Section 22 in The Standards of Weights and Measures (General) Rules, 1987
22. Checking of non-standard weights and measures sample which is to be exported
.-(1) Non-standard weight or measure, which is made or manufactured exclusively for export, shall not ordinarily require any verification and stamping, but if the party to whom the export is to be made so requires, a sample checking of such weight or measure shall be made by such agency as the Central Government may specify in this behalf, and thereupon the agency so specified shall, after checking the weight or measure, issue a certificate indicating whether or not such weight or measure conforms to the specifications given by the party to whom the export is to be made or, where the party aforesaid has not given any specification, whether the weight or measure conforms to the specifications laid down by the manufacturer.(2)The weight or measure to be checked as sample under this rule shall be selected at random and proper records shall be maintained with regard to the sample checking so made.(3)The fee for checking of any non-standard weight or measure shall be-(i)if it is similar to any standard weight or measure, equal to the fee leviable for the verification and stamping of such standard weight or measure; and(ii)where such non-standard weight or measure is not similar to any standard weight or measure, the Central Government may specify such amount as fees as is commensurate with the labour involved in checking the non-standard weight or measure.(4)The Central Government shall, while specifying the agency for checking the non-standard weight or measure, ensure that the agency completes the checking well in time so that the export of such weight or measure is not delayed by reason of such checking.
