Section 24 in The Legal Metrology (General) Rules, 2011
24. Register and reports to be maintained by persons referred to in Section 17 or the Act.
(1)Every person referred to in sub-section (1) of Section 17 shall maintain a register in the appropriate form set out in Eleventh Schedule.(2)Notwithstanding anything contained in sub-rule (i), if the Director is of the opinion that having regard to the nature or volume of the business carried on by any maker, manufacturer; dealer or repairer, it is necessary to do so, he may, by order, exempt any such maker, manufacturer, dealer or repairer from the operation of that sub-rule.
