Section 20 in Bihar Legal Metrology (Enforcement), Rules, 2014
20. Validity of Weights or Measures duly stamped.
(1)A weight or measure which is, or is deemed to be, duly verified and stamped under this Rule shall be deemed to conform to the standards established by or under the Act at every place within the State of Bihar unless it is found on inspection or verification that such weight or measure has ceased to conform to the standards established by or under the Act.(2)No weight or measure which is , or is deemed to be, duly verified and stamped under this Act shall require to be re-stamped merely by reason of the fact that it is being used at any place within the State other than the place at which it was originally verified and stamped.Provided that where a verified weight or measure, installed at one place is dismantled and re-installed at a different place, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.(3)Where a verified weight or measure has been repaired, whether by a licenced repairer or by the person owning and possessing the same, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.
