[Cites 0, Cited by 0]

State of Odisha - Act

The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

ODISHA
India

The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

Rule THE-ORISSA-STANDARD-OF-WEIGHTS-AND-MEASURES-ENFORCEMENT-RULES-1993 of 1993

Published on 5 November 1992
Commenced on 5 November 1992
[This is the version of this document from 5 November 1992.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993Published vide Notification Orissa Gazette Extraordinary No. 882/6.7.1993, Notification SRO No. 542/ 93/6.7.1993S.R.O. No. 542/93. - Whereas the draft of the Orissa Standards of Weights and Measures (Enforcement) Rules, 1992 after consultation with the Central Government, was published as required under Sub-section (4) of Section. 72 of the Standards of Weights and Measures (Enforcement) Act, 1985 (54 of 1985) in the extraordinary issue of the Orissa Gazette No. 1489, dated the 5th November, 1992 under the notification of the Government of Orissa in the Food & Civil Supplies Department No. 21817-PL-IC-1/92, dated the 29th June, 1992 inviting objection or suggestion from all persons likely to be affected thereby before the expiry of the period of thirty days from the date of publication of the said notification in the Orissa Gazette;And whereas no objection or suggestion has been received by the State Government from any person in respect of the said draft rules within the period so specified;Now, therefore, in exercise of the powers conferred by Sub-section (1) of Section 72 of the Standards of Weights and Measures (Enforcement) Act, 1985, the State Government do hereby make the following rules, namely

1. Short title and commencement.

(1)These rules may be called the Orissa Standard of Weights and Measures (Enforcement) Rules, 1993.

(2)They shall come into force on the date of publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise required:

(a)"Act" means the Standards of Weights and Measures (Enforcement) Act, 1985.

(b)"Reference Standard Laboratory" means a Laboratory set up by the Central Government under the Standards Act where reference standards and secondary standards are maintained;

(c)"Scheduled" means a Schedule appended to these rules;

(d)"Standards Act" means the Standards of Weights and Measures Act, 1976;

(e)"State Government" means the Government of Orissa;

(f)Words and expressions used in these rules but not defined unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act and the Standards Act.

3. Reference Standards.

- The reference standards shall be kept at such place in such manner and in such custody as may be prescribed under the Standards Act;

4. Secondary Standards.

(1)Every secondary standard shall be verified at any of the Reference Standards Laboratories in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall if found on such verification to conform to the Standards established by or under that Act, be stamped by the Laboratory-in-charge of the Reference Standard Laboratory.

(2)The verified secondary standards shall be kept at such place, and in such custody as the Controller may direct.

5. Working Standards.

(1)Every working standard shall be "verified either at any of the Reference Standards Laboratories or at any of the places where secondary standards are maintained by the State Government, in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall, if found on such verification to conform to the standards established by or under that Act, be stamped, as the case may be, by the Laboratory-in-charge of the Reference Standards Laboratory or by the Controller or such other officer as may be authorised by the Controller or in this behalf.

(2)The verified working standards shall be kept in the custody of inspectors or such other officer as the Controller may direct.

6. Secondary Standard Balances.

(1)A set of secondary standard balances shall be maintained at every place where the secondary standard weights are kept.

(2)The number types and specifications of such balances shall be such as may be prescribed under the Standards Act.

(3)Every secondary standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of Sensitivity and other metrological qualities prescribed under the Standards Act, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.

7. Working Standard Balances.

(1)A set of working standard balances shall be maintained at every place where working standard weights are kept.

(2)The number types and specifications of such balances shall be such as may be prescribed under the Standards Act.

(3)Every working standard balance shall be verified at least once a year and shall be adjusted if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.

8. Physical Characteristics, Configuration, Constructional Details of Weights and Measures.

- Every weight and measure used or intended to be used in any transaction or for industrial production or for protection shall conform as regards physical characteristics, configuration, constructional details, materials performance, tolerances and such other details, to the specifications prescribed under the Standards Act.

9. Use of Bullion Weight, Carat Weights, etc.

(1)No weight other than a bullion weights shall be used in any transaction in bullion including; precious metals, pearls and ornaments and other articles made of gold or silver.

(2)No weight other than a carat weight shall be used in any transaction in precious stones.

(3)No balance or weighing instrument other than a balance or weighing instrument of accuracy Class 'B' or Class II or of higher accuracy shall be used in any transaction referred to in Sub-rules (1) and (2).

10. Registration of Users of Weights and Measures.

(1)Every person (other than an itinerant vendor) who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make an application in Form A-1 of Schedule I, accompanied by a fee of rupees five, to the Controller or such other Officer as the Controller may, by general or special order in writing authorise in this behalf, for the registration of the name, and every such application shall be made..............

(i)in the case of an applicant using any weight or measure at the commencement of these rules, within ninety days from such commencements; or

(ii)in the case of an applicant who commences use of any weight or measure after the commencement of these rules, within ninety days from the date on which he commences such use.

(2)The Controller or the officer authorised by him shall include the name of the applicant in a register to be known as Register of Users and issue to him a certificate in Form A-3 of Schedule II.

(3)The Register of Users referred to in Sub-rule (2) shall be maintained in the form set out in Schedule III.

(4)The certificate referred to in Sub-rule (2) shall be valid for five years and may be renewed on payment or a fee of rupees five.

(5)An application for renewal shall be made in Form A-2 of Schedule I, thirty days before the expiry of validity of the certificate of registration.

(6)Where a certificate of registration is lost or destroyed, the holder of the certificate shall forthwith apply to the authority who had issued the certificate, for the issue of a duplicate certificate of registration. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees two.

(7)If a person who intends to discontinue the use of weight or measure for which he has been registered, desires to get his name deleted from the Register of users, he shall surrender the certificate of registration to the Controller or such other officer as may be authorised by him in this behalf.

(8)If a user intends to sell any weight or measure specified in Schedule I l-A he shall obtain a written permission of the Controller or such other officer as may be authorised by him in this behalf.

11. Use of Weights only or measures only or Number only in Certain cases.

- Except in the cases of commodities specified in Schedule IV the declaration of quantity in every transaction, dealing or contract, or for industrial production or for protection shall be in terms of the unit of:

(a)weight, if the commodity is solid, semi-solid viscous or a mixture of solid and liquid;

(b)length, if the commodity is sold by linear measure;

(c)area, if the commodity is sold by area measure;

(d)volume, if the commodity is liquid or is sold by cubic measure; or

(e)number, if the commodity is sold by number;

12. Licensing of Manufacturers Repairers and dealers of Weights and measures.

(1)Every manufacturer or repairer of, or dealer in weight or measure shall make an application for the issue of a licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate forms set out in Schedule V.

