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State of Punjab - Section

Section 14 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993

14. Periodical intervals for the verification of weights or measurers.

(1)Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall be verified or re-verified and stamped at least once in a year :Provided that storage tanks including vats shall be re-verified or re-calibrated and stamped at least once in a period of five years.
(2)Notwithstanding anything contained in sub-rule (1), 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, be duly re-verified and stamped on payment of the prescribed fee, before being put into use.
(3)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, be duly re-verified and stamped on payment of the prescribed fee, before being put into use. [Sections 24(3) and 72(2)(m)]