Section 13 in The Standards of Weights and Measures (General) Rules, 1987
13. Weighing and measuring instruments
.-(1) Every weighing instrument used or intended to be used-(a)in any transaction, or(b)for industrial production, or(c)for protection,shall conform, as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, to the corresponding specifications laid down for such weighing instrument in heading B [to F] [ Inserted by G.S.R. 665(E), dated 25-9-2002 (w.e.f. 1-11-2002).] of the Seventh Schedule:Provided that , for a period of [twelve] [ Substituted by G.S.R. 591(E), dated 8-10-1997 (w.e.f. 13-10-19977.] years from the commencement of these rules, it shall be lawful to make or manufacture any weighing instrument in accordance with the provisions mentioned under heading A of the Seventh Schedule, and every weighing instrument made or manufactured during the period aforesaid in accordance with the provisions of the said heading A shall, so long as such instruments lasts, be deemed to have been lawfully made or manufactured in accordance with the provisions of these rules.(2)Every measuring instrument used or intended to be used-(a)in any transaction, or(b)for industrial production, or(c)for protection,shall conform as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, to the corresponding specifications laid down for such measuring instrument in the Eighth Schedule.(3)The maximum permissible error on such weighing or measuring instrument shall be such as is specified in the corresponding specification laid down for such weighing or measuring instrument in the Seventh Schedule or, as the case may be, in the Eighth Schedule.
