Section 30 in The Legal Metrology (General) Rules, 2011

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Union of India - Section

Section 30 in The Legal Metrology (General) Rules, 2011

30. Repeal and savings.

(1)The Standards of Weights and Measures (General) Rules, 1987 (herein under referred to as the said rules) are hereby repealed.Provided that such repeal shall not affect:

(a)the previous operations of the said rules or anything done or omitted to be done or suffered therein; or

(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said rules; or

(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said rules; or

(d)any investigation, legal, proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid.

And any such investigation, legal proceedings or remedy may be instituted, continued or en forged and any such penalty, forfeiture or punishment may be imposed as if the said rules had not been rescinded.

(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken inducing approval of letter, exemption granted, fees collected, any adjudication, enquiry or investigation commenced, license and registration of manufacturers, dealers, importers of weights and measures, non-standard weights and measures or show cause notice, decision, determination, approval, authorisation issued, given or done under the said rules shall if in force at the commencement of the said rules continue to be in force and have effect as if issued, given or done under the corresponding provisions of these rules.

(3)The provisions of these rules shall apply to any application made to the Central Government or as the case may be the State Government under the said rules for licence, registration of manufacturers, importers, dealers, repairers of weights and measures pending at the commencement of these rules and to any proceedings consequent thereon and to any registration granted in pursuance thereof.

(4)Any legal proceeding pending in any court under the said rules at the commencement of these rules may be continued in that court as if these rules had not been framed.

(5)Any appeal preferred to the Central Government or as the case may be the State Government under the said rules and pending shall be deemed to have beet made under the corresponding provisions of these rules.Index of Schedule of the Legal Metrology (General) Rules, 2011First Schedule

PART I	Reference Standard Weights
PART II	Reference Standard Metre Bar

Second Schedule

PART I	Secondary Standard Weights
PART II	Secondary Standard Metre Bar
PART III	Secondary Standard Capacity Measures

Third Schedule

PART I	Working Standard Weights
PART II	Working Standard Metre Bar
PART III	Working Standard Capacity Measures

Fourth Schedule

PART I	Reference Standard Balances
PART I	Secondary Standard Balances
PART III	Working Standard Balances

Fifth Schedule

PART I	Weights (Other than Carat Weights)
PART II	Carat Weights
PART III	Standard Weights for testing of High Capacity WeighingMachine

Sixth Schedule

PART I	Liquid Capacity Measures
PART II	Dispensing Measures
PART III	Liquor Measures
PART IV	Length Measures (Non-Flexible)
PART V	Folding Scales
PART VI	Fabric or Plastic Tape Measures
PART VII	Steel Tape Measures
PART VIII	Surveying Chains
PART IX	Tapes for Use in Measurement of Oil Quantities

Seventh Schedule - Heading ASpecifications for Non-Automatic Weighing InstrumentsSeventh Schedule - Heading B

PART I	Beam scales
PART II	Counter Machines

Seventh Schedule - Heading CAutomatic Rail WeighbridgeSeventh Schedule - Heading DAutomatic Gravimetric Filling InstrumentsSeventh Schedule - Heading EDiscontinuous Totalizing Automatic Weighing Instrument (Totalizing Hopper Weighers)Seventh Schedule - Heading FAutomatic instruments for weighing road vehicles in motion and measuring axle loadsEighth ScheduleSpecifications for Measuring Instruments

PART I	Volumetric Container Filling Machines
PART II	Bulk Meters
PART III	Water Meters
PART IV	Measuring Systems for Liquids Other than Water
PART V	Volumetric Container Type Liquid Measuring Device
PART VI	Clinical Thermometer
PART VII	Manometers of Instruments for Measuring Arterial BloodPressure (Sphygmomanometers)
PART VIII	Taximeter
PART IX	Compressed gaseous fuel (CNG) measuring systems for vehicles

Ninth ScheduleProcedure for Carrying Out Calibration of Vehicle Tanks etc.

PART I	Calibration of Vehicle Tanks for Petroleum Products and otherLiquids
PART II	Method for Calibration of Vertical Oil Storage Tanks
PART III	Method for Computation of Capacity Tables for Vertical OilStorage Tanks.

Tenth ScheduleApplication Form for Registration of Importer of Weights and MeasuresEleventh ScheduleRegister to be Maintained by the Manufacturers/dealers/repairers of Weights and MeasuresTwelfth ScheduleScale of FeeThirteenth ScheduleFormat for nomination of the Director by the CompanyFirst ScheduleDenomination, Materials, Shape and Permissible Errors, in Respect of Reference Standards[See Rule 3]

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Union of India - Section

Section 30 in The Legal Metrology (General) Rules, 2011

30. Repeal and savings.