Section 15 in Tripura Weights and Measures (Enforcement) Act, 1967
15. Manufacturers to submit prototypes of weights, measure and weighing and measuring instruments.
(1)Every manufacturer of any weight or measure or weighing or measuring instrument shall-(a)in a case where such weight or measure or weighing or measuring instrument is being manufactured at the commencement of the Tripura Weights and Measures (Enforcement) Act, 1967, on the pattern of an existing design, within such period as may be prescribed;(b)in any other case, before he commences to manufacture that weight or measure or weighing or measuring instrument, submit to the prescribed authority a prototype of the weight or measure or weighing or measuring instrument, as the case may be.(2)Every prototype submitted under Clause (b) of sub-section (1) shall be accompanied by such particulars as may be prescribed.(3)The prescribed authority shall, after such examination as it considers necessary, submit a report to the Administrator on the prototype within the prescribed period.(4)The Administrator may, after considering the report of the prescribed authority submitted under sub-section (3), accept the prototype or suggest modifications thereto or reject the same and shall give intimation to the manufacturer accordingly:Provided that no modification to the prototype shall be suggested or no prototype shall be rejected under this subsection unless the manufacturer has been given an opportunity of being heard in the matter.(5)Where the Administrator has suggested any modification to the prototype under sub-section (4), the manufacturer shall not commence or continue manufacture the weight or measure or weighing or measuring instrument to which the prototype relates otherwise than in accordance with that modification.(6)Where the Administrator has rejected any prototype under sub-section (4), the manufacturer shall not commence or continue manufacture of the weight or measure or weighing or measuring instrument to which the prototype relates.
