Section 11(1) in Bihar Legal Metrology (Enforcement), Rules, 2014
(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 legal metrology or such other officer as may be authorized by him in this behalf, in the appropriate form set out in Schedule II-A.Provided that no licence to repair shall be required by a manufacturer to repair weight or measure manufactured by him and used in a state other than the state of manufacture of the same, but the manufacturer has to inform in advance the concerned legal metrology officer about the repairing.Provided that a person who bona fide repairs any weight or measure owned or possessed by him shall not require a repairer licence.
