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State of Rajasthan - Act

The Rajasthan Weights and Measures (Enforcement) Act, 1958

RAJASTHAN
India

The Rajasthan Weights and Measures (Enforcement) Act, 1958

Act 32 of 1958

  • Published on 6 August 1958
  • Commenced on 6 August 1958
  • [This is the version of this document from 6 August 1958.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Weights and Measures (Enforcement) Act, 1958Act No. 32 of 1958[Published in the Rajasthan Gazette, Extraordinary, Part IV-A, dated August 11, 1958](Received the assent of the President on the 26th day of July, 1958)[Notification No. F. 4(31)-LJ/A/58, dated 6.8.1958-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 11.8.1958, page 1.]An Act to provide for the enforcement of standard weights and measures and for matters connected therewith.Be it enacted by the Rajasthan State Legislature in the Ninth Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Rajasthan Weights and Measures (Enforcement) Act, 1958.
(2)It extends to the whole of the State of Rajasthan.
(3)It shall come into force on such [date] [Came into force relating to units of mass in the districts of Ajmer, Bikaner, Jodhpur, Jaipur, Kotah & Udaipur with effect from 1.10.1958 vide Industries 'A' Dept. Notification No. D. 12791/F. 23(8) Ind/(A)/58, dated 30.9.1958, Published in Rajasthan Gazette Extraordinary, Part 4-C dated 30.9.1958. Also came into force relating to units of mass with effect from 1.5.1960 in the remaining districts of Rajasthan left uncovered by Notification No. D. 12791/F. 23(3) Ind. 'A'/58 dated 30.9.1958 vide Notification No. 3992/F. 23(2) Ind. 'A'/60, dated 29.4.1960 Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 29.4.1960.] as the State Government may by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act or for different areas or for different classes of undertakings or for different classes of goods.

2. Definitions.

- In this Act, unless the context otherwise requires-
(a)"commercial weight or measure" means a weight or measure purporting to be a standard weight or measure used in any transaction for trade or commerce:
(b)["Controller"] [Substituted for 'Superintendent' by section 2 of Rajasthan Act No. 37 of 1961-Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 24.11.1961, page 2.] or "Assistant [Controller"] means the [Controller] or Assistant [Controller] of Weights and Measures appointed under section 15;
(c)"Inspector" or "Assistant Inspector" means an Inspector or Assistant Inspector of Weights and Measures appointed under section 15;
(d)"measuring instrument" means any measuring instrument other than a weighting instrument and includes any instrument for measuring length, area, volume or capacity;
(e)"Mint" means the Mint of the Central Government either in Bombay or in Calcutta;
(f)"prescribed" means prescribed by rules made under this Act;
(g)"reference standards" means the sets of standard weights and measures supplied to the State Government by the Central Government in pursuance of sub-section (2) of section 15 of the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956);
(h)"stamping" means marking in such manner as to be, so far as practicable, indelible and includes casting, engraving, etching and branding;
(i)"standard weight or measure" means any unit a mass or measure referred to in sub-section (1) of section 13 of Weights and Measures Act, 1956 (Central Act 89 of 1956), and includes any other weight or measure permitted to be used by the Central Government in pursuance of sub-section (1) of section 14 of the said Act;
(j)"Verification" with its grammatical verifications, used with reference to a weight or measure of weighing or measuring instrument, includes the process of comparing checking or testing such weight or measure or weighing or measuring instrument and also includes re- verification;
(k)"weighing instrument" means any instrument for weighing and includes scales with the weights belonging thereto, scale-beams, balances, spring balances, steel yards and other weighing machines.

Chapter II
Standard Weights and Measures

3. Working standards.

(1)For the purpose of verifying the correctness of commercial weights and measuring instrument used in transaction for trade or commerce, the State Government may cause to the prepared as many sets of authenticated standard weights and measures as it may deem necessary to be called the working standards, and special sets of working standards in relation to bullion and precious stones may also be prepared.
(2)The working standards shall be made of such material and according to such designs and specifications and shall be prepared and by such agency and shall be stamped and authenticated by such person or authority and in such manner as may be prescribed.
(3)The working standards shall be kept at such places in such custody and in such manner as may be prescribed.
(4)A working standard shall be verified with the secondary standard and marked by such persons, at such places, at such intervals and in such manner as may be prescribed:Provided that a special working standard in relation to bullion and precious stones shall be verified with the reference standard.
(5)A working standard which is not so verified and marked within the prescribed period shall not be deemed legal or be used for the purposes of this Act.
(6)A working standard which has become defective shall not be deemed legal or be used for the purposes of this Act until it has been verified and marked in the prescribed manner.

4. Secondary standards.

(1)For the purpose of verifying the correctness of the working standards, the State Government may cause to be prepared at the Mint as many sets of authenticated standard weights and measures as it may deem necessary, to be called the secondary standards.
(2)The secondary standards shall be made of such material and according to such design and specifications as may be prescribed and shall be stamped and authenticated by such person or authority as the Central Government may direct.
(3)The secondary standards shall be kept at such places, in such custody and in such manner as may be prescribed.
(4)A secondary standard shall be verified with the reference standard atleast once in every period of five years and shall be marked with the date of verification in the prescribed manner by such person or authority as the State Government may direct.
(5)A secondary standard which is not so verified and marked within the aforesaid period shall not be deemed legal and shall not be used for the purposes of this Act.

5. Reference standards.

- The reference standards shall be kept at such places, in such custody and in such manner as the State Government may direct.

6. Standard weighing and measuring instruments.

(1)For the purpose of verifying the correctness of commercial weights and measures and of weighing and measuring instruments used in transactions for trade or commerce, the State Government may cause to be prepared as many sets of weighing and measuring instruments as it may deem necessary.
(2)Such instruments shall be of such kind and kept in such number and shall be verified and stamped in such manner as may be prescribed.
(3)Such instruments shall be kept at all places where secondary standards or working standards are kept.

7. Prohibition of use of weights and measures other than standard weights and measurers.

(1)Notwithstanding anything contained in any other law or any custom, usage or practice, no unit of mass of measure other than the standard weights or measures shall be used in any transactions for trade or commerce or any dealing or contract or for any work to be done or goods to be sold or delivered in and area or class of goods or undertaking in respect of which this Act has come into force.
(2)Any custom, usage, practice or method of whatever nature which permits in any trade a trader, seller or buyer to demand, receive or cause to be demanded on received any quantity of article in excess of or less than, the fixed by the weight or measure by which the contractor dealing in respect of the said article has been made, shall be void.
(3)Any transaction, dealing or contract made or had after the expiry of three months from the commencement of this Act shall in so far as it contravenes the provisions of sub-section (1), be void.

8. Power to prescribe the use of weights only or measures only in certain cases.

(1)Notwithstanding anything contained in this Act, the State Government may, by notification in the Official Gazette, direct that in any specified trade or class of trades no transaction, dealing or contract shall be made or had except by weight only or except by measure only.
(2)A notification issued under this section shall take effect in such area, with effect from such date, and subject to such conditions, if any, as may be specified therein.

Chapter III

Verification and Stamping of Weights and Measures

9. Marking of denominations on commercial weights and measures.

- Every weight or measure manufactured for use as a commercial weight or measure shall bear the description of the weight or measure, which it purports to be marked legibly on it in such manner as may be prescribed.

10. Prohibition of sale of unstamped commercial weights and measures.

- No commercial weight or measure or weighing or measuring instrument shall be sold or delivered unless it has been verified or re-verified in accordance with the rules made under this Act and stamped in the prescribed manner by an Inspector with a stamp of verification.

11. Prohibition of use of unstamped commercial weights or measures.

- No weight or measure or measuring instrument shall be used in transactions for trade or commerce unless it has been verified or re-verified in accordance with the rules made under this Act and stamped in the prescribed manner by an Inspector with a stamp of verification.

12. Power of State Government to exempt.

- Where the size of a commercial weight or measure renders it impracticable to have any denomination marked or it under the provisions of section 9 or to be stamped under the provisions of section 10 or section 11, the State Government may, by notification in the Official Gazette, exempt such weight or measure from being so stamped.

13. Prohibition of manufacture etc. of weights and measures without licence.

- No person shall in course of trade, manufacture, repair or sell any commercial weight or measure or any weighing or measuring instrument, unless he has obtained in the prescribed manner a licence in this behalf from the State Government or any officer authorised by such Government.

14. Marking of weight or measure on sealed containers.

- No person shall sell, offer for sale, expose for sale, or have in his possession for sale, any article contained in a sealed package or container unless such package or container bears thereon, or on a contained labels curely attached thereto, a description of the net weight or measure of the article contained therein:[Provided that provisions of this section shall not apply to an article sold, offered for sale, exposed for sale or in possession for sale, which is not ordinarily sold in transactions for trade or commerce by weight or measure.] [Added by section 2 of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.]

15. Appointment of [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.], Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and Inspectors.

(1)The State Government may appoint a [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights & Measures for the State and as many Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and Inspectors and Assistant Inspectors of Weights and Measures as may be necessary for exercising the powers and discharging the duties conferred or imposed on them by or under this Act.
(2)The State Government may, by general or special order, define the local limits within which each Inspector or Assistant Inspector shall exercise the powers and discharge the duties conferred or imposed on Inspector or Assistant Inspectors by or under this Act.
(3)Subject to the provisions of this Act, all Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures and Inspectors and Assistant Inspectors shall perform their functions under the general superintendence and control of the [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] & the [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and the Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures may, in addition to the powers and duties conferred or imposed on them by or under this Act, exercise any powers or discharge any duty so conferred or imposed on Inspectors or Assistant Inspectors.

