Section 19 in The Legal Metrology (General) Rules, 2011
19. Sample checking of weight and measure.
(1)Standard weights or measures which are intended for export shall not ordinarily require any verification and stamping, but if the party to whom the export is to be made so requires, a sample checking of such weight or measure shall be made by such agency as the Central Government may specify in this behalf, and thereupon the agency so specified shall, after checking the weight or measure, issue a certificate indicating whether or not such weight or measure conforms to the requirements of the Act and the rules made there under.(2)The weight or measure to be checked as sample under this rule shall be selected at random and proper records shall be maintained with regard to the sample checking so made.(3)The Central Government shall, while specifying the agency for checking the weight or measure, ensure that the agency completes the checking well in time so that the export of the weight or measure is not delayed by reason of such checking.
