Section 16(2) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(2)[ The Inspector shall also mark the year and its quarter of stamping on even,' verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - The year shall be deemed to consist of four .quarters of which first quarter shall be of the months of January, February and March which shall be marked as A, second quarter shall be of the months of April, May and June, which shall be marked as B, third quarter shall be of the months of July, August and September, which shall be marked as C, and fourth quarter shall he of the months of October, November and December, which shall be marked as D.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(2) The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March; second quarter be of the months of April, May and June; third quarter shall be of the months of July, August and September, and fourth quarter shall be of the months of October, November and December']]
