Section 11(2) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(2)[ Notwithstanding anything contained in sub-rule (1), any weighing or measuring instrument which has been verified and stamped in situation shall, if it is removed and re-erected before the expiry of the period referred to in sub-rule (1), shall be verified and stamped in accordance with the Act and these rules on such removal and re-erection.] [Inserted by Amended Notification No. 3, dated 30.12.1983.]