16. Verification and stamping by Inspectors.

(1)Every Inspector or Assistant Inspector shall for the purpose of verification of weights and measures and weighing and measuring instruments, attend at such place and time within his jurisdiction as may be appointed in this behalf by the [Controllers] [Substituted by section 4 of Rajasthan Act No. 37 of 1961-Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.].
(2)The Inspector shall verify every weight or measure or weighing or measuring instrument which is brought to him for the purpose of verification and if he finds such weight or measure or weighing measuring instrument correct and in conformity with the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956), and the rules made thereunder, he shall stamp the same with a stamp of verification in the prescribed manner.

17. Power to inspect etc.

(1)An Inspector or Assistant Inspector may, within the area under his jurisdiction, inspect at all reasonable times, the weights, measures and weighing and measuring instruments which are used in transactions for trade or commerce or are in the possession of any person or are on any premises for such use and may verify every such weight or measure or weighing or measuring instrument with a secondary or working standard or weighing or measuring instrument prescribed for the purpose.
(2)For the purpose of verifying the correctness of any weight or measure used in any transaction, an Inspector or Assistant Inspector may also verify the weight or measure of any article sold or delivered in the course of the transaction.
(3)An Inspector or Assistant Inspector may, at all reasonable times, require any trader or any employee or agent of a trader to produce before him for inspection all weights, measures and weighing and measuring instruments which are used by him or are in his possession or are kept on any premises used for trade and all documents and records relating thereto and such trader, employee or agent shall comply with such requirement.
(4)An Inspector or Assistant Inspector may seize and detain any weight or measure or weighing or measuring instrument regarding which an offence under this Act appears to have been committed or which appears to have been or which might be used in the commission of such an offence, and may also seize and detain any articles sold or delivered or caused to be sold or delivered by means of such weight or measure or weighing or measuring instrument together with any document or records relating thereto.
(5)Where an Inspector or Assistant Inspector has reason to believe that a sealed package or container does not actually contain the net weight or measure of the article which it purports to contain, the Inspector or Assistant Inspector may break open the sealed package or container and verify its contents; & if, on such verification, the net weight or measure of the article is found to be correct, the Inspector or Assistant Inspector shall repeal the package or container where it is possible so to do without injury to the contents thereof and attach a certificate thereto stating the correct weight or measure of the article, but if on the other hand, the net weight or measure to the article is found to be incorrect, the Inspector or Assistant Inspector may seize and detain the package or container and the article contained therein.
(6)For the purpose of such inspection, an Inspector or Assistant Inspector may at all reasonable times, enter into any place where weights measures or weighing or measuring instruments are used or kept for use in transactions for trade or commerce and inspect such weights and measures and weighing and measuring instruments.

18. Power of Inspector or Assistant Inspector to adjust weights or measures.

- Where it appears to the State Government desirable that an Inspector or Assistant Inspector should be allowed in any area to adjust the weights or measures or weighing or measuring instruments, it may, if it thinks fit, authorise such Inspector or Assistant Inspector to adjust weights or measures or such instruments accordingly.

19. Manufacturers etc. to maintain records and documents.

(1)Every manufacturer, repairer or dealer in weights or measures or weighing or measuring instruments, and every person using them in transactions for trade or commerce shall maintain such records and accounts as may be prescribed and, if required so to do by an Inspector or Assistant Inspector, shall produce such records and accounts before him.
(2)Notwithstanding anything contained in sub-section (1) if the State Government is of opinion that, having regard to the nature of business carried on by any such manufacturer, repairer or dealer, it is necessary so to do, it may, by order, exempt such person or class of persons from the operations of that sub-section.

20. [ Appeals. [Substituted vide section 3 of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.]

(1)Subject to the provisions of sub-section (2), an appeal shall lie-
(a)from every decision of an Inspector or any Assistant Inspector under this Act, to the [Controller] or any Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures specially authorised in this behalf by the State Government; and
(b)from every decision of the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] or Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] under this Act, not being a decision in appeal under clause (a), to the State Government or any officer specially authorised in this behalf by the State Government.
(2)Every such appeal shall be. preferred within sixty days from the date of the decision.
(3)On receipt of any such appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such inquiry as it deems proper, decide the appeal and the decision of the appellate authority shall be final.]

21. Levy of fees.

- The State Government may charge such fees-
(a)for the grant of licenses under section 13 for the manufacture, repair or sale of commercial weights and measures and weighing and measuring instruments, and
(b)for the verification, making, stamping and adjustment of commercial weights and measures and weighing instruments;
as may be prescribed.

22. Validity of Weights and measures duly stamped.

- A weight or measure or weighing or measuring instrument, duly stamped by an Inspector or Assistant Inspector under this Act, shall be a legal weight or measure or weighing or measuring instrument in all places in which this Act has come into force unless it is found to be false or defective and shall not be liable to be restamped by reason merely of the fact that it is used in any place other than in which it was originally stamped.

Chapter IV
Penalties

23. Penalty for sale or delivery by weight or measure other than standard weight or measure.

- Whoever, after the expiry of three months from the commencement of this section, sells or causes to be sold or delivers or causes to be delivered in the course of any transaction for trade or commerce any article by any denomination of weight or measure other than one of the standard weights or measures shall be punishable, for a first offence with fine which may extend to two thousand rupees and, for a second or subsequent offence, with imprisonment for a period which may extend to three months or with fine or with both.

24. Penalty for sale of unstamped commercial weights and measurers.

- Whoever sells or delivers any commercial weight or measure of any weighing or measuring instrument which has not been verified or stamped in accordance with the provisions of this Act and the rules made thereunder shall be punishable with fine which may extend to two thousand rupees.

25. Penalty for use of unstamped commercial weights and measures.

- Whoever uses in any transaction for trade or commerce, or has in his possession for such use, any commercial weight or measure or any weighing or measuring instrument which has not been verified or re-verified stamped in accordance with the provisions of this Act and the rules made thereunder shall be punishable for a first offence, with fine which may extend to two thousand rupees and, for a second or subsequent offence with imprisonment for a period which may extend to three months or with fine or with both.Explanation 1. - When any such weight or measure or weighing or measuring instrument is found in the possession of any trader or any employee or agent of such trader; such trader, employee or agent shall be presumed, until the contrary is proved, to have had it in his possession for use in transactions for trade or commerce.Explanation 2. - Where any weight or measure or weighing or measuring instrument is used possessed in contravention of this section by any employee or agent of a trader such trader on behalf of such trader shall, unless he proves that the offence under this section was committed by his employee or agent without his knowledge or consent, be also deemed to be guilty of the offence.

26. Penalty for manufacture of weights etc. without licence.

- If any person manufactures, repairs, or sells any commercial weight or measure or weighing or measuring instrument without obtaining a licence as required by section 13, he shall be punishable with imprisonment for a period which may extend to three months or with fine or with both.

27. Penalty for use of weight or measure in contravention of section 8.

- Whoever contravenes any of the provisions of a notification issued under section 8 shall be punishable with fine which may extend to two thousand rupees.

28. Penalty for failure to mark weight or measure on sealed containers.

- Whoever contravenes the provisions of section 14 shall be punishable with fine which may extend to two thousand rupees.

29. Penalty for fraudulent use of weights, measures etc.

- Whoever fraudulently uses any standard weight or measure or weighing or measuring instrument which he knows to be false shall be punishable with imprisonment for a period which may extend to one year or with fine or with both.

30. Penalty for being in possession of false weight or measure etc.

- Whoever is in possession of any commercial weight or measure or weighing or measuring instrument which he knows to be false, intending that the same may be fraudulently used, shall be punishable with imprisonment for a period which may extend to one year or with fine or with both.

31. Penalty for making or selling false weight or measure etc.

- Whoever makes, sells or disposes of or causes to be made, sold or disposed of any standard weight or measure or weighing or measuring instrument which he knows to be false, in order that the same may be used as true, or knowing that the same is likely to be used as true, shall be punishable with imprisonment for a period which may extend to one year or with fine or with both.

32. Penalty for giving short weight or measure.

- Whoever, in selling any article by weight or measure, delivers or causes to be delivered the purchaser less than what is purported to be sold shall, if the deficiency exceeds the prescribed limit of error, be punishable with fine which may extend to three hundred rupees.

33. Penalty for forging etc. of weight, measures etc.

(1)Whoever forges or counterfeits any stamp used under this Act for the stamping of any standard weight or measuring instrument or possesses any such counterfeit stamp or removes a stamp from any standard weight or measure or weighing or measuring instrument and insert the same into another weight or measure or weighing or measuring instrument or wilfully increases or disseminates a weight or measure so stamped shall be punishable with imprisonment for a period which may extend to one year or with fine or with both.
(2)Whoever knowingly uses, sells, disposes of or exposes for sale any weight or measure or weighing or measuring instrument with such forged or counterfeit stamp thereon or a weight or a measure so increased or diminished shall be punishable with imprisonment for a period which may extend to six months or with fine or with both.

34. Penalty for neglect or refusal to produce weight or measure etc. for inspection.

- Whoever-
(a)refuses or neglects to produce for inspection under section 17 any weight or measure or weighing or measuring instrument or any document or record relating thereto in his possession or on his premises, or
(b)refuses to permit an Inspector or Assistant Inspector to inspect and verily any such weight, measure, instrument, document or record, or
(c)obstructs the entry of an Inspector or Assistant Inspector under section 17, or
(d)otherwise obstructs or hinders an Inspector or Assistant Inspector in the performance of his duties, under this Act,
shall be punishable with fine which may extend to five hundred rupees.

35. Penalty for breach of duty by Inspector or Assistant Inspector.

- If an Inspector or Assistant Inspector knowingly stamps a weight or measure of weighing or measuring instrument in contravention of the provisions of this Act or of the rules made thereunder, he shall be punishable with imprisonment for a period which may extend to one year or with fine or with both.

