Section 12 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
12. Inspection and verification of weights etc.
(1)An Inspector shall visit every factory and other place in the area under his charge where weights, measures and weighing and measuring instruments are used, or kept for use, in transactions for trade or commerce, for verifying the same at least once during the period specified in Rule 11, and may also from time to time, make such surprise visits as he may deem necessary.(1)[(i) Every person using weights, measures and weighing and measuring instruments in transaction for trade or commerce shall present such weights or measures or weighing or measuring instruments for verification at the office of the Inspector and at such other place as the Inspector may specify in this behalf on or before the date on which the verification falls due:Provided that Water-meters shall be verified and stamped before installation, and after every repair or repairs and shall be produced through the agency of the Public Health and Engineering Department of the State for verification and stamping.] [Inserted by Amended Notification No. 3, dated 30.12.1983.](2)All weights, measures and weighing and measuring instruments shall be tested in a clean condition, and if necessary, the Inspector shall require the owner or user to clean them.(3)Where a weight or measure or weighing or measuring instrument is brought to any Inspector for re-verification, the Inspector shall deal with it in the same manner as upon verification but it shall not. be necessary for him to test a glass or earthenware measure, unless the original stamp has been defaced.(4)The denomination or capacity of a weights, measure, weighing or measuring instrument, if not marked in full, shall be indicated by one of the abbreviations specified in Schedule VII.(5)[(a) Vehicle weighted on a weighbridge shall not be unloaded within a radius of 50 meters from the place where the weighbridge is fixed:Provided that the State Government may allow exemption in respect of certain class of trade premises from operation of this rule and the Controller may reduce the distance for any trade premises for the purpose of this sub-rule.(b)No weighment shall be done on a weighbridge after sunset or before, sunrise, unless adequate arrangement of lighting is made.(c)The gross weights of commodities in vehicle load and tare weight shall immediately be recorded by the trader or his agent and a signed record of weighment shall be handed over to the person concerned after each weighment is completed and before the vehicle is removed from the weighbridge.(d)A trader shall provide such number of standard weights not exceeding one-forth of the capacity of the machine as may be required by the Inspector for the purpose of verification, re- verification and inspection of weighing instruments of capacities of above five hundred kilograms.(e)To ensure a proper check of the accuracy of weighbridge and platform machines of capacities upon five tonnes, a trader shall keep at each weighbridge one tonne and for capacities above five tones, five tonnes of standard weights or standard weights equal to one-half of the capacity of the machine, whichever is less, alongwith a set of small standard weights of such denominations as may be directed by the Controller :Provided that the Controller may fix the total number of standard weights to be maintained in trade premises where the number of weighing machines is more than one.(f)A trader or his agent shall notify to the Assistant Controller and Inspector the site of all weighbridge for platform machines and the names of persons using or operating such weighbridges or platform machines, at least, a month before the commencement of their use or operation and get them verified and stamped well in advance of their use.(g)No weighbridge or platform machine after it has been so verified and stamped by an Inspector, shall be removed or dismantled from original site without the prior approval of the Controller or Assistant Controller.(h)A trader or his agent shall cause to be prepared a list of persons using or operating weighbridge or platform machine owned by him and shall display such list prominently and conspicuously at the site of use or operation of such weighbridge or platform machine.]
