Section 12(4) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(4)[ Every licence issued to a manufacturer, repairer or dealer shall be valid for a period of one calendar year and may be renewed for a period of five years by the Controller or such other officer as may be authorised by him in this behalf on payment of five times of the fee specified in Schedule VII.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(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 year to year by the Controller or such other officer, as may be authorised by him in this behalf.']]