Chapter V
Miscellaneous

36. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 24.11.1961.] any Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures or any Inspector or any other person appointed under this Act in respect of anything which is in good faith done or intended to be done in pursuance of this Act or the rules made thereunder.

36A. [ [Controller] [Inserted vide section 4 of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.] etc. to be public servants.

- The [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.], an Assistant [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] and every Inspector or Assistant Inspector appointed under this Act shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act 45 of 1860)].

37. Cognizance of offences etc.

(1)No court shall take cognizance of an offence punishable under this Act except upon complaint in writing made by the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] or any officer authorised in this behalf by the [Controller] [Substituted by section 5 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.] by general or special order.
(2)No court inferior to that of a Magistrate of the first class shall try any offence punishable under this Act.

38. Stamped weight etc. to be presumed to be a correct.

- A weight or measure or weighing or measuring instrument duly stamped under the provisions of this Act and the rules made thereunder shall be presumed to be correct until its inaccuracy is proved, if this is produced in any court by any Inspector or Assistant Inspector having charge thereof or by any person acting under the general or special authority of the [Controller] [Substituted for 'Superintendent' by section 9 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.],

39. Offences by companies.

(1)If the person committing an offence under this Act is a company, every person who, at the time the offence was committed was-in-charge of, and was responsible to, the company for the conduct of the business of the company as well as the company shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished accordingly:Provided that nothing contained in this sub-section shall render any such person liable to punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.
(2)Notwithstanding anything contained in sub-section (1) where an offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or is attributable to any neglect on the part of, any director, manager, secretary or other officer, such director, manager, secretary or other officer shall also be deemed to be guilty of that offence and shall be liable to be proceeded against and punished accordingly.Explanation. - For the purposes of this section-
(a)"company" means any body corporate and includes a firm or other association of individuals; and
(b)"director", in relation to a firm means a partner in the firm.

40. Delegation of powers.

- The State Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act or the rules made thereunder shall, in relation to such matters and subject to such conditions, as may be specified in the direction, be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification.

41. Limits of error to be tolerated in weights and measures.

- Subject to any rules that may be made under the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956), in this behalf, the State Government may prescribe the limit of error which may be tolerated,-
(a)in secondary standards referred to in section 4;
(b)in working standards referred to in section 3;
(c)in commercial weights and measures or in selling articles by weight or measures generally or as regards any trade or class of trades; and
(d)in weighing and measuring instruments;

42. Power to make rules.

(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act,
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(a)the material of which and the designs and specifications according to which working standards may be made, any agency by which such standards may be prepared, the person by whom or the authority by which and the manner in which such standards may be stamped and authenticated; the places at which and the custody and manner in which such standards may be kept;
(b)the procedure for the verification or re-verification and marking of working standards, the persons by whom, the places at which and the intervals at which, they may be marked;
(c)the material of which and the designs and specifications according to which secondary standards may be made, the place at which and the custody and manner in which such standards may be kept;
(d)the procedure for the verification and making of secondary standards and the manner in which they may be marked;
(e)the number of weighing and measuring instruments to be kept, the manner in which they may be verified and stamped and necessary particulars regarding the same;
(f)the manner in which commercial weights and measures may be marked by manufacturers;
(g)the form and manner in which and the conditions subject to which licences may be granted to persons for manufacture, repair or sale of commercial weights and measures and weighing and measuring instruments;
(h)the qualifications and duties generally of Inspectors or Assistant Inspectors under this Act;
(i)the verification and stamping of weights and measures and weighing and measuring instruments and the period within which they are to be re-verified;
(j)the inspection of weights and measures and weighing and measuring instruments used in transactions for trade or commerce;
(k)the seizure detention [disposal] [Inserted vide section 5(a) of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960.] and destruction of weights and measures which are not authorised by this Act;
(l)the books, accounts and records relating to weights and measures and weighing and measuring instruments to be maintained and the manner in which they may be maintained or produced;
(m)the limits of error which may be tolerated in secondary or working standards;
(n)the limits of error which may be tolerated in weights and measures and weighing and measuring instruments used or intended to be used in transactions for trade or commerce;
(o)the limits of error which may be tolerated in selling articles by weights and measures generally or as regards any trade or class of trades;
(p)the form and manner in which appeals may be preferred against decisions of Inspectors or Assistant Inspectors and the procedure for hearing appeals;
(q)the fees which may be charged for the grant of licences under section 13 and for verification re-verification adjustment and stamping of weights and measures and weighing and measuring instruments and the collection and levy of the same;
(r)any other matter which has to be or may be prescribed.
(3)In making any rule under this section the State Government may provide that a breach thereof shall be punishable with fine which may extend to [five hundred rupees.] [Substituted vide section 5(b) of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960 for one hundred rupees.]
(4)The power to make rules under this section shall be subject to the condition of previous publication in the Official Gazette.
(5)All rules made under this section shall as soon as may be, after they are made, be laid before the State Legislature.

43. Repeal.

- In any area in which and in respect of any class of goods or undertakings for which this Act or any of the provisions thereof come into force by virtue of a notification under sub-section (3) of section 1, the Rajasthan Weights and Measures Act, 1954 (Rajasthan Act XIX of 1954) shall stand repealed on and from the date of such commencement.Notifications

1. [No. D. 12791/F. 23(3) Ind./A/58, dated 30.9.1958, Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 30.9.1958, page 119]

In exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958), the State Government hereby appoints the 1st day of October, 1958, as the date on which the provisions of the said Act in so far as they relate to units of mass shall come into force in respect of transactions involving sale and purchase of goods in the districts of Ajmer, Bikaner, Jodhpur, Jaipur, Kotah and Udaipur.

2. [No. D. 3992/F. 23(2), Ind. (A)/60, dated 29.4.1960-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 29.4.1960.]

In exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958), the State Government hereby appoints 1st May, 1960 as the date on which the provisions of the said Act in so far as they relate to units of mass, shall come into force in respect of transactions involving sale or purchase of goods in all the remaining districts of Rajasthan, left uncovered by this Department Notification No. D. 12791/F. 23(3) Ind. (A)/58, dated 30.9.1958.

3. [No. F. 23(15) Ind(A)/59-1, dated 12.9.1960-Published in Rajasthan Gazette, Part IV-C, dated 1.12.1960, page 513.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj og rkjh[k ftldks fd mRr vf/kfu;e ds izko/kku lwrh diM+k feyksa & tgka rd os lwr rFkk lwr ls cuh phtksa (diM+s dks NksM+dj) dh fczdh rFkk diM+s] lwr rFkk lwr ls cuh vU; phtksa ij eqgj yxkus (LVkfEiax) ( dk dk;Z djrh gS & ds laca/k esa ykxw gksaxs] 1-10-1960 fu;r djrh gSA

4. [No. F. 23(15) Ind(A)/59-2, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C, dated 1.12.1960, Pages 513-14.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk 1-10-1960 og rkjh[k fu;r djrh gS ftldks fd mDr vf/kfu;e ds izko/kku uhps oxksZa ds midzeksa (Undertaking) esa mlesa fufnZ"V lhek rd ykxw gksaxsA
(1)ukfj;y dh tVk ds /kkxs rS;kj djus (Processing) ;k ukfj;y dh tVk ls cuh oLrwvksa ds fuekZ.k dk;Z esa fujr QsfV~;kWa] tgka rd fd os ukfj;y dh tVk ;k ukfj;y dh tVk ds /kkxs dh [kjhn vFkok ukfj;y dh tVk] ukfj;y dh tVk ds /kkxs rFkk ukfj;y dh tVk] ukfj;y dh tVk ls cuh oLrqvksa dh fcdzh djrh gksaA
(2)dsUnzh; ukfj;y&tVk lgdkjh ekjdsfVax laLFkk,a] tgka rd fd os ukfj;y dh tVk vFkok ukfj;y dh tVk ds /kkxs dh [kjhn ;k ukfj;y dh tVk] ukfj;y dh tVk ds /kkxs rFkk ukfj;y dh tVk dh vU; oLrqvksa dh fczdh djrh gksaA

5. [No. F. 23(15) Ind(A)/59-3, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C dated 1.12.1960, page 514.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] og fnu ftldks mDr vf/kfu;e ds izko/kku] tgka rd fd os ifjek.k&bdkb;ksa (Units of mass) ls lacaf/kr gS] phuh dh QSDfV~;ksa ij & tgka rd os xUus dh [kjhn ;k phuh dh fcdzh djrh gksa & ykxw gksaxs] 1-10-1960 fu;r djrh gSA

6. [No. F. 23(15) Ind(A)/59-4, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C, dated 1.12.1960, page 514.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] og rkjh[k ftldks fd mDr ,DV ds izko/kku] jax ysiksa ds fuekZ.k esa fujr QSfDV~;ksa ij ml lhek rd tgka rd fd os jax&ysiksa dk fodz; djsa] ykxw gksxs] 1-10-1960 fu;r djrh gSA

7. [No. F. 23(15) Ind(A)/59-5, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C, dated 1.12.1960, page 514.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] og rkjh[k ftldks fd mDr ,DV ds izko/kku&tgka rd fd os ifj.kke&bdkb;ksa (Units of mass) ls lacaf/kr gSa & fcLdqV&fuekZ.k esa fujr QsfDV~;ksa ij ml lhek rd tgka rd fd os fcLdqV&fodz; djsa] ykxw gksxs] 1-10-1960 fu;r djrh gSA

