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State of Punjab - Act

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

PUNJAB
India

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

Rule THE-PUNJAB-STANDARDS-OF-WEIGHTS-AND-MEASURES-ENFORCEMENT-RULES-1993 of 1993

Published on 8 October 1993
Commenced on 8 October 1993
[This is the version of this document from 8 October 1993.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993Published vide Punjab Government Notification No. G.S.R. 82/C.A.54/85/S.72/93, dated 8th October, 1993No. G.S.R. 82/C.A.54/85/S.72/93. - With reference to Government of Punjab, Department of Industries, Notification No. G.S.R. 22/C.A.54/85/S.72/90, dated the 12th April, 1990, and in exercise of the powers conferred by Section 72 of the Standards of Weights and Measures (Enforcement) Act, 1985 (Central Act No. 54 of 1985), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rule, namesly :-

1. Short title.

- These rules may be called the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993.

2. Definition.

- In these rule, unless the context otherwise requires, -

(a)"Act" means the Standards of Weights and Measures (Enforcement) Act, 1985 (Central Act No. 54 of 1985);

(b)"Reference Standard Laboratory" means a laboratory set up by the General Government under the Standards Act where reference Standards and secondary standards are maintained;

(c)"Schedule" means a Schedule appended to these rules.

3. Reference Standards.

- The reference standards shall be kept at such place, in such manner and in such custody as prescribed under the Standards Act. [Sections 12 and 72(2)(b) (i)]

4. Secondary Standards.

(1)Every secondary standard shall be verified at any of the reference Standards Laboratories, in such manner and at such periodical intervals as prescribed under the Standards Act and shall, if found on such verification to conform to the standards established by or under that Act, be stamped by the Laboratory-in-charge of the Reference Standard Laboratory. [Sections 14 and 72(2)(b) (ii)]

(2)The secondary standards verified under sub-rule (1) shall be kept at such place, and in such custody as the Controller may direct.

5. Working Standards.

(1)Every working standard shall be verified either at any of the Reference Standard Laboratories or at any of the places where Secondary Standards are maintained by the State Government, in such manner and at such periodical intervals as prescribed under the Standards Act and shall, if found on such verification to conform to the standards established by or under that Act, be stamped, as the case may be, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf. [Sections 14 and 72(2)(b) (iii)]

(2)The working standards verified under sub-rule (1) shall be kept in the custody of the Inspector.

6. Secondary Standard Balances.

(1)A set of secondary standard balances shall be maintained at every place where the secondary standard weights are kept for the purpose of verification of secondary standard.

(2)The number, types and specifications of the secondary standard balances shall be such as prescribed under the Standards Act.

(3)Ever secondary standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standard Act, as the case may be, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf.

7. Working Standard Balances.

- A set of working standard balances shall be maintained at every place where working standard weights are kept for the purpose of verification of weights intended to be used in any transaction or for protection or for industrial production. [Sections 14 and 72(2)(b) (iii)]

(2)The number, types and specifications of such balances shall be such as prescribed under the Standard Act.

(3)Every working standard balance shall be verified at last once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Standards Act, as the case may be, by the Laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in the behalf.

8. Physical Characteristics, configuration, constructional details of weights and measures.

- Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall, as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, conform to the specifications prescribed under the Standard Act. [Sections 21 and 22]

9. Use of bullion weights, carat weights, etc.

(1)No weight other than a bullion weight shall be used in any transaction in bullion including precious metals, pearls and ornaments and other articles made of gold or silver. [Sections 10 and 72(2)(a)]

(2)No weight other than a carat weight shall be used in any transaction in precious stones.

(3)No balance or weighing instrument other than a balance or weighing instrument of accuracy of Class 'B' or Class II or of higher accuracy as prescribed under the Standards Act shall be used in any of the transaction referred to in sub-rules (1) and (2).Explanation. - The expression 'accuracy Class B' and 'accuracy Class II' shall have the meanings assigned to them in the Seventh Schedule of the Standards of Weights and Measures (General) Rules, 1987.

10. Registration of users of weights and measures.

(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.

(2)The Controller or the officer authorised by him, shall include the name of the applicant, in a register to be known as Register of users and issue to him a certificate in Form A-3 of Schedule II.

