Section 15 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
15. Verification and Inspection of Weights or Measures.
(1)Every person using any weight or measure in any transaction or for industrial production or for protection shall present such weight or measure for verification or re-verification at the offence of the Inspector or at such other place as the Controller may specify in this behalf on or before the date on which the verification falls due :Provided that where any weight or measure is such that it cannot or should not be moved from its location the person using such weight or measure shall report to the Inspector at least thirty days in advance the date on which the verification falls due.(2)Where any weight or measure is such that it cannot, or should not, be moved from its location the Inspector shall take necessary steps for the verification of such weight or measure at the place of its location.(3)For the verification of weight or measure referred to in Sub-rule(2)the user shall provide such facilities as may be required by the Inspector.(4)Every weight or measure presented for verification shall be complete in itself and shall not bear a manufacturer's mark which might be mistaken for the Inspectors stamp.(5)Every weight or measure shall be verified in a clean condition, and if necessary, the Inspector shall require the owner or user to make necessary arrangement for the purpose.(6)Where a weight or measure is brought to the Inspector for verification or reverification, he may verify the same after realisation of the prescribed fee.(7)An Inspector shall visit as. frequently as possible during the period specified in Sub-rule (1) of Rule 14, every premises within the Local Limits of his jurisdiction to inspect and test any weight or measure which is being or is intended or likely to be used in any transaction or for industrial production for protection.