8. [No. F. 23(15) Ind(A)/59-6, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C, dated 1.12.1960, page 514.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] og rkjh[k ftldks fd mDr ,DV ds izko/kku&tgka rd fd os ifj.kke&bdkb;ksa (Units of mass) ls lacaf/kr gSa & lkcqu&fuekZ.k es fujr QsfDV~;ksa ij ml lhek rd tgka rd fd os lkcqu&fuekZ.k ds fufeRr dPpk eky [kjhnsa rFkk lkcqu&fodz; djsa] ykxw gksaxsa] 1-10-1960 fu;r djrh gSA

9. [No. F. 23(15) Ind(A)/59-7, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C, dated 1.12.1960, Pages 514-15.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] og rkjh[k ftldks fd mDr ,DV ds izko/kku HkS"kt&fuekZ.k esa fujr QsfDV~;ksa ij ml lhek rd tgka rd fd os HkS"kt&fodz; vFkok HkS"kt&fuekZ.k gsrq lkexzh&dz; djsa] ykxw gksaxs] 1-10-1960 fu;r djrh gSA

10. [No. F. 23(15) Ind(A)/59-8, dated 12.9.1960-Published in Rajasthan Gazette, Part 4-C, dated 1.12.1960, page 515.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] og rkjh[k ftldks fd vifj"Vd`r isV~ksfy;e inkFkksZ&vifj"Vd`r isV~ksfy;e ;k isV~ksfy;e ls cuh oLrqvksa ds mRiknd] fuekZrk ;k forjd }kjk vFkok fdlh ,tsUV O;kikjh ;k QqVdj fodzsrk tks vifj"Vd`r isV~ksfy;e ;k isV~ksfy;e ls cuh oLrqvksa dk dz;&fodz; djrs gksa] }kjk mRikfnr] fufeZr] forfjr] [kjhns ;k csps tk;s& ds ckjs esa mDr vf/kfu;e ds izko/kku ykxw gksaxs] 1-10-1960 fu;r djrh gSA

11. [No. F. 10(4) Ind(A)/61, dated 20.6.1961-Published in Rajasthan Gazette, Part 4-C, dated 27.7.1961, page 215-16.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (la0 32] lu~ 1958) dh /kkjk 1 dh mi&/kkjk (3) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj] ,rn~}kjk] 1-7-1961 ,slh rkjh[k fu;r djrh gS ftldks fd mDr vf/kfu;e ds izko/kku] tgka rd os {kerk dh bZdkb;ksa ls lacaf/kr gS vtesj] chdkusj] tks/kiqj] t;iqj] dksVk rFkk mn;iqj ftyksa esa izHkko esa vk;sxsaA

12. [No. F. 10(4), Ind./A/61, dated 6.11.1961-Published in Rajasthan Gazette, Part 4-C, Extraordinary), dated 14.11.1961, page 213.]

In exercise of the powers conferred by sub-section (5) of section 1 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958), the State Government hereby appoints 15th November, 1961, as the date on which the provisions of the said Act, in so far as they relate to units of length, shall come into force in the whole of the State of Rajasthan except in those classes of undertaking or those classes of goods in respect of which the said provisions have already come into force.

13. [Corrigendum No. F. 29(164), Ind/A/59, dated 9.1.1962-Published in Rajasthan Gazette, Part 4-C, dated 13.1.1962, page 627.]

Substitute the word "Controller" for the word "Superintendent" appearing in this Department notification of even number dated 28.8.1961, published in Rajasthan Gazette, dated 14.12.1961 regarding appointment of Deputy Director Weights and Measures, Rajasthan.

14. [No. F. 10(4), Ind/A/61, dated 13.2.1962-Published in Rajasthan Gazette, Extraordinary, dated 26.4.1962.]

In exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958), the State Government hereby appoints 1st March, 1962, as the date on which the provisions of the said Act, in so far as they relate to units of capacity, shall come into force in the districts of Alwar, Tonk, Sawai Madhopur, Sikar, Nagaur, Bhilwara, Pali, Sriganganagar, Barmer, Jhalawar, Bundi and Bharatpur.

15. [No. F. 10(5) Ind. (A)/62, dated 11.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 19.7.1962, page 375.]

In exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958), the State Government hereby appoints 1st August, 1962 as the date on which the provisions of the said Act in so far as they relate to units of the State of Rajasthan left uncovered by this Department Notification No. F. 10(4)/Ind. (A)/61, dated 20.6.1962.

16. [No. F. 10(4), Ind. (A)/62, dated 17.7.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 26.7.1962, page 390.]

In exercise of the powers conferred by sub-section (3) of section 1 of Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958), the State Government hereby appoints 1.8.1962 as the date on which the provisions of the said Act shall come into force in the State of Rajasthan in respect of undertakings engaged in the manufacture of alcohol in so far as they undertake the sale of alcohol.

17. [No. 10(4) Ind. (A)/61, dated 13.11.1962-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 13.11.1962, page 427.]

In exercise of the powers conferred by sub-section (3) of section 1 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958) the State Government hereby appoints the 15th November, 1962, as the date on which the provisions of the said Act in so far as they relate to units of mass shall come into force in the whole of the State of Rajasthan except in relation to those classes of undertakings or those classes of goods in respect of which the provisions have already come into force.

18. [No. F. 37(24) Ind. (A)/68, dated 17.2.1969-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 18.2.1969.]

S.O. 8. - In exercise of the powers conferred by section 8 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958), the State Government hereby directs that in the trades in the articles of soap, toilets, cosmetics and perfumery, no transaction, dealing or contract shall be made or had except by measure only, in case these articles are in liquid form, and. in other cases, except by weight only. This notification shall take effect throughout the State of Rajasthan with effect from 1.4.1969.

19. [No. F. 23(2) Ind./A/60, dated 9.8.1960-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 25.8.1960.]

In exercise of the powers conferred by section 8 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958), the State Government hereby direct that in the trade pertaining to "Liquid Paints" no transaction, dealing or contract, shall be made or had except by measures (by volume and not by weight) with effect from 15.8.1960.

20. [No. F. 9(3) Ind. (A)/67, dated 7.10.1967-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 11.1.1968, page 955.]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 (vf/kfu;e la[;k 32 lu~ 1958) dh /kkjk 8 }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj ,rn~}kjk funsZ'k djrh gS fd 1-12-1967 ls lEiw.kZ jktLFkku jkT; ds fVEcj V~sM dk O;kikj [ o [Corrected by Rajasthan Gazette, dated 16.5.1968.]] ysus nsu eSfV~d eki esa gksxk ,oa [ dksbZ [Corrected by Rajasthan Gazette, dated 16.5.1968.]] O;ogkj] ysu nu ;k [ vuqcU/k [Corrected by Rajasthan Gazette, dated 16.5.1968.]] eSfV~d eki ds flok; vU;Fkk ugha fd;k tkosxkA eSfV~d eki orZeku esa Hkkjrh; ekud laLFkk }kjk fu/kkZfjr ekud vkbZ0,l0 1331&1966 (uohure :i) ds vuqlkj gksaxsA

21. [No. F. 9(1) Ind/II/74, dated 24.8.1974-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 24.8.1974, page 209.]

S.O. 102. - In exercise of the powers conferred by section 8 of the Rajasthan Weights and Measures (Enforcement) Act, 1958, the State Government hereby directs that on and from the expiry of 30 days from the date of this notification, every beverage packed, sold, delivered or distributed within the State of Rajasthan in any bottle, container or other sealed package shall bear thereon in an unambiguous, conspicuous and clear manner and indication in mililiters of the net volume of the beverage contained in such bottle, container or other sealed package.

22. [No. F. 9(9) Ind(A)/66, dated 16.1.1967-Published in Rajasthan Gazette, Part 4(C), dated 22.6.1967, page 262]

In exercise of the powers conferred by Article 258-A of the Constitution, the Governor, with the consent of the Government of India, entrusts to the Director, Weights and Measures, Ministry of Commerce, Government of India, the functions of the State Government under the provisions of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958) specified in column 1 of the Schedule below, subject to such conditions, if any, as are specified in column 2 of the said Schedule against the corresponding entry in column 1 thereof.

Schedule

Provisions of the Act Conditions, if any, subject to which functionshave been entrusted
Section 10. Prohibition of sale of unstampedcommercial weights and measures The power shall be limited to the verificationof weights or measures or weighing or measuring instruments wheresuch weights or measures or weighing or measuring instruments arethe subject of an inter-State sale or sale in this State anddelivery in any other State.

23. [No. F. 9(9) Ind(A)/66, dated 16.1.1967-Published in Rajasthan Gazette, Part 4(C), dated 22.6.1967, page 262]

In exercise of the powers conferred by Article 258-A of the Constitution, the Governor, with the consent of the Government of India, entrusts to the Director, Weights and Measures, Ministry of Commerce, Government of India, the functions of the State Government under the provisions of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958) specified in column 1 of the Schedule below, subject to such conditions, if any, as are specified in column 2 of the said Schedule against the corresponding entry in column 1 thereof.

Schedule 2

Provisions of the Act Conditions, if any, subject to which functionshave been entrusted
Section 11. Prohibition of use of unstamped commercial weights and measures. The power shall be limited to the verification of weights or measures or weighing or measuring instruments manufactured in any State (other than this State) and used in this State.

24. [No. F. 10(6)/Ind. (A)/63, dated 7.8.1964-Published in Rajasthan Gazette, Part 4-C, Extraordinary, dated 19.11.1964, page 488]

In exercise of the powers conferred by section 12 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958) the State Government, being of the opinion that the respective sizes of the weights of denomination of 20 mg. and below render themselves impraticable to be stamped under the said Act, hereby exempts the said weights from being so stamped.