(2)Every manufacture or repairer of, or dealer in weight or measure shall make an application for the renewal of a licence 45 days before the expiry of validity of the licence the Controller in the appropriate form set out in Schedule V-A.

(3)Every licence issued to a manufacturer, repairer or dealer shall be appropriate form set out in Schedule VI.

(4)Every licence issued to a manufacturer, repairer or dealer shall be valid for a period of the calendar year, and may be renewed from year to year by the Controller or such other officer as may be authorised by him in this behalf.

(5)The fees payable for the licence referred to in Sub-rules (1) and (2) and for its renewal shall be specified in Schedule VII :Provided that an additional fee at half the rates specified in Schedule VII shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of one month from the date of expiry of the period of validity of the licence.

(6)The fee payable for the alteration of a licence or for the issue of a duplicate licence shall be as specified in Schedule XIV.

(7)The Controller or such other officer as may be authorised by him in this behalf shall maintain a register of licensed manufacturers, dealers and repairers in the form set out in Schedule VIII.

(8)Every repairer licensed under the Act and these rules shall -

(a)be required to maintain such equipment and tools as the Controller may direct; and

(b)furnish the State Government a security deposit for each licence a sum of Rs. 200/- (Rupees Two hundred) only.

(9)The weights or measures seized by the Controller or any other officer authorised by him in written in this behalf under Sub-section (5) of Section 20 of the Act, shall be sold and proceeds thereof credited to the Government;

13. Records to be maintained by Manufacturers, etc.

(1)Every manufacturer or repairer of, or dealer in weight or measure licensed under the act and these rule shall maintain a register in the appropriate form set out in Schedule IX, X and X-A, respectively.

(2)Every person using any weight or measure in any transaction or for industrial production or for protection shall maintain in such records and registers as the Controller may by order direct.

14. Periodical interval for the verification of Weights or Measures.

(1)Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall be verified or reverified once in 12 months :Provided that storage tanks including vats shall be re-verified or re-calibrated and stamped at least once in a period of five years.

(2)Notwithstanding anything contained in Sub-rule (1) every weight or measure which has been verified and stamped in situ shall, if it is dismantled and re-installed before the date on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee, before being put into use.

(3)Notwithstanding anything contained in Sub-rule (1) every weight or measure which has been verified and stamped shall, if it is repaired before the date on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee, before being put into use.

(4)Notwithstanding anything contained in Sub-rule (1) in computing time when the re-verification of a weight or measure shall become due and period during which such weight or measure remain unsold or undistributed shall be excluded.

15. Verification and Inspection of Weights or Measures.

(1)Every person using any weight or measure in any transaction or for industrial production or for protection shall present such weight or measure for verification or re-verification at the offence of the Inspector or at such other place as the Controller may specify in this behalf on or before the date on which the verification falls due :Provided that where any weight or measure is such that it cannot or should not be moved from its location the person using such weight or measure shall report to the Inspector at least thirty days in advance the date on which the verification falls due.

(2)Where any weight or measure is such that it cannot, or should not, be moved from its location the Inspector shall take necessary steps for the verification of such weight or measure at the place of its location.

(3)For the verification of weight or measure referred to in Sub-rule

(2)the user shall provide such facilities as may be required by the Inspector.

(4)Every weight or measure presented for verification shall be complete in itself and shall not bear a manufacturer's mark which might be mistaken for the Inspectors stamp.

(5)Every weight or measure shall be verified in a clean condition, and if necessary, the Inspector shall require the owner or user to make necessary arrangement for the purpose.

(6)Where a weight or measure is brought to the Inspector for verification or reverification, he may verify the same after realisation of the prescribed fee.

(7)An Inspector shall visit as. frequently as possible during the period specified in Sub-rule (1) of Rule 14, every premises within the Local Limits of his jurisdiction to inspect and test any weight or measure which is being or is intended or likely to be used in any transaction or for industrial production for protection.

16. Stamping of Weights or Measure.

(1)The Inspector shall stamp every weight or measures, if after verification he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act and complies with the requirement of the Act and these rules, with a stamp of uniform design issue by the Controller :Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put stamp thereon, the Inspector shall take such action as may be directed by the Controller by a general or special order in writing.

(2)The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March, second quarter shall be of the months of April, May and June third quarter shall be of the months of July, August and September and fourth quarter shall be for the months of October, November and the December. Such quarters shall be indicated by letters A,B,C and D, respectively.

(3)On completion of verification and stamping the Inspector shall issue a certificate of verification in the form set out in Schedule XI.

(4)Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who had issued the certificate, for the issue of a duplicate certificate of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees five.

(5)On receipt of an application under Sub-rule (4) the Inspector shall issue to the applicant a duplicate copy of the certificate of verification marked "DUPLICATE".

17. Fee for Verification and Stamping.

(1)Fees payable for verification and stamping of weight or measure at the office or camp office of the Inspector shall be as specified in Schedule XII.

(2)If, at the request of the user of weight or measure, verification done at any premises other than the office or camp office of the Inspector, an additional fee shall be charged at hale the rates specified in Schedule XII and the user of the weight or measure shall also pay the expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the working standard and other equipment subject to a minimum of rupees ten :Provided that no additional fee shall be charged for verification and stamping in suit of -

(a)Vehicle tanks, dispensing pump, weight-bridges, dremant, platform machine; and such other weight or measure which cannot, and should not be moved from its location;

(b)Weights and Measures in the premises of a manufacturer of such weights and measures;

(3)If a weight or measure is presented to the Inspector for reverification after expiry of the validity of the stamp, an additional fee at half the rates specified in Schedule XII shall be payable for every quarter of the year or part thereof :Provided that an additional fee shall be charged for a part of the quarter in which the validity of the stamp is due to expire.

(4)In computing the time when the reverification of any weight or measures sold by manufacturer or dealer shall become due, the period during which such weight or measures remains unsold shall be excluded.

(5)A weight or measure which on verification is found to be improper 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 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 fifty per cent of the fees specified in Schedule XII and if found correct shall be stamped.

