Section 17(5) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(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 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, failing which full fee shall he charged and if found correct shall be stamped.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(5) Aweight 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 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 it found correct shall be stamped']]
