Section 15 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
15. Verification and inspection of weights or measures.
(1)Every person using any weight or measure in any transaction or for protection shall present such weight or measure for verification / re-verification, at the office of the Legal Metrology Officer in whose jurisdiction it put into use or at such other place as the Legal Metrology Officer may specify in this behalf on or before the date on which the verification falls due.Provided that where any weight or measure is such that it cannot or should not be moved from its location, the person using weight or measure shall report, to the Legal Metrology Officer at least thirty days in advance of the date on which the verification falls due.(2)Where any weight or measure is such that it cannot, or should not, be moved from its location, Legal Metrology Officer shall take necessary steps for the verification of such weight or measure at the place of its location.(3)For the verification of weight or measure referred to in sub-rule (2) the user shall provide such facilities as may be specified by the Legal Metrology Officer.(4)Every weight or measure presented for verification shall be complete in itself.(5)Every weight or measure shall be verified in a clean condition, and if necessary, the Legal Metrology Officer shall require the owner or user to make necessary arrangements for the purpose.(6)A Legal Metrology Officer may visit, as frequently as possible, every premises within the local limits of his jurisdiction to inspect and test any pre-packaged commodity, weight or measure which is being or is intended or likely to be used in any transaction or for protection. For the purpose of verification or inspection the Legal Metrology Officer may use test weight / measures or working standard weights / working standard measures.(7)The Legal Metrology Officer shall obliterate the stamp on any weight or measure, if it is found during inspection that:-(a)Any weight or measure which being due for re-verification has not been submitted for such re-verification.(b)Any weight or measure which does not conform to the Standards established by or under the Act.Provided that where the Legal Metrology Officer is of opinion that the defect or error in such weight or measure is not such as to require immediate obliteration of the stamp, he shall inform the user, of the defect or error found in the weight or measure and call upon user to remove the defect or error within such time, not exceeding seven days and shall:-(i)if user fails to remove the defect or error within that period, obliterate the stamp, or(ii)if the defect or error is so removed as to make the weight or measure conform to the standards established by or under the Act, verify and stamp such weight or measure.Explanation. - The obliteration of the stamp on any weight or measure shall not take away or abridge the power of the Legal Metrology Officer to seize such weight or measure in accordance with the provisions of the Act.(8)The Certificate of Approval of Model issued by the Central Government shall be produced to the Legal Metrology Officer by the manufacturer or importer as the case may be, before verification. The user of the weights and measures shall keep a copy of such Certificate of Approval of Model. The Legal Metrology Officer shall incorporate the number of such Certificate of Approval of Model in the Verification Certificate.(9)Where the Controller is of opinion that it is necessary so to do, he may, by an order in writing authorize any Legal Metrology Officer to adjust any weight or measure in any area within the local limits of his jurisdiction.