18. Collection of fees and deposit into the Treasury.

(1)Before commencing the work of verification or re-verification the Inspector shall inform the person, concerned of the fees payable by him under these rules and shall receive the amount and issue a receipt in the form approved by the Controller, one copy of such receipt being kept on record :Provided that fees payable by a Department of the Central or State Government under these rules may be realised in such manner as may be directed by the Controller.

(2)The Inspector shall maintain a register, in the form approved by the Controller, which shall be written up from day to day and shall show the amount of fees and other charges collected during the day.

(3)All payments received by the Inspector during the week shall be paid into the Government Treasury under the appropriate-Head of Account" on such dates or days as may be specified by the Controller from time to time and a receipt thereof be obtained and an intimation to that effect be sent to the Controller or other officer authorised by him in this behalf.

19. Disposal of seized weights, measures etc.

(1)Any weight or measure or document of thing seized and detained by an Inspector which is not to be the subject of proceedings in a Court, shall, after the expiry of sixty days of its seizure, be so dealt with as the Controller may by general or special order direct :Provided that the Controller may direct that unverified weight or measure shall be returned to the person from whom weight or measure was seized if that person gets the same-verified and stamped, within ten days of the return, on payment of the prescribed fee including the additional fee payable for undertaking re-verification after the expiry of the validity of the stamp.

(2)Any weight or measure or document or thing seized and detained by an Inspector which is to be the subject of proceedings in a Court, shall be dealt with in accordance with the orders of the Court :Provided that in the absence of the orders of the" Court, weight or measure or document or thing shall be dealt with as the Controller may by general or special order direct.

(3)If any goods, seized under Sections 30 or 31 of the Act, are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or near the place of offence and enter the actual weight or measure of the goods in a form specified by the Controller for this purpose, and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trader or the purchaser as the case may be :Provided that if the trader or his agent or the other person (who has committed the offence) refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person.

(4)Where the goods seized under Sub-section (1) of Section 29 of the Standards Act are contained in a package and the package is false or does not conform to the provisions of the Act or any rule made thereunder and the goods on such package are subject to speedy or natural decay, the Inspector so far as may be, may dispose of the goods in such package in accordance with the provision of Sub-rule (3).

(5)Where the goods seized under Sub-section (1) are not subject to speedy or natural decay, the Inspector may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.

20. Qualification of Inspectors.

(1)No person shall be appointed as Inspector unless he -

(a)has secured fifty per cent marks in honours or in the over all aggregate in the Degree Examination with subject of Physics/ Electronics, Mechanical Engineering; and

(b)is able to speak, read and write in Oriya;

(2)Nothing in Sub-rule (1) shall apply to persons who have been working as Inspectors or are eligible for promotion as Inspectors before the commencement of these rules.

(3)The person appointed to the post of Inspector shall have to successfully complete the basic training course at the Indian Institute of Legal Metrology, established by the Central Government under Section 76 of the Standards Act before he is considered for confirmation Jo the Post.

21. Provision of Working Standards, Equipment, etc. to the Inspector.

(1)Every Inspector shall be provided with working standards, standard balances, and such other equipment including weighing and measuring devices as may be approved by the Controller from time to time.

(2)Every Inspector shall be provided with such dies, punches and such other equipment as may be necessary for affixing the verification stamp, the design and number of which are to be approved by the Controller.

(3)Every Inspector shall be provided with punches of suitable sizes of eight-pointed star as shown below for obliterating stamps.

22. Provisions Relating to use of Weights, Measures etc.

(1)Every person using a beam scale in any transactions in his premises shall suspend the same to a stand or to a chain by a hook :Provided that this Sub-rule shall not apply to it intinerant vendors.

(2)Every weight or measure shall be used in a clean condition and in proper lighting arrangement.

(3)Any weight or measure which has been verified and stamped in situ shall be dismantled and removed from his original site without prior intimation to the Controller or other person authorised by him in this behalf.

(4)The user of a weighing instrument of the capacity of five hundred kilograms or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, reverification or inspection.

(5)To ensure a proper check of the accuracy of a weighing instrument the user shall keep at the site of each weighing instrument duly verified and stamped weights equal to one-tenth of the capacity of the instrument or one tonne whichever is less:Provided that the Controller may specify the total number of verified and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.

23. Certificate of verification to be exhibited.

- The person to whom a certificate of verification is issued shall exhibit the same in a conspicuous place in the premises where the weights, measures or weighing or measuring instruments to which the certificate relates are used :Provided that in the case of intinerant vendor, the certificate shall be kept on his person :Provided further in the case of vehicle tank, the certificate of verification shall be kept with the vehicle.

24. Fee for grant of copies of any document.

- Fee payable for the grant of certified copies of any document not being a document of confidential nature, shall be one rupee for every 100 words or less.

25. Penalty for contravention of rules.

- Whoever contravenes any provision of these rules, for the contravention for which no punishment has been separately provided in the Act, shall be punishable with fine which may extend to one thousand rupees.

26. Form of Appeal.

(1)Every appeal under the Act and these Rules shall be preferred in the form set out in Schedule XIII and shall be accompanied by a copy of the order appealed against.

(2)A Court-fee of rupees two shall be affixed on the appeal petition.

(3)The appeal petition shall be accompanied by fee of rupees twenty-five.

27. Repeal and Savings.

(1)On the commencement of these Rules the Orissa Weights and Measures (Enforcement) Rules, 1960 shall stand repealed.

(2)Notwithstanding such repeal any appointment notification, order, registration, licence, certificate notice, decision, approval, authorisation or consent made issued or given under the said rules, shall at the commencement of these rules continue to be in force and have effect as if it were made issued or given under the corresponding provisions of these rules.

(3)On such repeal the provisions of Section 5 of the Orissa General Clauses Act, 1937 shall apply as if the provisions so repealed were the (sic).

Schedule 1

[See R.L.-10(1)]Form 'A-1'Application for Registration of Users(This application should be accompanied by a fee of Rs. 5)Place :Date :ToShri,*I/We would like to register my/our name in the Register of Users of Weights and Measures as required under Sections 16, 17 and 18 of the Standards of Weights and Measures (Enforcement) Act, 1985 and rules made thereunder.I/We am/are furnishing the particulars as required under the rules along with the prescribed fee of Rs. 5 (Rupees five only).

