Section 10(1) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(1)Every person (other than an intinerant vendor), who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make an application in Form A-1 of Schedule I, accompanied by a fee of rupees five, to the Controller or such other officer, as the Controller may, by general or special order, in writing authorise in this behalf, for the registration of his name, and every such application shall be made, - [Sections 16, 17 and 72(2)(d)(e)(f)](i)in the case of an applicant using any weight or measure at the commencement of these rules, within ninety days from such commencement; or(ii)in the case of an applicant who commences use of any weight or measures after the commencement of these rules, within ninety days from the date on which he commences such use.
