted by Notification No. F.13-43-98-XXIX-2, dated 12-11-1999.]Fee payable for verification and Stamping of Weights and Measures and Weighing and Measuring Instruments

1. Weights :

(a) Bullion Weights Denomination	Revised Rates Fee per piece (Rs.)	(a) Bullion Weights Denomination	Revised Rates Fee per piece (Rs.)
(1)	(2)	(1)	(2)
20 kg.	20.00	2 g.	10.00
10 kg.	20.00	1 g.	10.00
5 kg.	15.00	500 mg.	10.00
2 kg.	15.00	200 mg.	10.00
1 kg.	15.00	100 mg.	10.00
(1)	(2)	(1)	(2)
500 g.	10.00	50 mg.	10.00
200 g.	10.00	20 mg.	10.00
100 g.	10.00	10 mg.	10.00
50 g.	10.00	5 mg.	10.00
10 g.	10.00	2 mg.	10.00
5g.	10.00	1 mg.	10.00
(b) Brass Weights (other than Bullion) :
1 kg.	5.00	20 g.	3.00
500 g.	3.00	10 g.	3.00
200 g.	3.00	5 g.	3.00
100 g.	3.00	2 g.	3.00
50 g.	3.00	1 g.	3.00
(c) Sheet metal Weights (other than Bullion) :
500 mg.	3.00	10 mg.	3.00
200 mg.	3.00	5 mg.	3.00
100 mg.	3.00	2 mg.	3.00
50 mg.	3.00	1 mg.	3.00
20 mg.	3.00
(d) Iron and Steel Weights :
50 kg.	10.00	1 kg.	10.00
20 kg.	10.00	500 g.	3.00
10 kg.	10.00	200 g.	3.00
5 kg.	10.00	100 g.	3.00
2 kg.	10.00	50 g.	3.00
(e) Carat Weights :
500 c.	10.00	1 c.	10.00
200 c.	10.00	50/100 c.	10.00
100 c.	10.00	20/100 c.	10.00
50 c.	10.00	10/100 c.	10.00
20 c.	10.00	5/100 c.	10.00
10 c.	10.00	2/100 c.	10.00
5 c.	10.00	1/100 c.	10.00
2 c.	10.00	0.5/100 c.	10.00

2. Capacity Measures:

100 1. and above	Rs. 20 for the 1st 100 litre plus Rs. 5 for everyadditional 100 litre or part thereof subject to maximum of Rs.5000	500 ml.	5.00
	200 ml.	5.00
	100 ml.	5.00
		50 ml.	5.00
50 l.	20.00	20 ml.	5.00
20 l.	10.00	10 ml.	3.00
10 l.	10.00	5 ml.	3.00
5 l.	5.00	2 ml.	3.00
2 l	5.00	1 ml.	3.00
1 l.	5.00	18.5 l.	Omit

3. Length Measures :

(a) Non-Flexible. -
2 m.	5.00
1 m.	5
0.5 m.	5.00
1 m. graduated at every cm.	10.00
0.5 m. graduated at every cm.	10.00
(b) Fabric Plastic -
10 m. and above	Rs. 6 for the 1st 10 metres plus Rs. 2 for everyadditional 5 metres.
5 m.	5.00
3 m.	5.00
2 m.	5.00
1.5 m.	5.00
1 m.	5.00
0.5 m.	5.00
(c) Woven -
50 m.	Rs. 10 for the 1st 10 metres plus Rs. 5 for everyadditional 5 metres.
30 m.	-do-
20 m.	-do-
15 m.	-do-
10 m.	-do-
5 m.	5.00
2 m.	5.00
(d) Steel tapes -
50 m.	Rs. 10 for the 1st 10 metres plus Rs. 5.00 forevery additional 5 metres.
30 m.	-do-
20 m.	-do-
10 m.	-do-
5 m.	5.00
4 m.	5.00
3 m.	5.00
2 m.	5.00
1.5 m.	5.00
1 m.	5.00
0.5 m.	5.00
(e) Folding Scales -
1 m.	5.00
0.5 m.	5.00
(f) Surveying Chain -
30 m.	30
20 m.	30

4. Non-Automatic weighing Instruments, Mechanical (analogue Indication) belonging to ordinary and medium accuracy class :

400 t.	2000.00	1000 kg.	150.00
300 t.	1500.00	500 kg.	150.00
200 t.	1500.00	300 kg.	100.00
		250 kg.	100.00
150 t.	1000.00	200 kg.	100.00
100 t.	1000.00	150 kg.	50.00
80 t.	1000.00	100 kg.	50.00
60 t.	1000.00	50 kg.	50.00
50 t.	1000.00	30 kg.	50.00
40 t.	1000.00	25 kg.	30.00
30 t.	1000.00	20 kg.	30.00
25 t.	1000.00	15 kg.	20.00
20 t.	1000.00	10 kg.	20.00
15 t.	1000.00	5 kg.	20.00
10 t.	500.00	3 kg.	20.00
5 t.	250.00	2 kg.	20.00
3 t.	200.00	1 kg.	20.00
2 t.	200.00	500 g. and below	10.00
1500 kg.	150.00	Person weighing machine' excluding bath roomscales.	100.00

