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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(5) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993

(5)A weight or measure which on verification is found to be incorrect, shall be returned to the person concerned for adjustment informing him, in a proforma specified by the Controller, of the defects found in the weight or measure and calling upon him to remove the defents within a period not exceeding seven days and when the necessary adjustment has been carried out, such weight or measure shall be verified on payment of fifty per cent of the fees specified in Schedule XIV and if found correct, shall be stamped.