25. [No. D. 13713/F. 23(3)/Ind. (A)/58, dated 9.1.1959-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 21.5.1959, page 176]

In exercise of the powers conferred by sub-section (1) of section 15 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Rajasthan Act No. 32 of 1958), the State Government hereby appoints the Deputy Director Industries (Head Quarters) as the Superintendent of Weights and Measures for the State for exercising the powers and the discharging the duties conferred or imposed on him by or under the said Act.

26. [No. F. 39(175) Ind./A/64, dated 30.11.1964-Published in Rajasthan Gazette, Part 4-C, dated 21.1.1965, page 799]

In exercise of the powers conferred by sub-section (1) of section 15 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Rajasthan Act 32 of 1958), the State Government hereby appoints all the District Industries Officers and [Assistant Directors] [Substituted for 'Regional Deputy Director' vide Notification No. F. 39(175) Ind(A)/64, dated 25.8.1967-Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 5.10.1967.], functioning under the Department of Industries and Civil Supplies, Rajasthan, to be Assistant Controllers of Weights and Measures for exercising the powers and discharging the duties conferred or imposed on them by or under the said Act.

27. [No. F. 39(175) Ind./A/64, dated 30.11.1964-Published in Rajasthan Rajasthan, Part 4-C, dated 21.1.1965, page 799]

In exercise of the powers conferred by sub-section (1) of section 15 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Rajasthan Act 32 of 1958), the State Government hereby appoints Project Officers of Nagaur and Churu Districts of Rajasthan, to be Assistant Controllers of Weights and Measures for exercising the powers and discharging the duties conferred or imposed on them by or under the said Act.

28. [No. F. 9(9) Ind(A)/66, dated 16.1.1967-Published in Rajasthan Gazette, Part 4(C), dated 22.6.1967, page 262]

In exercise of the powers conferred by Article 258-A of the Constitution, the Governor, with the consent of the Government of India, entrusts to the Director, Weights and Measures, Ministry of Commerce, Government of India, the functions of the State Government under the provisions of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958) specified in column 1 of the Schedule below, subject to such conditions if any, as are specified in column 2 of the said Schedule against the corresponding entry in column 1 thereof.

Schedule 3

Provisions of the Act Conditions, if any, subject to which functionshave been entrusted
Section 15. Appointment of Controller, Assistant Controller and Inspector. Nil.

29. [la[;k ,Q0 32@17 laLFkk@ck0ek0 %& 1-12-1973]

jktLFkku ckV rFkk eki (izorZu) vf/kfu;e] 1958 dh mi&/kkjk (2) /kkjk 15 ds varxZr jkT; ljdkj foKfIr dzekad Mh0 7922@59@,Q0 23(3) vkbZ0,l0 58] fnukad 4-8-1959 ds }kjk esjs dks iznRr 'kfDr;ksa dk iz;ksx djrs gq, fuEu LFkkuh; lhek;sa fu/kkZfjr dh tkrh gSa] ftlesa izR;sd fujh{kd@lgk;d fujh{kd] ckV o eki vius le{k vafdr LFkkuh; lhekvksa esa gh] mu 'kfDr;ksa dk iz;ksx rFkk mu drZO;ksa dk ikyu djsxk] tks bl vf/kfu;e }kjk ;k rnUrxZr mudks iznku dh xbZ gSa vFkok mu ij vkjksfir fd;s x;s gSA;g foKfIr LFkkuh; lhek;sa fu/kkZj.k laca/kh leLr iwoZ izlkfjr foKfIr;ksa dks fu"izHkkfor djrh gSA
dz0la0 in fu;qfDrLFkku LFkkuh;lhek;sa
1 2 3 4
1- fujh{kd]ckV o eki(eq[;k0) t;iqj lEiw.kZjktLFkkuA
2- fujh{kd@lgk;dfujh{kd] ckV o eki] t;iqj t;iqj t;iqj]vkesj rFkk dksViwryh lc&fMohtuA
3- fujh{kd@lgk;dfujh{kd] ckV o eki] nkSlk nkSlk nkSlklc&fMohtuA
4- fujh{kd@lgk;dfujh{kd] ckV o eki] lkaHkj lkaHkj lkaHkjlc&fMohtkuA
5- fujh{kd@lgk;dfujh{kd] ckV o eki] tks/kiqj tks/kiqj tks/kiqjftykA
6- fujh{kd@lgk;dfujh{kd] ckV o eki] chdkusj chdkusj chdkusjftykA
7- fujh{kd@lgk;dfujh{kd] ckV o eki] mn;iqj mn;iqj mn;iqj]>kM+ksy] lyqEcj rFkk cYyHk uxj lc&fMohtuA
8- fujh{kd@lgk;dfujh{kd] ckV o eki] jktleUn jktleUn jktleUnrFkk Hkwfe lc&fMohthuA
9- fujh{kd@lgk;dfujh{kd] ckV o eki] Mwaxjiqj Mawxjiqj MqaxjiqjftykA
10- fujh{kd@lgk;dfujh{kd] ckV o eki] vtesj vtesj vtesjrFkk dsdM+h lc&fMohtuA
11- fujh{kd@lgk;dfujh{kd] ckV o eki] C;kij C;kij C;kijlc&fMohtuA
12- fujh{kd@lgk;dfujh{kd] ckV o eki] fd'kux<+ fd'kux<+ fd'kux<+lc&fMohtuA
13- fujh{kd@lgk;dfujh{kd] ckV o eki] vyoj vyoj vyojftykA
14- fujh{kd@lgk;dfujh{kd] ckV o eki] dksVk dksVk dksVkrFkk jkexat e.Mh lc&fMohtuA
15- fujh{kd@lgk;dfujh{kd] ckV o eki] ckjka ckjka ckjkarFkk Nijk lc&fMohtuA
16- fujh{kd@lgk;dfujh{kd] ckV o eki] cwUnh cwUnh cwUnhftykA
17- fujh{kd@lgk;dfujh{kd] ckV o eki] >kykokM+ >kykokM+ >kykokM+ftykA
18- fujh{kd@lgk;dfujh{kd] ckV o eki] ukxkSj ukxkSj ukxkSjrFkk esM+rk lc&fMohtuA
19- fujh{kd@lgk;dfujh{kd] ckV o eki] MhMokuk MhMokuk MhMokukrFkk ijcrlj lc&fMohtuA
20- fujh{kd@lgk;dfujh{kd] ckV o eki] pq: pq: pq:rFkk jktx<+ lc&fMohtuA
21- fujh{kd@lgk;dfujh{kd] ckV o eki] jrux<+ jrux<+ jrux<+lc&fMohtuA
22- fujh{kd@lgk;dfujh{kd] ckV o eki] ckalokM+k ckalokM+k ckalokM+kftykA
23- fujh{kd@lgk;dfujh{kd] ckV o eki] Vksad Vksad VksadftykA
24- fujh{kd@lgk;dfujh{kd] ckV o eki] xaxkuxj xaxkuxj xaxkuxjrFkk djuiqj lc&fMohtuA
25- fujh{kd@lgk;dfujh{kd] ckV o eki] guqekux<+ guqekux< guqekux<+]jk;flaguxj rFkk uksgj lc&fMohtuA
26- fujh{kd@lgk;dfujh{kd] ckV o eki] ckM+esj ckM+esj ckM+esjftykA
27- fujh{kd@lgk;dfujh{kd] ckV o eki] tSlyesj tSlyesj tSlyesjftykA
28- fujh{kd@lgk;dfujh{kd] ckV o eki] fljksgh fljksgh fljksghftykA
29- fujh{kd@lgk;dfujh{kd] ckV o eki] tkyksj tkyksj tkyksjftykA
30- fujh{kd@lgk;dfujh{kd] ckV o eki] ikyh ikyh ikyhrFkk ckyh lc&fMohtuA
31- fujh{kd@lgk;dfujh{kd] ckV o eki] lkstr lkstr lkstrrFkk tSrkj.k lc&fMohtuA
32- fujh{kd@lgk;dfujh{kd] ckV o eki] fpRrkSM+x<+ fpRrkSM+x<+ fpRrkSM+x<+]cSxa rFkk diklu lc&fMohtuA
33- fujh{kd@lgk;dfujh{kd] ckV o eki] fuEckgsM+k fuEckgsM+k fuEckgsM+k]izrkix<+ lc&fMohtuA
34- fujh{kd@lgk;dfujh{kd] ckV o eki] HkhyokM+k HkhyokM+k HkhyokM+k]xqykciqjk lc&fMohtuA
35- fujh{kd@lgk;dfujh{kd] ckV o eki] 'kkgiqjk 'kkgiqjk 'kkgiqj]ekaMyx<+ lc&fMohtuA
36- fujh{kd@lgk;dfujh{kd] ckV o eki] lhdj lhdj lhdjrFkk Qrsgiqj lc&fMohtuA
37- fujh{kd@lgk;dfujh{kd] ckV o eki] uhe&dk&Fkkuk uhe&dk&Fkkuk uhe&dk&Fkkuklc&fMohtuA
38- fujh{kd@lgk;dfujh{kd] ckV o eki] >qU>quwa >qU>quwa >qU>quwaftykA
39- fujh{kd@lgk;dfujh{kd] ckV o eki] Hkjriqj Hkjriqj HkjriqjrFkk Mhx lc&fMohtuA
40- fujh{kd@lgk;dfujh{kd] ckV o eki] c;kuk c;kuk c;kuklc&fMohtuA
41- fujh{kd@lgk;dfujh{kd] ckV o eki] /kksyiqj /kksyiqj /kksyiqjlc&fMohtuA
42- fujh{kd@lgk;dfujh{kd] ckV o eki] lokbZek/kksiqj lokbZek/kksiqj lokbZek/kksiqjrFkk xaxkiqjA
43- fujh{kd@lgk;dfujh{kd] ckV o eki] djkSyh djkSyh djkSyhlc&fMohtuA
44- fujh{kd@lgk;dfujh{kd] ckV o eki] fgUMkSu fgUMkSu fgUMkSulc&fMohtuA