1. Name of the person/company/firm

2. Complete address

3. Branches, if any with their complete address and registration number;

4. Name (s) and address (es) of proprietor (s) and/or partners and managing directors in the case of limited company;

5. Nature of business carried on;

6. Details (denomination/type, quantity) of weights, measures, weighing and measuring instrument used

* Strike out whichever is not applicableSignature

I

[See R.L.-10 (5)]Form A-2Application for Renewal of Registration of Users(This application should be accompanied by a fee of Rs. 5)Place :Date :ToShri,* I/We request you to renew my/our Registration No ....................dated ............. due for renewal with effect from for a further period of 5 years. I/We are furnishing the particulars as required under the rules along with the prescribed fee of Rs. 5 (Rupees five only).

1. Name of the person/company/firm

2. Complete address;

3. Branches, if any with their complete address and registration number;

4. Name (s) and address (es) of proprietor (s) and/or partners and managing director (s) in the case of limited company:

5. Nature of business carried on :

6. Details (denomination /type, quantity) of weights, measures, weighing and measuring instrument used :

SignatureStrike out whichever is not applicable.

II

[See Rule 10(2)]Certificate of Registration of Users of Weights and MeasuresTo be prepared in quadruplicateForm "A-3"Government of OrissaOffice of The Controller of Legal MetrologyBook No.................Registration SI. No.....................................DateCertificate of Registration under The Standards of Weights and Measures (Enforcement) Act, 1985I hereby certify that the following person/company/firm at the address/ es given below has been registered as an user of weights and measures under Section 17 of the Standards of Weights and Measures (Enforcement) Act, 1985 on receipt of the prescribed fee of Rs. 5 (Rupees five only).

1. Name and complete address of the person/company/firm :

2. Branches, if any with their complete address and registration number:

3. Natures of business carried on/commodities or goods produced (for manufacturing Companies only) :

4. Details (denomination/type, quantity) of weights and measuring instruments measures, weighing used :

5. Now Registration/Renewal:

6. Next date of Renewal :

Signature of the person/authorised personSignature of the Issuing AuthorityNote - In case it is desired to suspend the activities the registration certificate may be surrendered to this office for cancellation.Conditions for Registration of Users :

1. The person in whose favour this Certificate of Registration is issued shall -

(a)comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)exhibit this Certificate of Registration in some conspicuous place in the premises to which it relates;

(c)intinerant vendors shall carry the Certificate of Registration with them; and

(d)comply with any general or special directions that may be given by the Controller of Legal Metrology from time to time.

2. This certificate of Registration is valid for 5 years from the date of issue. It should be renewed before the date of Renewal shown in Column No. 5 of the Certificate on payment of the prescribed fee.

3. This certificate of Registration should be produced at the time of renewal.

4. Change of address should be intimated to the issuing Authority immediately and the same incorporated in this Certificate of Registration.

II-A

[See Rule 10 (8)]

1. Vehicle tanks

2. Bulk meters

3. Dispensing pumps, weigh bridges, platform machine and such other weight or measure which can not, and should not, be moved from its location.

III

[See Rule 10(3)]Register of Users of Weights and Measures

Village...................	Taluk.............
District...............

Serial No.	Name and address of the registered user of Weightand Measures	Branches if any with address	Nature of business carried on	Weight and measures used	Registration No.	Date of	Remarks
Registration	Renewal
1	2	3	4	5	6	7	8	9

IV

[See Rule 11]Exceptions referred to in Rule 11

1. The following commodities may be sold by weight, measure or number as shown against the commodity.

Sl. No.	Commodity	Whether declaration to be expressed in terms ofweight, measure or number of two or more of them
(1)	(2)	(3)
1.	Aerosol products	Weight
2.	Acids in liquid form	Weight or volume
3.	Compressed or liquified gas but not liquified petroleum gas	Weight and equivalent Volume at stated temperature andpressure
4.	Butter (incl. peanut butter) cheese, curd, ghee	Weight
5.	Electric cables	Length or weight
6.	Electric wire	Length or weight
7.	Fencing wire	Length or weight
8.	Hair oil, unperfumed	Weight
9.	Fruits and vegetables	Number of weight
10.	Furnace oil	Weight or volume
11.	Linseed oil and other vegetable oils	Weight
12.	Heavy residual fuel oil	Weight
13.	Industrial diesel fuel	Weight
14.	Honey, malt extract, golden syrup treacle	Weight
15.	Ice cream and other similar Frozen products	Weight or volume
16.	Liquid chemicals	Weight or volume
17.	Liquid petroleum gas	Weight
18.	Nails, wood screws	Number or weight
19.	Paint (other than paste paints or paint) Varnish and VarnishStains, Enamels)	Volume
20.	Papad	Number or weight
21.	Paste paint, solid paint	Weight
22.	Rassogulla, Gulabjamun and other sweet preparations	Weight
23.	Ready-made garments	Number or size
24.	Sauce all kinds	Weight
25.	Tyres and tubes	Number
26.	Yarn	Weight or length of yarn.

V

[See Rule 12 (1)]Form "IM-1 "Application for licence as Manufacturer of Weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985

		To be filled by the applicants	Comments of the Inspecting Officer
	(1)	(2)	(3)
1.	Name of the manufacturing for which licence is desired...
2.	Complete address of the concern
3.	Date of establishment of workshop/ factory...
4.	Name(s) and address(es) of proprietor (s) and/or partners andmanaging director (s) in the case of a Limited Company
5.	The date and number of registration in the case of aRegistered factory:
6.	Number and date of current Municipal Trade Licence :
7.	Nature of manufacturing activities at present
8.	The type of articles proposed to be manufactured, viz -
	(i) Weights
	(ii) Measures
	(iii) Weighing Instruments
	(iv) Measuring Instruments with details in each case.
9.	The number of persons employed in each of the above branchesof production
	(i) skilled
	(ii) unskilled
	(iii) specialists trained in the line.
10.	The monogram of trade work intended to be imprinted onarticles to be manufactured.
11.	Details of machinery tools, accessories, etc., owned and usedfor manufacturing weights measure, etc.
12.	Have you a foundary/workshop or ownership or long term lease.If not, state the nature and details of arrangements made or tobe made in this regard.
13.	Indicate facilities for steel casting and hardness testing ofvital parts
14.	Is electric energy available ?
15.	Have you received any loan from Government ?
	If so, give details ?
16.	Name of bankers, if any
17.	Sales Tax Registration number
18.	Give details of quota allotment of raw materials for the lastthree years :
19.	Have you applied previously for licence ? If so, with whatresult?
20.	When can you produce for inspection samples of your productsfor which licence is desired ?

