Section 2 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
2. Definitions.
- In these rules, unless the context otherwise requires -(a)'Act' means the Legal Metrology Act, 2009.(b)'calibration' means all the operations which are necessary for the purpose of determining the value of the errors of weight or measure and if necessary to determine the other metrological properties of such weight or measure and includes the actual fixing of the positions of the gauge marks or scale marks of a weight or measure or in some cases of certain principal marks only in relation to the corresponding values of the quantity to be measured.Explanation. - calibration may also be carried out with a view to permitting the use of a weight or measure as a standard.(c)'Inspector' means an officer who is appointed as such under the Act, by whatever name called such as District Inspector;(d)'Licensing Authority' means Controller, Legal Metrology is the authority to issue licence under the Act and the rules made thereunder(e)'Reference Standard' means the set of standard weight or measure which is made or manufactured by or on behalf of the Central Government for the verification of any Secondary Standard.(f)'Reference Standard Laboratory' means a laboratory set up by the Central Government under the Act, where reference Standards, Secondary Standards and Working Standards are maintained.(g)'Regulation' means any instructions / orders etc. issued by the Controller, Legal Metrology under his jurisdiction from time to time.(h)'Repair' means any adjustment, cleaning, lubrication or painting to any weight or measure, or rendering any other service or replacement of any parts to such weight or measure to ensure that such weight or measure confirms to the standards established by or under the Act with or without disturbing sealing system.(i)'Schedule' means a schedule appended to these Rules.(j)'Secondary Standard' means the set of standard weight or measure which is made or manufactured by or on behalf of the Central or State Government for the verification of any Working Standard.(k)'Skilled Worker' means a person having possession of Certificate of Skill, in repairing of weight or measure, issued by the Controller and such Certificate of Skill shall be issued to such person who possessed such educational qualification, technical competency etc, and on such other conditions as specified by the Controller from time to time.(l)'Test Weight or Measure' is a weight or measure which is a replica of Working Standard weight or measure in respect of accuracy only, and is prepared as per the regulations issued by the Controller of Legal Metrology.(m)'Unverified weight and measure' means a weight or measure which, being required to be verified and stamped under the Act has not been so verified and stamped(n)'Working Standard' means the set of standard weight or measure which is made or manufactured by or on behalf of the Central or State Government for the verification of any standard weight or measure, other than a national prototype or national or reference or secondary standard.(o)The words and expressions used in these Rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
