Section 25 in The Standards of Weights and Measures (General) Rules, 1987
25. Time within which unverified weight and measure to be verified and stamped
.-No unverified weight or measure, seized under section 29, shall be forefeited if the person, from whom such weight or measure was seized, agrees to get the same verified and stamped within a period of ten days or such extended period from the date of such seizure, and for this purpose, the person making the seizure of such weight or measure shall afford a reasonable opportunity by returning such weight or measure exclusively for the verification and stamping.
