Section 17 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
17. Obliteration of Stamps.
- The Inspector, on inspection, shall obliterate the stamp on-(a)any weight, measure, or weighing or measuring instrument which cannot be made to conform to the requirements of these rules;(b)any weight or measure, if it does not admit of proper adjustment owing to its being broken, intended or otherwise defective;(c)any weight or measure or weighing instrument which since the last stamping, has been repaired or re-adjusted so as to cease to conform to the requirements of these rules;(d)any weight or measure or weighing or measuring instrument due and not submitted for re-verification and stamping.(e)any weight or measure of length of capacity or a weighing or measuring instrument, if the error exceeds the limits allowed at the time of inspection:Provided that where the error referred to in clause (e) is not in the Inspector's judgment, such as to require the immediate obliteration of the stamp he shall serve a notice on the trader, informing him of the defects found in the weight, measure or weighing or measuring instruments, and calling upon him to remove the defects within a stated period not exceeding eight days and shall-(i)if the trader fails to have them corrected within that period obliterate the stamp; or(ii)if the weight, measure or weighing or measuring instrument is adjusted to remove the defects within the stated period, re-verify the weight, measure or weighing or measuring instrument and stamp the same, if found correct :Provided further that where the defect in a weighing instrument may be corrected by re-balancing, the stamp shall not be obliterated.