To be Certified by The ApplicantCertified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Standards Weights and Measures (Enforcement) Rules, 1986 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the scheduled licence fees with Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/ our knowledge.Place :Date :Signature and DesignationTo be Filled In by Departmental Officer of The State GovernmentDate of receipt of application...............Serial number of application..............Date of Inspection.................Recommendation of Inspecting OfficerPlace :Date :Signature and Designation of Inspection Officer.Final orders of Licensing AuthorityLicence granted/refused......................Licence number.................Valid till.............Place :Date :Signature and Designation

V

[See Rule 12 (1)]Form-LR-1[Application for licence as Repairers of Weights, Measures, Instruments and Measuring Instruments under the Standards of Weight and Measures (Enforcement) Act, 1985]

To		To be filled in by the applicants	Comments of the Inspecting Officer
1.	Name of the repairing concern/ person seeking the licence.
2.	Complete address of the workshop
3.	Date of establishment
4.	Name (s) and addresses of Proprietor (s) and/or partners, andManaging Director(s) in the case of Limited Company.
5.	Number and date of current Municipal Trade Licence.
6.	The types of articles you propose to repair
7.	Area in which you wish to operate
8.	Extent of previous experience in the line
9.	The number of skilled staff employed in the workshop
10.	Is electric energy available.
11.	Have you sufficient stock of loan/test weights, etc. pleasegive details.
12.	Have you previously applied for repairer licence? If so, whenand what results.

To be Certified by The ApplicantsCertified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Standards of Weights and Measures (Enforcement) Rules, 1986, and agree to abide by the same and the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit it the scheduled licence fees and security deposit with Government as soon as required to do so by Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Place :Date:Signature and DesignationTo be Filled in by Department Officer of The State GovernmentDate of receipt of application...............Serial number of application.................Date of Inspection................Recommendation of Inspection OfficerFinal Orders of Licensing Authority :Licence granted/refusedLicence No. DateValid tillPlace :Date :Signature and Designation

V

[See Rule 12 (1)]Form -LD-1(Application for licence as dealer in Weights, Measures, Weighing Instruments and Measuring Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985

To,		To be filled in by the applicants	Comments of the Inspecting Officer
1.	Name of the establishment/shop/ person seeking the licence :
2.	Complete address of the establishment, etc.
3.	Date of establishment
4.	Name (s) and address(es) of proprietor(s) and/or partners, andManaging Directors in the case of Limited Company :
5.	Number and date of current Municipal trade licence :
6.	Category of articles sold at present :
7.	Sales Tax Registration Number :
8.	Do you intent to import weights, from places outside the State? If so., indicate sources of supply....................
	(Give details of manufacturer's trademark/ monogram and hislicence number) :
9.	Have you ever applied for a dealer's licence either in thisState or elsewhere. If so, give details :

To be Certified by The ApplicantsCertified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Standards of Weights and Measures (Enforcement) Rules, 1986, and agree to abide by the same as well as the administrative orders and instruction issued or to be issued thereunder.I/We agree to deposit the scheduled licence fees with Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Place :Date :Signature and DesignationTo be Filled by Departmental Officer of The State GovernmentDate of receipt of application.................Serial number of application...................Date of inspection..................Recommendation of Inspection OfficerSignature and Designationof the Inspecting Officer.Final order of Licensing AuthorityLicence granted/ refused Licence No.Valid till Date :Place :Date :Signature of the Controllerof Legal Metrology

V-A

[See Rule 12 (2)]Form "IM-2"[Application for renewal of licence as Manufacturer of Weights, Measures Weighing Instruments and Measurementing Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985]To

1. Name and complete address of the Manufacturing concern for which licence is desired.

2. Manufacturer's Licence No.

3. Name and addresses of proprietors and/or partners and Managing Directors in the case of Limited Company.

4. (a) The type of articles which are manufactured as per the licence granted;

(b)Do you propose any change ?

5. The monogram or trademarks used on articles manufactured by you

6. Details of workshop facilities available.

7. Sales Tax Registration No.

To be Certified by The ApplicantsCertified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Standards of Weights and Measures (Enforcement) Rules, 1986 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We have deposited the scheduled licence fees of Rs.................... (Rupees........................) to the Sub-Treasury/Bank on............and the original challan is enclosed.All the information furnished above is true to the best of my/our knowledge.Place :Date:Signature and Designation

V-A

[See Rule 12 (2)]Form "IM-2"[Application for renewal of licence as Repairer of Weights, Measures, Weighing Instruments and Measuring Instruments, under the Standards of Weights and Measures (Enforcement) Act, 1985]To

1. Name and complete address of the repairing a concern/person seeking the licence :

2. Repairer's licence Number :

3. Name (s) and address(es) of proprietor(s) and/or Partners and Managing Director (s) in the case of Limited Company

4. Number and date of current Municipal Trade Licence

5. (a) The type of articles which are repaired as per licence granted (b) Do you propose any change ?

6. Area in which you are operating

7. Have you sufficient stock of loan/test weights, etc. ?

8. Please give details with particulars of stamping

To be Certified by The ApplicantsCertified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Standards of Weights and Measures (Enforcement) Rules, 1986 and agree to abide the same as well as the administrative orders and instruction issued or to be issued thereunder.I/We have deposited the Scheduled licence fee of Rs.............. (Rupees..........)only in the Sub-Treasury/Bank on and the original challan is enclosed.All the information furnished above is true to the best of my/ our knowledge.Place :Date :Signature and Designation

V-A

[See Rule 12 (2)]Form LR-2[Application for renewal of licence as Dealer in Weights, Weighing and Measuring Instrument under the Standards of Weights and Measures (Enforcement) Act, 1985]To

1. Name and complete address of the establishment/shop/person seeking the licence :

2. Dealer's Licence No

3. Date of establishment:

4. Name and address (es) of Proprietor(s) and/or Partners and Managing Directors in the case of Limited Company :

5. Number and date of current Municipal Trade Licence

6. Category of articles sold at present

7. Sales Tax Registration Number:

8. Are you intending to import weights, etc. from places outside the State ? If so, indicate sources of supply from the State/States ?

