Section 11 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
11. [ Commercial Weights, Measures. Weighing and Measuring instruments etc. to be verified and stamped periodically. [Substituted by Amended Notification No. 3 and then by Amended Notification No. 5. dated 8.9.1986.]
(1)All Weights, Measures and Weighing and Measuring instruments used or intended to be used, in transactions for trade or commerce shall be verified, re-verified and stamped in accordance with the Act and these rules atleast once in every period of one year.](2)[ Notwithstanding anything contained in sub-rule (1), any weighing or measuring instrument which has been verified and stamped in situation shall, if it is removed and re-erected before the expiry of the period referred to in sub-rule (1), shall be verified and stamped in accordance with the Act and these rules on such removal and re-erection.] [Inserted by Amended Notification No. 3, dated 30.12.1983.]
