Section 10 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
10. Weighing and measuring instruments.
(1)All weighing and measuring instruments used, or intended to be used in transactions for trade or commerce shall conform as regards capacities, material and design, to the specifications laid down in [Schedules VI, VI-A, VI-B and VI-C] [Substituted by Amended Notification No. 3, dated 30.12.1983.](2)Subject to any rules that may be made under the standards of Weights and Measures Act, 1956, the limits of error which may be tolerated in such weighing and measuring instruments during verification and inspection, shall be as specified in [Schedules VI, VI-A, VI-B and VI-C] [Substituted by Amended Notification No. 3, dated 30.12.1983.].(3)Notwithstanding anything contained in sub-rules (1) and (2), where any weighing or measuring instrument in use at the commencement of these rules is converted to the metric system and its capacity after conversion cannot be made to conform to any of the specifications laid down in [Schedule VI, VI-A, VI-B and VI-C] [Substituted by Amended Notification No. 3, dated 30.12.1983.], such instruments may continue to be used but the limits of error which may be tolerated in such instrument during verification and inspection shall be as for the same type of instrument of the next higher capacity specified in the [said schedules.] [Substituted by Amended Notification No. 3, dated 30.12.1983.]
