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

State of Bihar - Subsection

Section 17(5) in Bihar Legal Metrology (Enforcement), Rules, 2014

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