Section 13 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
13. Stamping of weights etc.
(1)Before stamping any weight, measure or weighing or measuring instrument, the Inspector shall satisfy himself that such weight, measure, weighing or measuring instrument complies with the requirements of the Act and these rules.(2)Any weight, measure, weighing or measuring instrument presented for verification shall be complete in itself, and shall not bear a manufactures or dealer's mark which might be mistaken for the Inspector's Stamp.(3)The Inspector shall stamp every weight, measure and weighing and measuring instrument with a stamp of uniform design issued by the Superintendent, indicating the area or district in which it has been stamped or the Inspector by whom it is stamped or both:Provided that:-(a)no weight, measure, weighing or measuring instrument shall be stamped, which is not, in the opinion of the Inspector, sufficiently strong to withstand the wear and tear or ordinary use in trade; and(b)no weighing or measuring instrument manufactured after the coming into force of these rules other than Class A beam scales shall be stamped unless provided by the manufacturer with a plug or stud of soft metal on which to place the Inspector's stamp, such plug or stud being made irremovable by undercutting or in some other suitable manner.(4)The Inspector shall also mark the date of stamping on all weights, measures (other than glass, earthenware and enamelled metal measure(s) and weighing and measuring instruments, except when the size of such weight, measure, or instrument makes it impracticable.(5)On completion of verification and stamping, the Inspector shall issue a certificate of verification in the form specified in Schedule VIII, to the trader.