Give details of Manufacturer's trade mark/monogram and his licence No.To be Certified by The ApplicantsCertified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Standards of Weights and Measures (Enforcement) Rules, 1986 and agree to abide by the same and the rules, the administrative orders and instructions issued thereunder.I/We have deposited the Scheduled licence fees of Rs in the Sub-Treasury/ Bank on........... and the original challan is enclosed.All the information furnished above are true to the best of my/our knowledge.Place :Date :Signature and Designation

VI

[See Rule 12 (3)]Licensing FormsForm "IM-3"Office of The Controller of Legal Metrology Licence to Manufacture Weights, Measures, Weighing Instruments, or Measuring Instruments

Licence No.

Year

(1)The Controller of Legal Metrology hereby grants to (Name and address of party or parties) a Licence to manufacture the following :(include details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be manufactured by the party)

(2)The licence is valid for the party named above in respect of his workshop located at:

(3)This licence is valid from the 31st December, 20.

(4)The manufacturer shall comply with the conditions noted below, If he fails to comply with any one of these, his licence is liable to be cancelled.

(5)The trade mark monogram being used by the manufacturer is as under:

Seal

Place :Date :

(Signature)Controller of Legal Metrology

Note -In the case of firm, its name with the names of all persons having any interest in the business should be given in the paragraph 1.Conditions of Licence

1. The person in whose favour this licence is issued shall :

(a)Comply with all the relevant provisions of the Act and Rules for the time being in force :

(b)not encourage or countenance any infringement of the provisions of the Act, or the Rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)exhibit this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by the Controller of Legal Metrology;

(e)Surrender the licence if and when required to do so by the Controller or any other officer employee under the Act;

(f)Present the weights, measures or weighing or measuring instruments, as the case may be manufactured to the Inspector for verification and stamping before sale;

(g)render such accounts, statements relating to raw materials as may be directed and called for by the Controller from time to time; and

(h)submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.

Renewal Entries

Current No.............Date.........	Current No.............Date.........
Renewed for	Renewed for
{\|
Seal

Seal

Seal

Seal

|-| Controller of Legal Metrology| Controller of Legal Metrology|}

VI

[See Rule 12 (3)]Licensing FormsForm "IM-3"Office Of The Controller Of Legal Metrology Licence To Repair Weights, Measures, Weighing Instruments Or Measuring Instruments

Licence No.

Year

1. The Controller of Legal Metrology hereby grants to

(Name and address of Party or Parties) a licence to repair the following:(Include details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be repaired by the party.)

2. The licence is valid for the party named above in respect of his workshop placed at :

3. This licence is valid from 31st December 20 :

4. The repairer shall comply with the conditions noted below.

If he fails to comply with any one of these, his licence is liable to be cancelled.

5. The party is licensed to repair weights, measures, weighing and measuring instruments in the area mentioned below.

(Signature)Controller of Legal Metrology

Seal :Date :Place :Note - In the case of firm, its name with the names of all persons having any interest of the business should be given in paragraph (1).Conditions of Licence

1. The person in whose favour this licence is issued shall :

(a)comply with all the relevant provisions of the Act and Rules for the time being in force;

(b)not encourage or countenance any infringement of the provisions of the Act, or the rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)exhibit this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by the Controller of Legal Metrology;

(e)surrender the licence if and when required to do so by the Controller or any other Officer employed under the Act;

(f)present the weights, measures or weighing or measuring or measuring instruments, as the case may be, duly repaired to the Inspector for verification and stamping before delivery;

(g)render such accounts, statements relating to raw materials as may be directed and called for by the Controller from time to time; and

(h)submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.

2. Every condition prescribed after the issue of this licence shall if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.

Renewal Entries

Current No.............Date.........	Current No.............Date.........
Renewed for	Renewed for
{\|
Seal

Seal

Seal

|-| Controller of Legal Metrology| Controller of Legal Metrology|}

VI

[See Rule 12 (3)]Licensing FormForm 'LD-3'Office of The Controller of Legal Metrology Licence to a Dealer in Weights, Measures, Weighing Instruments or Measuring Instruments

Licence No..............

Year.............

1. The Controller of Legal Metrology hereby grants to (Name and address of party or parties) a licence of the types of weights and measures weighing of measuring instruments that are licensed to be dealt with by party).

2. The licence is valid for the party named above in respect of his premises located at.

3. This licence is valid from to 31st December 20

4. The dealer shall comply with the condition noted below. If he fails to comply with any one of those, his licence is liable to be cancelled.

Date :Place :

(Seal)

(Signature)

Controller of Legal Metrology.

Note - ln the case of firm if name with the names of all persons having any interest in the business should be given in paragraph (1) -Conditions of Licence

1. The person in whose favour this licence is issued shall -

(a)comply with all the relevant provisions of the Act and rules for the time being in force;

(b)not encourage of countenance any infringement of the provisions of the Act, or the rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)exhibit this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by the controller of Legal Metrology;

(e)surrender the licence if and when required to do so by the Controller or any other officer employed under the Act;

(f)submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence:

(g)not sell, or offer, expose or possess for sale any non-standard weight or measure.

2. Every condition prescribed form are issue of this licence shall, if notified in the Official Gazette be binding on the persons/ person to whom the licence has been granted.

Renewal Entries

Current No.............Date..............	Current No.............Date..............
Renewed for	Renewed for
(Seal)Controller of Legal Metrology	(Seal)Controller of Legal Metrology
Current No.............Date..............	Current No.............Date..............
Renewed for	Renewed for
(Seal)Controller of Legal Metrology	(Seal)Controller of Legal Metrology
Current No.............Date..............	Current No.............Date..............
Renewed for	Renewed for
(Seal)Controller of Legal Metrology	(Seal)Controller of Legal Metrology

VII

[See Rule 12 (5)]Licensing and Renewal fees for manufacturers, repairers or dealers of Weights and Measures

Manufacturers	Rs. 500/-
Repairers	Rs. 100/-
Dealers	Rs. 100/-

VIII

[See Rule 12 (7)]Register of Licensed Manufacturers/repairers/dealers in Weights Measures, Weighing Instruments/Measuring Instruments

Licence No.	Date of issue/ renewal	Name and complete address of the manufacturer/repairer/ dealer	Place where workshop/ factory is situated	Articles to be manufactured/ repaired/ sold
1	2	3	4	5

Trade mark/ monogram being used	Orders regarding cancellation of licence	Result of appeal	Signature of Competent Authority	Remarks
6	7	8	9	10

Note - Column (4) does not apply to dealers. Column (6) does not apply to repairers and dealers.

