Section 27 in The Legal Metrology (General) Rules, 2011
27. Periodical verification of weights or measures.
(1)Every weight or measure used or intended to be used in any transaction or for protection of living beings or things in clause (k) of Section 2 shall be verified and stamped by the Legal Metrology Officer in the State in which such weight or measure is put to use and shall be re-verified and stamped at periodical intervals.(2)The re-verification shall be carried out on the completion of a period of, -(a)twenty four months for all weights, capacity measures, length measures, tape, beam scale and counter machine,(b)sixty months for storage tanks, and(c)twelve months for all weight or measure including tank lorry other than that mentioned in clauses (a) & (b).(3)Notwithstanding anything contained in sub-rule (2) every weight or measure which has been verified and stamped in situ shall, if it is dismantled and re-installed before the date on which the verification falls due shall be duly re-verified and stamped, before being put into use.(4)Notwithstanding anything contained in sub-rule (1) every weight or measure which has been verified and stamped shall, if it is repaired before the date on which the verification falls due shall be duly re-verified and stamped before being put into use.
