Section 10 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
10. Registration of Users of Weights and Measures.
(1)Every person (other than an itinerant vendor) who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make an application in Form A-1 of Schedule I, accompanied by a fee of rupees five, to the Controller or such other Officer as the Controller may, by general or special order in writing authorise in this behalf, for the registration of the name, and every such application shall be made..............(i)in the case of an applicant using any weight or measure at the commencement of these rules, within ninety days from such commencements; or(ii)in the case of an applicant who commences use of any weight or measure after the commencement of these rules, within ninety days from the date on which he commences such use.(2)The Controller or the officer authorised by him shall include the name of the applicant in a register to be known as Register of Users and issue to him a certificate in Form A-3 of Schedule II.(3)The Register of Users referred to in Sub-rule (2) shall be maintained in the form set out in Schedule III.(4)The certificate referred to in Sub-rule (2) shall be valid for five years and may be renewed on payment or a fee of rupees five.(5)An application for renewal shall be made in Form A-2 of Schedule I, thirty days before the expiry of validity of the certificate of registration.(6)Where a certificate of registration is lost or destroyed, the holder of the certificate shall forthwith apply to the authority who had issued the certificate, for the issue of a duplicate certificate of registration. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees two.(7)If a person who intends to discontinue the use of weight or measure for which he has been registered, desires to get his name deleted from the Register of users, he shall surrender the certificate of registration to the Controller or such other officer as may be authorised by him in this behalf.(8)If a user intends to sell any weight or measure specified in Schedule I l-A he shall obtain a written permission of the Controller or such other officer as may be authorised by him in this behalf.