X

[See Rule 13(1)]Register to be Maintained by The Manufacturers of Weights and Measures

1. Name and address of the manufacturers

2. Description of the weight or measure;

3. (i) No. of the manufacturing licence;

(ii)Date on which the licence was issued;

(iii)Period of validity of the licence;

4. Particulars of order, if any, suspending or revoking the licence;

Sl. No.	Month	Unsold stock from previous month	Quantity manufactured during the month	Total (3 + 4)	Sold within the State
No. of items sold	Despatch voucher No. and date
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Sold outside the State	Total sold(6-9)	Balance(5-11)	Remarks
Name of the State	No. of items sold	Despatching voucher No. and date
(8)	(9)	(10)	(11)	(12)	(13)

X

[See Rule 13 (1)]Form - LR-4Register to be Maintained by The Repairer in Respect of Weights, Measures

Name and address of the repairer	Licensing No.
	Date of Licensing

Sl. No.	Date	Name of the user from whom received	Items and their Nos. booked for repair	Receipt No. and date of issue to user	Amount of repairing charges	Amount of verification fee	Total amount charged	Date of return to the user	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

X-A

[See Rule 13 (1)]Form - LD-4Register to be Maintained by Dealer in Weights and MeasuresName and address of the Dealer :Description of the weight or measure -

(i)Licence No.

(ii)Date on which the licence was issued :

(iii)Period of validity of licence :

(iv)Particulars of order, if any suspending or revoking the licence :

(v)Category of weight or measure :

(Category A or B)

Sl. No.	Month	Unsold stock from the previous month	Brought from within the State during the month	Brought from outside the State during the month	Total (3+4+5)
(1)	(2)	(3)	(4)	(5)	(6)

Sold within the State	Sold outside the State	Total sold(7 + 9)	Balance(6-12)	Remarks
No. of items sold	Despatch voucher No. and date	No. of items sold	Despatch voucher No. and Date	Name of the State
(7)	(8)	(9)	(10)	(11)	(12)	(13)	(14)

XI

[See Rule 16 (3)]Certificate of VerificationName of Inspector.............................No..............

I hereby certify that I have this day verified| and stampedrejected| the undermentioned weights, measures,

belonging to........................................Locality...........................................Registration No. as user.......................................Under the above act.

Quantity	Denomination	Weighting Instruments	Measuring instruments	Verification fee	Carriage, conveyance adjusting charge
Weights	Measures	Capacity	Class	Manufacturer	Type	Rs. P.	Rs. P.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

T. Receipt No.Total Rs..............deposited vide Money Receipt................datedRepaired by.............................. (Signature)................................Next verification due on...........................Note - The certificate of verification is to be exhibited in accordance with the procedure laid down in Rule 23.Inspector[Schedule XII] [Substituted vide O.G.E. No. 1090 dated 20.7.2000.][See Rule 17 (1), (2), (3) and (5)]Fees Payable for Verification and Stamping of Weights, Measures and Weighing and Measuring Instruments