5. Beam Scale Class A & B :

200 kg.	200.00	5 kg.	80.00
100 kg.	150.00	2 kg.	80.00
50 kg.	120.00	1 kg.	80.00
20 kg.	120.00	500 g. and below	50.00
10 kg.	100.00

6. Beam Scales Class C & D :

1000 kg.	100.00	20 kg.	15.00
500 kg.	100.00	10 kg.	15.00
300 kg.	100.00	5 kg.	10.00
200 kg.	50.00.	2 kg.	10.00
100 kg.	50.00	1 kg.	10.00
50 kg.	15.00	500 g. and below	5.00

7. Weighing Instruments, of High accuracy class and Special Accuracy both Mechanical and Electronics :

Exceeding 50 t.	1500.00
Not exceed 50 t. but exceed 10 t.	1000.00
Not exceed 10 t. but exceed 11.	500.00
Not exceed 11. but exceed 50 kg.	300.00
Not exceed 50 kg. but exceed 10 kg.	200.00
Not exceed 10 kg.	120.00

8. Automatic Weighing Machine :

Exceeding 10 t.	1000.00
Not exceed 10 t. but exceed 11.	500.00
Not exceed 1 t. but exceed 50 kg.	250.00
Not exceed 50 kg. but exceed 10 kg.	150.00
Not exceed 10 kg.	100.00

9. Totalizing Machine :

(a) Independent Machine	1000.00
(b) As Additional Machine	500.00

10. Volumetric measuring Instruments :

(a) Dispending pumps each pump.	500.00
(b) Totalizing counters	250.00
(c) Other Instruments exceeding 100 litres	Rs. 250 for the 1st 100 litres plus Rs. 150 forevery additional 100 litres or part thereof subject to maximum ofRs. 5000.00
Not exceed 100 1. but exceed 50 litre	200.00
Not exceed 50 1. but exceed 20 I.	150.00
Not exceed 20 1.	100.00

11. Flow Meters:

Flow rate upto 100 litres/min	1000.00
Above 100 litre but upto 500 litres/min	2000.00
Above 500 l./min.	5000.00

12. Linear Measuring Instruments :

Taxi, Autorickshaw Metres	50.00
Other Instruments	Rs. 25 for the 1st 1000 m. or part thereof plusRs. 5.00 for every additional 100 m. or part thereof subject tomaximum of Rs. 150.00
13. Clinical Thermometer	2.00
14. Water Meter	25.00
15. Electricity Meter	Omit

16. Kitchen Scale:

500 g.	10.00	5 kg	10.00
1 kg.	10.00	10 kg	10.00
2 kg.	10.00

17. Tubular balance :

1 kg.	10.00	20 kg	10.00
5 kg.	10.00	50 kg	10.00
10 kg.	10.00

18. Bathroom Scales :

120 kg. and above	50.00
19. Baby cum child weighing Scales.	20.00

20. Peg Measure :

30 ml.	20.00
60 ml.	20.00
100 ml.	20.00

21. Electronic weighing Instrument Medium and Ordinary Accuracy :

400 t.	2000.00	1000 kg.	150.00
300 t.	1500.00	500 kg.	150.00
200 t.	1500.00	300 kg.	100.00
150 t.	1000.00	250 kg.	100.00
100 t.	1000.00	200 kg.	100.00
80 t.	1000.00	150 kg.	100.00
60 t.	1000.00	100 kg.	100.00
50 t.	1000.00	50 kg.	100.00
40 t.	1000.00	30 kg.	100.00
30 t.	1000.00	25 kg.	100.00
25 t.	1000	20 kg.	50
20 t.	1000	15 kg.	50.00
15 t.	1000.00	10 kg.	50.00
10 t.	250.00	5 kg.	50.00
5 t.	250.00	3 kg.	50.00
3 t.	200.00	2 kg.	50.00
2 t.	200.00	1 kg.	50.00
1500 kg.	150.00	500 g. and below	50.00

[Schedule XIII] [Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.][See Rule 25(1)]Form of appeal against an order of an Inspector/Assistant Controller/Deputy Controller/Controller

1. Name and Address of the appellant.

2. No. and date of the order of the Inspector/Assistant Controller/ Deputy Controller/Controller of Legal Metrology against which the appeal is preferred (enclose copy of the order).

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