Section 18 in The Standards of Weights and Measures (General) Rules, 1987
18. Conditions, etc., for manufacture of a weight or measure exclusively for export
.-(1) The provisions of this rule shall apply to weights or measures which are made or manufactured exclusively for the purpose of export.(2)No non-standard weight or measure shall be made or manufactured by any person unless he has obtained the pervious permission from the Central Government:Provided that it shall be lawful for any person, who at the commencement of these rules,-(a)is bona fide carrying on the business of export of non-standard weights and measures, or(b)has a firm offer for the export of any non-standard weight or measures,to continue the manufacture of non-standard weights and measures until he is informed by the Central Government in writing that the permission to manufacture non-standard weight or measure cannot be granted to him.(3)Every person intending to manufacture any non-standard weight to measure for the purpose of export shall make an application for permission to the Central Government on payment of a fee of rupees fifty for such permission authorising him to manufacture such weight or measure and shall in such application indicate-(a)his name and full address;(b)location of the factory in which such weight or measure is proposed to be manufactured;(c)description of weight or measure proposed to be manufactured;(d)documentary or other evidence indicating the existence of a firm contract for the export aforesaid or where there is no such firm contract for export, documentary or other evidence indicating that there is likely to be a demand for the export of non-standard weight or measure.(4)The Central Government shall, if it is satisfied from the documentary or other evidence produced by the applicant or otherwise that the applicant intends bona fide to manufacture non-standard weight or measure for export, grant the permission authorising him to manufacture such weight or measure:Provided that the Central Government may, if it is satisfied that the applicant has contravened any of terms and conditions of the permission or that weights or measures manufactured by the applicant have found their way into the Indian market or that the applicant had made any statement in his application for the permission which is false in material particulars or he had concealed some material particulars, cancel the permission:Provided further that no permission shall be cancelled except after giving to the applicant a reasonable opportunity of showing cause against the proposed action.(5)Every permission granted under sub-rule (4) shall remain valid for a period of one year and shall be renewed for a like period on payment of a like fee unless the Central Government is satisfied that the applicant has made any statement in his application which is false in material particulars or that he had concealed some material particulars or had contravened any provision of the Act or any rule made thereunder:Provided that no order for the refusal to renew a licence shall be made by the Central Government except after giving the applicant a reasonable opportunity of showing cause against the proposed action.(6)Every person who is granted permission under this rule shall submit to the Central Government at the end of the calendar year, a statement as to the quantity of the non-standard weights and measures exported by him and the particulars of the person to whom such export has been made.