30. [No/ F. 32 (17), laLFkk@ck0e0] dated 20.4.1974 - Published in Rajasthan Gazette Part II-A, dated 22.8.1974, page 45.]

jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 dh /kkjk 15 dh mi&/kkjk (2) ds vUrxZr jkT; ljdkj }kjk tkjh dh xbZ o vf/klwpuk dzekad Mh0 7922@53@,Q-& 23(3)/58 fnukad 4-8-1959 ds }kjk iznRr 'kfDr;ksa dk mi;ksx djrs gq, bl dk;kZy; dh vf/klwpuk dzekad ,Q0 32(18) laLFkk@ck0ek0 fnukad 1-12-1973 }kjk fuEufyf[kr fujh{kd ckV o eki dh tks LFkkuh; lhek,a ?kksf"kr dh Fkh og lhek] jktLFkku esa fofHkUu jsYos ds vkSj mlds }kjk iz;ksx esa yk;s tkus okys ckV o eki ds lR;kiu ,oa eqnzkadu dk;Z djrs gq;s c<+kdj lEiw.kZ jktLFkku dh tkrh gSAfQj Hkh os muds uke ds vkxs vafdr {ks=ksa ds fy, gh dk;Z o dRrZO;ksa jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 o fu;e 1959 ds vUrxZr mudks fn, x, gS] dk ikyu djsaxsA
dz0la0 fujh{kdksads uke eq[;ky; jsyos{ks=
1 2 3 4
1- Jh,l0,u0 iqjksfgr] fujh{kd] ckV o eki] t;iqj t;iqj t;iqjjsyos {ks=
2- Jh,l0ds0 ekFkqj] fujh{kd] ckV o eki] tks/kiqj tks/kiqj tks/kiqjjsyos {ks=
3- Jhvkj0ch0 ckaxyk] fujh{kd] ckV o eki] vtesj vtesj vtesjjsyos {ks= dk Hkkx vtesj dh vksj ls vgenkckn dh rjQ
4- Jh,l0,y0 dksaV~;kjh] fujh{kd] ckV o eki] mn;iqj mn;iqj vtesjjsyos {ks= dk Hkkx vtesj dh vksj ls mn;iqj dh rjQ vkSj jrykejsyos {ks=
5- Jhxksiky 'kekZ] fujh{kd] ckV o eki] dksVk dksVk dksVkjsyos {ks=
6- Jhch0,l0] R;kxh] fujh{kd] ckV o eki] chdkusj chdkusj chdkusjjsyos {ks=

31. [Notification No. F. 33(46)/Ind./Gr. 11/72, dated 14.2.1974-Rajasthan Gazette, Part 1(B), dated 19.9.1974, page 177.]

In exercise of the powers conferred by sub-section (1) and (2) of section 15 of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Rajasthan Act 32 of 1958), the State Government, hereby appoints the District Industries Officer, Jalore, Dungarpur, Jhunjhunu and Bundi, functioning under the Department of Industries, to be Assistant Controllers of Weights and Measures, for exercising the powers and discharging the duties conferred or imposed on them by or under the said Act in their respective areas.

32. [No. F. 33(46), m|ksx /2/72, dated 1.5.1975 - Published in Rajasthan Gazette, Part IV-C, dated 26.6.1975, page 165.]

,l0vks0 293-& bl dk;kZy; dh vf/klwpuk la[;k i0 33@45 m|ksx 72 fnukad 30-4-1973 ,oa fnukad 14-2-1974 dk vf/kdze.k djrs gq, rFkk jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 (1958 dk jktLFkku vf/kfu;e 32) dh /kkjk 15 dh mi&/kkjk (1) rFkk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj ,rn~}kjk m|ksx foHkkx v/khu dk;Z djus okys fuEu vf/kdkfj;ksa dks muds vius vius vf/kdkfjrk {ks=ksa esa mDr vf/kfu;e }kjk ;k rn~/khu mUgsa iznRr 'kfDr;ksa dk iz;ksx rFkk mu ij vf/kjksfir drZO;ksa dk fuoZgu djus ds fy, lgk;d fu;a=d ckV o eki fu;qDr djrh gS&
dz0la0 in fu;qfDrLFkku
1 2 3
1- lgk;dfunsZ'kd(;kstuk ,oa losZ{k.k) pq:ukxkSj] VkSad] ckalokM+k ,oa >kykokM+
2- lgk;dfunsZ'kd m|ksx chdkusj]mn;iqj] vtesj] dksVk] vyoj] xaxkuxj] Hkjriqj ,oa HkhyokM+k
3- ftykm|ksx vf/kdkjh(ckV o eki) t;iqj&tks/kiqj
4- ftykm|ksx vf/kdkjh ckM+esj]tSlyesj(eq[;ky; ckM+esj])ikyh] fljksgh] lhdj] Mwaxjiqj] lokbZek/kksiqj] fpRrkSMx<+] cwanh] tkykSj

33. [No. F. 32(17), laLFkk@ck0ek0] dated 19.11.1973]

jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 dh mi&/kkjk (1) /kkjk 15 ds vUrxZr izlkfjr jkT; ljdkj dh foKfIr dzekad Mh@11745@59@,Q0 23(3) m|ksx@,@58 fnukad 31-12-1959 ds }kjk iznRr 'kfDr;ksa dk mi;ksx djrs gq, fuEufyf[kr O;fDr;ksa dh mDr vf/kfu;e }kjk ;k rnUrxZr mUgsa iznRr 'kfDr;ksa dk iz;ksx rFkk ml ij vkjksfir drZO;ksa dk ikyu djrs gq;s ,rn~}kjk fujh{kd] ckV o eki dh fu;qfDr dh tkrh gSA

1.

- Jh ftrsUnz ukFk frokM+h

2.

- Jh ds'ko izlkn O;kl

3.

- Jh eksguyky nk/khp

4.

- Jh ujsUnz dqekj 'kekZ

5.

- Jh xq.koUryky HkV~B

6.

- Jh dUgS;kyky O;kl

7.

- Jh ywukjke oekZ

8.

- Jh jkefuokl 'kekZ

9.

- Jh 'kkfUr yky dksBkjh

10.

- Jh vuUrj ukjk;.k

11.

- Jh lUrks"k dqekj 'kekZ

12.

- Jh pUnj flag ckosy

13.

- Jh x.kir flag

14.

- Jh fg:ey

15.

- Jh fj[kc jkt ldyspk

16.

- Jh jes'k dqekj xksiykuh

34. [No. F. 32(17), laLFkk@ck0ek0@Mh&35, dated 25.7.1974]

jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 dh mi&/kkjk (1) /kkjk 15 ds vUrxZr izlkfjr jkT; ljdkj dh foKfIr dzekad Mh@11@745@59@,Q0 23(3) m|ksx@,@58 fnukad 21-12-1959 ds }kjk iznRr 'kfDr;ksa dk mi;ksx djrs gq, fuEufyf[kr O;fDr;ksa dks mDr vf/kfu;e }kjk ;k rnUrxZr iznRr 'kfDr;ksa dk iz;ksx djrs rFkk mu ij vkjksfir drZO;ksa dk ikyu djrs gq, ,rn~}kjk lgk;d fujh{kd ckV o eki ds in ij fu;qfDr dh tkrh gSA

1.

- Jh n;ky flag] lgk;d fujh{kd ckV o ekiA

2.

- Jh bdcky vgen] lgk;d fujh{kd ckV o ekiA

35. [No. F. 31(49), laLFkk@ck0ek0, 2590-2685, dated 18.11.1980 - Published in Rajasthan Gazette, Part 4-C(II), dated 25.12.1980, page 524.] = 1981 RSCS/II/P.17/H.14

,l0vks0 601-& jktLFkku ckV o eki (izorZu) vf/kfu;e] 1959 dh /kkjk 15 dh mi&/kkjk (2) ds vUrxZr izlkfjr jkT; ljdkj dh vf/klwpuk dzekad Mh&7922@59] 23@3] vkbZ0,0@53 fnukad 4-8-1959 ds iznRr 'kfDr;ksa dk iz;ksx djrs gq, fujh{kd ckV o eki (eq[;ky;) pyu 'khy iz;ksx'kkyk] t;iqj ds dk;Z {ks= dh LFkkuh; lhek,a leLr jktLFkku fu/kkZfjr dh tkrh gSA og mu 'kfDr;ksa dk iz;ksx rFkk mu drZO;ksa dk ikyu djsxk tks bl vf/kfu;e }kjk ;k rnUrxZr mldks iznku dh xbZ gS vFkok ml ij vkjksfir fd;s x;s gSA

36. [No. F. 32(17), laLFkk@ck0ek0, dated 17.12.1984 - Published in Rajasthan gazette, part I-A, dated 3.1.31985, page 138.]

jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 dh /kkjk 15 dh mi&/kkjk (2) ds vUrxZr jkT; ljdkj foKfIr dzekad Mh@7922@59@,Q0 23(3) vkbZ0,l0@58] fnukad 4-8-1959 ds }kjk esjs dks iznRr 'kfDr;ksa dk iz;ksx djrs gq,] fuEu LFkkuh; lhek;sa fu/kkZfjr dh tkrh gS] ftlesa izR;sd fujh{kd@lgk;d fujh{kd] ckV o eki vius le{k vafdr LFkkuh; lhekvksa esa gh] mu 'kfDr;ksa dk iz;ksx rFkk mu drZO;ksa dk ikyu djsxk] tks bl vf/kfu;e }kjk ;k rnUrxZr mudks iznku dh xbZ gS vFkok mu ij vkjksfir fd;s x;s gSA;g vf/klwpuk LFkkuh; lhek;sa fu/kkZj.k laca/kh leLr iwoZ izlkfjr foKfIr;ksa dks fu"izHkkfor djrh gSA
dz0la0 en fu;qfDrLFkku LFkkuh;lhek;sa
1 2 3 4
1- fujh{kd@lgk;dfujh{kd ckV o eki(eq0) t;iqj lEiw.kZjktLFkku
2- fujh{kd@lgk;dfujh{kd ckV o eki(pyu'khy okgu) t;iqj lEiw.kZjktLFkku
3- fujh{kd@lgk;dfujh{kd ckV o eki] t;iqj t;iqj t;iqj]vtesj] dksViwryh lc fMohtu
4- fujh{kd@lgk;dfujh{kd ckV o eki] nkSlk nkSlk nkSlklc&fMohtu
5- fujh{kd@lgk;dfujh{kd ckV o eki] lkaHkj lkaHkj lkaHkjlc&fMohtu
6- fujh{kd@lgk;dfujh{kd ckV o eki] tks/kqij tks/kiqj tks/kiqjftyk
7- fujh{kd@lgk;dfujh{kd ckV o eki] chdkusj chdkusj chdkusjftyk
8- fujh{kd@lgk;dfujh{kd ckV o eki] mn;iqj mn;iqj mn;iqj]>kM+ksy] lywEcj] cYyHkuxj lc fMohtu
9- fujh{kd@lgk;dfujh{kd ckV o eki] dkadjksyh dkadjksyh jktlean]Hkhe lc&fMohtu
10- fujh{kd@lgk;dfujh{kd ckV o eki] Mwaxjiqj Mwaxjiqj Mwaxjiqjftyk
11- fujh{kd@lgk;dfujh{kd ckV o eki] vtesj vtesj vtesjvtesj lc&fMohtu
12- fujh{kd@lgk;dfujh{kd ckV o eki] C;koj C;koj C;kojlc fMohtu
13- fujh{kd@lgk;dfujh{kd ckV o eki] fd'kux< +fd'kux<+ fd'kux<+lc&fMohtu
14- fujh{kd@lgk;dfujh{kd ckV o eki] dsdM+h dsdM+h dsdM+hlc&fMohtu
15- fujh{kd@lgk;dfujh{kd ckV o eki] vyoj vyoj vyojftyk
16- fujh{kd@lgk;dfujh{kd ckV o eki] dksVk dksVk dksVko jktxat e.Mh lc fMohtu
17- fujh{kd@lgk;dfujh{kd ckV o eki] ckjka ckjka ckjkao NkcM+k lc fMohtu
18- fujh{kd@lgk;dfujh{kd ckV o eki] cwanh cwanh cwanhftyk
19- fujh{kd@lgk;dfujh{kd ckV o eki] >kykokM+ >kykokM+ >kykokM+ftyk
20- fujh{kd@lgk;dfujh{kd ckV o eki] ukxkSj ukxkSj ukxkSjo esMrk fMohtu
21- fujh{kd@lgk;dfujh{kd ckV o eki] MhMokuk MhMokuk MhMokuko ijcrlj lc fMohtu
22- fujh{kd@lgk;dfujh{kd ckV o eki] pq: pq: pq:o jktx<+ lc fMohtu
23- fujh{kd@lgk;dfujh{kd ckV o eki] jrux< +jrux<+ jrux<+lc fMohtu
24- fujh{kd@lgk;dfujh{kd ckV o eki] ckalokM+k ckalokM+k ckalokM+kftyk
25- fujh{kd@lgk;dfujh{kd ckV o eki] Vksad Vksad Vksadftyk
26- fujh{kd@lgk;dfujh{kd ckV o eki] Jhxaxkuxj Jhxaxkuxj xaxkuxjo dj.kiqj lc fMohtu
27- fujh{kd@lgk;dfujh{kd ckV o eki] guqekux<+ guqekux<+ guqekux<+jk;flag uxj rFkk uksgj lc fMohtu
28- fujh{kd@lgk;dfujh{kd ckV o eki] ckM+esj ckM+esj ckM+esjftyk
29- fujh{kd@lgk;dfujh{kd ckV o eki] tSlyesj tSlyesj tSlyesjftyk
30- fujh{kd@lgk;dfujh{kd ckV o eki] fljksgh fljksgh fljksghftyk
31- fujh{kd@lgk;dfujh{kd ckV o eki] tkykSj tkykSj tkykSjftyk
32- fujh{kd@lgk;dfujh{kd ckV o eki] ikyh ikyh ikyho ckyh lc fMohtu
33- fujh{kd@lgk;dfujh{kd ckV o eki] lkstr lkstr lkstro tSrkj.k lc fMohtu
34- fujh{kd@lgk;dfujh{kd ckV o eki] fpRrkSM+x<+ fpRrkSM+x<+ fpRrkSM+x<+]csxwa rFkk diklu lc fMohtu
35- fujh{kd@lgk;dfujh{kd ckV o eki] fuEckgsM+k fuEckgsM+k fuEckgsM+ko izrkix<+ lc fMohtu
36- fujh{kd@lgk;dfujh{kd ckV o eki] HkhyokM+k HkhyokM+k HkhyokM+kftyk
37- fujh{kd@lgk;dfujh{kd ckV o eki] lhdj lhdj lhdjftyk
38- fujh{kd@lgk;dfujh{kd ckV o eki] Hkjriqj Hkjriqj Hkjriqjlc fMohtu
39- fujh{kd@lgk;dfujh{kd ckV o eki] Mhx Mhx Mhxlc fMohtu
40- fujh{kd@lgk;dfujh{kd ckV o eki] c;kuk c;kuk c;kuklc fMohtu
41- fujh{kd@lgk;dfujh{kd ckV o eki] >qU>quwa >qU>quwa >qU>quawftyk
42- fujh{kd@lgk;dfujh{kd ckV o eki] /kkSyiqj /kkSyiqj /kkSyiqjftyk
43- fujh{kd@lgk;dfujh{kd ckV o eki] l0 ek/kksiqj l0ek/kksiqj l0ek/kksiqj lc fMohtu
44- fujh{kd@lgk;dfujh{kd ckV o eki] fgUMkSu fgUMkSu fgUMkSulc fMohtu
45- fujh{kd@lgk;dfujh{kd ckV o eki] xaxkiqj flVh xaxkiqjflVh xaxkiqjflVh lc fMohtu

37. [Order No. F. 9 (7)/Ind./2/82, dated 1.1.1987-Published in Rajasthan Gazette, Extraordinary, part 4(C)(II), dated 5.1.1987, page 355.]

,l0vks0 169-& bl foHkkx dh lela[;d vf/klwpuk fnukad 7&2&1983 dk vfrdze.k djrs gq;s rFkk jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 (1958 dk jktLFkku vf/kfu;e 32) dh /kkjk 15 dh mi&/kkjk (1) rFkk (2) }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq, jkT; ljdkj ,rn~}kjk bl foHkkx ds fuEu vf/kdkfj;ksa dks muds lEeq[k of.kZr vius&vius vf/kdkfjrk {ks=ksa esa mDr vf/kfu;e }kjk iznRr ;k rn~/khu mUgsa iznRr 'kfDr;ksa dk iz;ksx rFkk mu ij vf/kjksfir drZO;ksa dk fuoZgu djus ds fy;s insu lgk;d fu;a=d] ckV o eki fu;qDr djrh gS%&
dz0la0 in fu;qfDrLFkku
1- mifuns'kd] m|ksx foHkkx] ftyk m|ksx dsUnz] vtesj]vyoj] HkhyokM+k] tks/kiqj] dksVk] mn;iqj vkSj ikyhA
2- lgk;dfuns'kd] m|ksx foHkkx] ftyk m|ksx dsUnz pq:]ukSxkSj] Vksad] ckWalokM+k] lhdj] >qU>quwa] chdkusj]Jhxaxkuxj] Hkjriqj] >kykokM+] lokbZek/kksiqj] cwUnh] ckM+esj]tSlyesj] fljksgh] tkyksj] /kkSyiqj] Mwaxxjiqj] fpRrkSM+x<+A
3- ftykm|ksx vf/kdkjh](ckV o eki])ft0m0ds t;iqjA

38. [No. F. 6/31(49)WM/Ins., dated 20.4.1988-Published in Rajasthan Gazette, Extraordinary, Part 2(A), dated 5.5.1988, pages 9-10.]

jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 dh /kkjk 15 dh mi&/kkjk (2) ds varxZr jkT; ljdkj foKfIr dzekad Mh0 7922@59@,Q0 23(3) vkbZ0,l0 58] fnukad 4-8-1959 ds }kjk esjs dks iznRr 'kfDr;ksa dk iz;ksx djrs gq,] fuEukafdr LFkkuh; lhek;sa fu/kkZfjr dh tkrh gS] ftlesa izR;sd fujh{kd@lgk;d fujh{kd] ckV o eki vius le{k vafdr LFkkuh; lhekvksa esa gh] mu 'kfDr;ksa dk iz;ksx rFkk mu drZO;ksa dk ikyu djsxk tks bl vf/kfu;e }kjk ;k rn~UxZr mudksa iznku dh xbZ vFkok mu ij vkjksfir fd;s x;s gSaA;g vf/klwpuk LFkkuh; lhek;sa fu/kkZj.k laca/kh vf/klwpuk la[;k ,Q0 32(17) laLFkk@ckek] fnukad 17-12-1984 ,oa vU; leLr iwoZ izlkfjr foKfIr;ksa dks fu"izHkkfor djrh gS%&
dz0la0 in fu;qfDrdk LFkku dk;Z{ks= dh LFkkuh; lhek;sa
1 2 3 4
1- fujh{kd@lgk;dfujh{kd(ckek) t;iqj(eq0) lEiw.kZjktLFkku
2- fujh{kd@lgk;dfujh{kd(ckek) t;iqj t;iqjo vkesj lc fMfotu
3- fujh{kd@lgk;dfujh{kd(ckek) nkSlk nkSlklc&fMohtu
4- fujh{kd@lgk;dfujh{kd(ckek) dksViwryh dksViwryhlc&fMfotu
5- fujh{kd@lgk;dfujh{kd(ckek) lkaHkj Qwysjklc&fMfotu
6- fujh{kd@lgk;dfujh{kd(ckek) vyoj vyojo jktx<+ lc&fMfotu
7- fujh{kd@lgk;dfujh{kd(ckek) [ksjFky frtkjko cgjksM+ lc&fMfotu
8- fujh{kd@lgk;dfujh{kd(ckek) vtesj vtesjlc fMohtu
9- fujh{kd@lgk;dfujh{kd(ckek) fd'kux<+ fd'kux<+lc fMohtu
10- fujh{kd@lgk;dfujh{kd(ckek) C;koj C;kojlc fMohtu
11- fujh{kd@lgk;dfujh{kd(ckek) dsdM+h dsdM+hlc fMohtu
12- fujh{kd@lgk;dfujh{kd(ckek) Hkjriqj Hkjriqjlc&fMohtu
13- fujh{kd@lgk;dfujh{kd(ckek) c;kuk c;kuklc fMohtu
14- fujh{kd@lgk;dfujh{kd(ckek) Mhx Mhxlc fMohtu
15- fujh{kd@lgk;dfujh{kd(ckek) HkhyokM+k HkhyokM+k]xqykciqjk] xaxkiqj] ekaMyx<+ lc fMohtu
16- fujh{kd@lgk;dfujh{kd(ckek) 'kkgiqjk 'kkgiqjklc fMohtu
17- fujh{kd@lgk;dfujh{kd(ckek) chdkusj chdkusj(ukFka)lc fMohtu
18- fujh{kd@lgk;dfujh{kd(ckek) uks[kk chdkusj(lkmFk)lc fMohtu
19- fujh{kd@lgk;dfujh{kd(ckek) pq: pq:o jktx<+ lc fMohtu
20- fujh{kd@lgk;dfujh{kd(ckek) jrux<+ jrux<+lc fMohtu
21- fujh{kd@lgk;dfujh{kd(ckek) fpRrkSM+x<+ fpRrkSM+x<+csaxw o diklu lc fMohtu
22- fujh{kd@lgk;dfujh{kd(ckek) fuEckgsM+k fuEckgsM+ko izrkix<+ lc fMohtu
23- fujh{kd@lgk;dfujh{kd(ckek) xaxkuxj xaxkuxjo dj.kiqj lc fMohtu
24- fujh{kd@lgk;dfujh{kd(ckek) guqekux<+ guqekux<+o uksgj lc fMohtu
25- fujh{kd@lgk;dfujh{kd(ckek) jk;flaguxj jk;flaguxjlc fMohtu
26- fujh{kd@lgk;dfujh{kd(ckek) >qU>quaw >qU>quwao uoyx<+ lc fMohtu
27- fujh{kd@lgk;dfujh{kd(ckek) [ksrM+h [ksrM+hlc fMohtu
28- fujh{kd@lgk;dfujh{kd(ckek) dksVk dksVko jkexateaMh lc fMohtu
29- fujh{kd@lgk;dfujh{kd(ckek) ckjka ckjka]NcM+k o 'kkgckn lc fMohtu
30- fujh{kd@lgk;dfujh{kd(ckek) ukxkSj ukxkSjo esM+rk lc fMohtu
31- fujh{kd@lgk;dfujh{kd(ckek) MhMokuk MhMokuklc fMohtu
32- fujh{kd@lgk;dfujh{kd(ckek) dqpkeuflVh ijcrljlc fMohtu
33- fujh{kd@lgk;dfujh{kd(ckek) ikyh ikyho ckyh lc fMohtu
34- fujh{kd@lgk;dfujh{kd(ckek) lkstr lkstro tSrkj.k
35- fujh{kd@lgk;dfujh{kd(ckek) l0ek/kksiqj l0ek/kksiqj lc fMohtu
36- fujh{kd@lgk;dfujh{kd(ckek) xaxkiqjflVh xaxkiqjo djkSyh lc fMohtu
37- fujh{kd@lgk;dfujh{kd(ckek) fg.Mksu fg.Mksulc fMohtu
38- fujh{kd@lgk;dfujh{kd(ckek) mn;iqj mn;iqj(fxjok])>kM+ksy lywEc: ukFk}kjk o cYyHkluxj lc fMohtu
39- fujh{kd@lgk;dfujh{kd(ckek) dkadjksyh jktleano Hkhe lc fMohtu
40- fujh{kd@lgk;dfujh{kd(ckek) ckalokM+k ckalokM+kftyk
41- fujh{kd@lgk;dfujh{kd(ckek) ckM+esj ckM+esjftyk
42- fujh{kd@lgk;dfujh{kd(ckek) cwUnh cwUnhftyk
43- fujh{kd@lgk;dfujh{kd(ckek) Mwaxjiqj Mwaxjiqjftyk
44- fujh{kd@lgk;dfujh{kd(ckek) /kkSyiqj /kkSyiqjftyk
45- fujh{kd@lgk;dfujh{kd(ckek) tks/kiqj tks/kiqjftyk
46- fujh{kd@lgk;dfujh{kd(ckek) tkyksj tkyksj
47- fujh{kd@lgk;dfujh{kd(ckek) >kykokM+ >kykokM+
48- fujh{kd@lgk;dfujh{kd(ckek) lhdj lhdj
49- fujh{kd@lgk;dfujh{kd(ckek) fljksgh fljksghftyk
50- fujh{kd@lgk;dfujh{kd(ckek) Vksad Vksad
51- fujh{kd@lgk;dfujh{kd(ckek) tSlyesj tSlyesj

39. [No. F. 6/2/8/WM/Ind./88, dated 28.2.1995-Published in Rajasthan Gazette, Extraordinary, Part 1(A), dated 30.3.1995, page 123.]

jktLFkku ckV o eki (izorZu) vf/kfu;e] 1958 dh /kkjk 15(1) ds vUrxZr izHkkfjr jkT; ljdkj dh foKfIr la[;k Mh 11745@59 ,Q0 23(3) m|ksx@^^,** 158 fnukad 31-12-1959 ds }kjk iznRr 'kfDr;ksa dk mi;ksx djrs gq, Hkh Hkxoku nkl dh mDr vf/kfu;e }kjk ;k mlds vUrxZr iznRr 'kfDr;ksa dk iz;ksx rFkk vkjksfir drZO;ksa dk ikyu djus gsrq ,rn~}kjk fujh{kd] ckV vkSj eki ds in ij fu;qfDr dh tkrh gSA

40. [Notification No. F. 9(9) Ind(A)/66, dated 16.1.1967-Published in Rajasthan Gazette, Part 4(C), dated 22.6.1967, page 262]

In exercise of the powers conferred by Article 258-A of the Constitution, the Governor, with the consent of the Government of India, entrusts to the Director, Weights and Measures, Ministry of Commerce, Government of India, the functions of the State Government under the provisions of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (Act No. 32 of 1958) specified in column 1 of the Schedule below, subject to such conditions, if any, as tire specified in column 2 of the said Schedule against the corresponding entry in column 1 thereof.

Schedule 4

Provisions of the Act Conditions, if any, subject to which functionshave been entrusted
Section 21. Levy of fees. The power to charge fees shall be exercised only in respect of verification, marking, stamping and adjustment of commercial weights and measures and weighing and measuring, instruments manufactured if any State (other than this State) and sold, delivered or used or intended to be used in this State.

41. [No. F. 9(8) Ind./II/77, dated 13.1.1978-Published in Rajasthan Gazette, Part 4-C(II), dated 19.1.1978, page 446.]

S.O. 714. - In pursuance of the provisions of sub-section (7) of section 28 of the Standards of Weights and Measures Act, 1976 (60 of 1976) the Government of Rajasthan hereby direct that the Controller of Weights and Measures appointed under section 15 of the Rajasthan Weights and Measures (Enforcement) Act, 1958, shall also function in the State of Rajasthan as the Controller of Legal Metrology.

42. [Order No. F. 8(1) W & M/Prosecution/Part II/84, dated 16.6.1984-Published in Rajasthan Gazette, Part 4-C(I), dated 28.6.1984, page 55.] = 1984 RSCS/II/P. 411 /H. 224

S.O. 64. - In exercise of the powers conferred under section 37(1) of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958) I, M.L. Goyal, I.A.S.. Director of Industries and Ex-Officio Controller, Weights and Measures, Rajasthan, Jaipur hereby authorise by this general order all the Inspector and Asstt. Inspector of Weights and Measures to file complaints in the Courts of law for offences punishable under the said Act.

43. [Order No. F. 8(1) W & M/Prosecution/PL II/86, dated 12.9.1986-Published in Rajasthan Gazette, Part 4-C, dated 9.10.1986, page 123.]

S.O. 136. - In exercise of the powers conferred under section 37(1) of the Rajasthan Weights and Measures (Enforcement) Act, 1958 (32 of 1958) I, Parmesh Chandra, I.A.S., Director of Industries and Ex-Officio Controller, Weights and Measures, Rajasthan, Jaipur hereby authorise by this general order all the Inspector and Asstt. Inspector of Weights and Measures to file complaints in the Courts of law for offences punishable under the said Act.