Items	Denomination	Fees per Piece
(1)	(2)	(3)
		Rs.P.
1. Weights
(a) Bullion Weights-
	20 kg.	20.00
	10 kg.	20.00
	5 kg.	15.00
	2 kg.	15.00
	1 kg.	15.00
	500 gm.	10.00
	200 gm.	10.00
	100 gm.	10.00
	50 gm.	10.00
	20 gm.	10.00
	10 gm.	10.00
	5 gm.	10.00
	2 gm.	10.00
	1 gm.	10.00
	500 mg.	10.00
	200 mg.	10.00
	100 mg.	10.00
	50 mg.	10.00
	20 mg.	10.00
	10 mg.	10.00
	5 mg.	10.00
	2 m.	10.00
	1 mg.	10.00
(b) Brass Weights (Other than Bullion)-
	1 kg.	5.00
	500 gm.	3.00
	200 gm.	3.00
	100 gm.	3.00
	50 gm.	3.00
	20 gm.	3.00
	10 gm.	3.00
	5 gm.	3.00
	2 gm.	3.00
	1 gm.	3.00
(c) Sheet Metal Weights (Other than Bullion)-
	500 mg.	3.00
	200 mg.	3.00
	100 mg.	3.00
	50 mg.	3.00
	20 mg.	3.00
	10 mg.	3.00
	5 mg.	3.00
	2 mg.	3.00
	1 mg.	3.00
(d) Iron and Steel Weights-
	50 kg.	10.00
	20 kg.	10.00
	10 kg.	10.00
	5 kg.	10.00
	2 kg.	10.00
	1 kg.	10.00
	500 gm.	3.00
	200 gm.	3.00
	100 gm.	3.00
	50 gm.	3.00
(e) Carat Weights-
	500 C.	10.00
	200 C.	10.00
	100 C.	10.00
	50 C.	10.00
	20 C.	10.00
	10 C.	10.00
	5 C.	10.00
	2 C.	10.00
	1 C.	10.00
	50/100 C.	10.00
	20/100 C.	10.00
	10/100 C.	10.00
	5/100 C.	10.00
	2/100 C.	10.00
	1/100 C.	10.00
	0.5/100 C.	10.00
2. Capacity Measures
	100 L and above	Rs. 20.00 for the 1st litre Plus Rs. 5.00 forevery additional 100 litres or part thereof subject to maximumof Rs.5,000.00
	50 L.	20.00
	20 L.	10.00
	10 L.	10.00
	5 L.	5.00
	2 L.	5.00
	1 L.	5.00
	500 ml.	5.00
	200 ml.	5.00
	100 ml.	5.00
	50 ml.	5.00
	20 ml.	5.00
	10 ml.	3.00
	5 ml.	3.00
	2 ml.	3.00
	1 ml.	3.00
3. Length Measures
(a) Non-flexibles-
	2 m.	5.00
	1 m.	5.00
	0.5 m.	5.00
	1 m. graduated at every Cm.	10.00
	0.5 m. graduated at every Cm.	10.00
(b) Fabric Plastic-
	10 m. and above	Rs. 6.00 for the 1st 10 meter plus Rs. 2.00 forevery additional 5 metres.
	5 m.	5.00
	3 m.	5.00
	2 m.	5.00
	1.5 m.	5.00
	1 m.	5.00
	0.5 m.	5.00
(c) Woven-
	50 m.	Rs.10.00 for the 1st 10 meter plus Rs.5.00 forevery additional 5 metres.
	30 m.
	20 m.
	15 m.
	10 m.
	5 m.	5.00
	2 m.	5.00
(d) Steel tapes-
	50 m.	Rs. 10.00 for 1st 10 metre, plus Rs.5.00 forevery additional 5 metres.
	30 m.
	20 m.
	10 m.
	5 m.	5.00
	4 m.	5.00
	3 m.	5.00
	2 m.	5.00
	1.5 m.	5.00
	1 m.	5.00
	0.5 m.	5.00
(e) Folding Scales	1 m.	5.00
(f) Surveying chain	30 m.	30.00
	20 m.	30.00
4. Non-Automatic weighing instruments mechanical (AnalogueIndication) belonging to Ordinary and Medium Accuracy Class.
	400 t.	2,000.00
	300 t.	1.500.00
	200 t.	1.500.00
	150 t.	1,000.00
	100 t.	1,000.00
	80 t.	1,000.00
	60 t.	1,000.00
	50 t.	1,000.00
	40 t.	1,000.00
	30 t.	1,000.00
	25 t.	1,000.00
	20 t.	1,000.00
	15 t.	1,000.00
	10 t.	500.00
	5 t.	250.00
	3 t.	200.00
	2 t.	200.00
	1500 kg.	150.00
	1000 kg.	150.00
	500 kg.	150.00
	300 kg.	100.00
	250 kg.	100.00
	200 kg.	50.00
	150 kg.	50.00
	100 kg.	50.00
	50 kg.	50.00
	30 kg.	50.00
	25 kg.	30.00
	20 kg.	30.00
	15 kg.	20.00
	10 kg.	20.00
	5 kg.	20.00
	3 kg.	20.00
	2 kg.	20.00
	1 kg.	20.00
	500 gm. & below	10.00
	Person weighing machine excluding bath room scales	100.00
5. Beam Scale Class 'A' and 'B'
	200 kg.	200.00
	100 kg.	150.00
	50 kg.	120.00
	20 kg.	120.00
	10 kg.	100.00
	5 kg.	80.00
	2 kg.	80.00
	1 kg.	80.00
	500 gm. and below	50.00
6. Beam Scales Class 'C' and 'D'
	1000 kg.	100.00
	500 kg.	100.00
	300 kg.	100.00
	200 kg.	50.00
	100 kg.	50.00
	50 kg.	15.00
	20 kg.	15.00
	10 kg.	15.00
	5 kg.	10.00
	2 kg.	10.00
	1 kg.	10.00
	500 gm. and below	5.00
7. Weighing instrument of High Accuracy Class and SpecialAccuracy both Mechanical and Electronic.
	Exceeding 50 t.	1500.00
	Not exceeding 50 t. but exceeding 10 t.	1000.00
	Not exceeding 10 1.1 but exceeding 1 t.	500.00
	Not exceeding 1. but exceeding 50 kg.	300.00
	Not exceeding 50 kg. i but exceeding 10 kg.	200.00
	Not exceeding 10 kg.	120.00
8. Automatic weighing machine
	Exceeding 10 t.	1000.00
	Not exceeding 10 t. but exceeding 1 t.	500.00
	Not exceeding 1 t. but exceeding 50 kg	250.00
	Not exceeding 50 kg. but exceeding 10 kg.	150.00
	Not exceeding 10 kg.	100.00
9. Totalising Machine
(a) Independent machine	1000.00
(b) As additional machine	500.00
10. Volumetric measuring instruments
(a) Dispensing pumps, each pump	500.00
(b) Totalising counters	250.00
(c) Other instruments exceeding100 litre	Rs.250.00 for the 1st 100 litre plus Rs. 150.00for every additional 100 litres or part thereof, subject to amaximum of Rs.5,000.00.
	Not exceeding 100 L. but exceeding 50 L.	200.00
	Not exceeding 50 L. but exceeding 20 L.	150.00
	Not exceeding 20 L.	100.00
11. Flow Metres
	Flow rate up to 100 litres/min.	1,000.00
	Above 100 litres but up to 500 litres/min.	2,000.00
	Above 500 litres/min.	5,000.00
12. Lineares measuring instruments
	Taxi Autorickshaw meter	50.00
	Other meters	Rs.25.00 for the 1st 1,000 meter or partthereof, plus Rs.5.00 for every additional 100 meter or partthereof, subject to a maximum Rs. 150.00.
13. Clinical Thermometer		2.00
14. Water Meter		25.00
15. Electricity Meter		Omit
16. Kitchen Scale	500 gm.	10.00
	1 kg.	10.00
	2 kg.	10.00
	5 kg.	10.00
	10 k.	10.00
17. Tabular Balance
	1 kg.	10.00
	5 kg.	10.00
	10 k.	10.00
	20 k.	10.00
	50 k.	10.00
18. Bathroom Scales	120 kg. and above	50.00
19. Baby-cum-Child weighing scale		20.00
20. Peg Measures	30 ml	20.00
	60 ml.	20.00
	100 ml.	20.00
21. Electronic weighing instrument medium and ordinaryaccuracy
	400 t.	2,000.00
	300 t.	1,500.00
	200 t.	1,500.00
	150 t.	1,000.00
	100 t.	1,000.00
	80 t.	1,000.00
	60 t.	1,000.00
	50 t.	1,000.00
	40 t.	1,000.00
	30 t.	1.000.00
	25 t.	1,000.00
	20 t.	1,000.00
	15 t.	1,000.00
	10 t.	250.00
	5 t.	250.00
	3 t.	200.00
	2 t.	200.00
	1,500 kg.	150.00
	1,000 kg.	150.00
	500 kg.	150.00
	300 kg.	100.00
	250 kg.	100.00
	200 kg.	100.00
	150 kg.	100.00
	100 kg.	100.00
	50 kg.	100.00
	30 kg.	100.00
	25 kg.	100.00
	20 kg.	50.00
	15 kg.	50.00
	10 kg.	50.00
	5 kg.	50.00
	3 kg.	50.00
	2 kg.	50.00
	1 kg.	50.00
	500 gm. and below	50.00

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Act