Section 11 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
11. 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 issue of a licence, to the Controller of Legal Metrology or such other officers as may be authorized by him in this behalf, in the appropriate form set out in Schedule II-A.Provided that no licence to repair shall be required by a manufacturer to repair weight or measure manufactured by him and used in a state other than the state of manufacture of the same, but the manufacturer as well as the user has to inform in advance the concerned Legal Metrology Officer about the repairing.Provided further that no person will be granted a repairing licence unless he is a skilled worker and having a valid Certificate of Skill issued by the Controller, Legal Metrology.(2)Every manufacturer or repairer of or dealer in, weight or measure shall make an application for the renewal of a licence within thirty days before the expiry of validity of the licence to the Controller of Legal Metrology or such other officers as may be authorized by him in this behalf, in the appropriate form set out in Schedule II-B.(3)Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate form set out in Schedule III.(4)Every licence issued to a manufacturer, repairer, or dealer shall be valid for a period of one calendar year and may be renewed from one calendar year to another calendar year by the Controller or such other Legal Metrology Officer as may be authorized by him in this behalf on payment of such fee as specified in the Schedule IV.(5)The fee payable for the alteration of a licence or for the issue of a duplicate licence shall be as specified in the Schedule IV.Provided that an additional fee at full the rates specified in the Schedule IV shall be payable by the applicant if he is permitted by the Controller to make an application for the renewal of a licence within a period of three months from the date of expiry of the licence.(6)The Controller or such other officer as may be authorized by him in this behalf shall maintain a register of licenced manufacturers, dealers and repairers in the form set out in Schedule V(7)Every manufacture / repairer / dealer licenced for the jurisdiction to which licence is granted under the Act and these rules, shall maintain such workshop / laboratory / equipments / tools / registers etc. as the case may be, and such other terms and conditions specified by the Controller of Legal Metrology. Any general or special directions and such licence conditions issued by the Controller, shall be binding on the persons to whom the licence has been granted.(8)Every licencee under the Act and these rules shall furnish a security deposit for each licence to the State Government as specified in Schedule VI.(9)Every licence issued or renewed under the Act and these rules shall be displayed in a conspicuous place in the premises where the licencee carries on business.(10)A Licence issued or renewed under the Act / Rules made there under shall not be saleable or otherwise transferable.(11)Transfer or transmission of business: (1) Where the business of a person licenced under the Act and the Rules is transmitted by succession, intestate or testamentary, the heir or legatee, as the case may be, of such person shall not carry on the business of such licencee either in his own name or in any other name, unless the heir or legatee has, before the expiry of sixty days after the date of such transmission, made to the Controller an application for the issue of a licence in accordance with the provisions of the Act and Rules there under.Provided that nothing in this rule shall be deemed to prohibit the heir or legatee from carrying on business as such licencee for the aforesaid period of sixty days, and, if he has applied for such licence, until he is granted the licence or is, by a notice in writing informed by the Controller that such licence cannot be granted to him.(2)Where the business of any person licenced under this Act is transferred by sale, gift, lease or otherwise, the transferee or lessee, as the case may be, shall not carry on such business either in his own name or in any other name, unless he has obtained a licence to carry on such business.