(3)The Register of users referred to in sub-rule (2) shall be maintained in the form set out in Schedule III.

(4)The certificate referred to in sub-rule (2) shall be valid for a period of five years and may be renewed on payment of a fee of rupees five.

(5)An application for renewal of certificate referred to in sub-rule (2) shall be made in Form A-2 of Schedule I, within a period of thirty days before the expiry of the period of it's validity.

(6)Where a certificate of registration is lost or destroyed, the holder of the certificate shall forthwith apply to the authority who had issued the certificate, for the issue of a duplicate certificate of registration. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees two.

(7)If a person, who intends to discontinue the use of weight or measure for which he has been registered or desires to get his name deleted from the Register of users, he shall surrender the certificate of registration to the Controller or such other officer as may be authorised by him in this behalf.

(8)If a user intends to sell any weight or measure specified in Schedule IV, he shall obtain a written permission of the Controller or such other officer as may be authorised by him in this behalf.

11. Use of weights only or measures only or number only in certain cases.

- Except in the cases of commodities specified in Schedule V, the declaration of quantity in every transaction, dealing or contract, or for industrial production or for protection, shall be in terms of the unit of -

(a)weight, if the commodity is solid, semi-solid, viscous or a mixture of solid and liquid ;

(b)Length, if the commodity is sold by linear measures;

(c)area, if the commodity is sold by area measures;

(d)volume, if the commodity is liquid or is sold by cubic measures; or

(e)number, if the commodity is sold by number. [Sections 10 and 72(2)(a)]

12. Licensing of manufacturers, repairers and dealers of weights or measures.

(1)Every manufacturer or repairer of, or dealer in, weights or measurers shall make an application for the issue of a licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in Schedule VI.

(2)Every manufacturer or repairer of, or dealer in, weight or measure shall make an application for the renewal of a licence within thirty days before the expiry of the period of its validity to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in the Schedule VII.

(3)Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate from set out in Schedule VIII.

(4)Every licence issued to a manufacturer, repairer or dealer shall be valid for a period of one calendar year and may be renewed from year to year by the Controller or such other officer as may be authorised by him in this behalf.

(5)The fees payable for the licences referred to in sub-rules (1) and (2) shall be as specified in Schedule IX :Provided that an additional fee at half the rates specified in Schedule IX shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of one month from the date of expiry of the period of validity of the licence.

(6)The Controller or such other officer as may be authorised by him in this behalf shall maintain a register of licensed manufacturers, dealers and repairers in the form set out in Schedule X.

(7)Every repairer licensed under the Act and these rules shall -

(a)by required to maintain such equipment and tools, as the Controller may direct; and

(b)furnish to the State Government a security deposit for each licence as specified in Schedule XI.

(8)The weights or measures seized by the Controller or any other officer authorised by him in writing, in this behalf, under sub-section (5) of section 20 of the Act, shall be sold and proceeds thereof shall be distributed amongst the claimants after deducting the necessary charges incurred by the Controller or by the authorised officer in the disposal of the Weights or Measurers. The charges so realised shall be credited to the State Government.

13. Records to be maintained by manufacturers, repairers and dealers.

(1)Every manufacturer or repairer of, or dealer in, weight or measure licensed under the Act and these rules shall maintain a register in the appropriate form set out in Schedule XII. [Sections 23 and 72(2)(1)]

(2)Every person using any weight or measure in any transaction or for industrial production or for protection shall maintain such records and registers as the Controller may direct.

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)]

15. Verification and inspection of weights or measurers.

(1)Every person using any weight or measure in any transaction or for industrial production or for protection shall present such weight or measurers for verification or re-verification, as the case may be, at the office of the Inspector or at such other place as the Inspector 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 such weight or measure shall report to the Inspector at least thirty days in advance 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, the Inspector 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 reasonable facilities as may be required by the Inspector.

(4)Every weight or measure presented for verification shall be complete in itself and shall not bear a manufacturer's mark which might be mistaken for the Inspector's stamp.

(5)Every weight or measure shall be verified in a clean condition, if necessary, the Inspector shall require the owner or user, as the case may be, to make necessary arrangement for the purpose.

(6)Where a weight or measure is brought to the Inspector for verification or re-verification, he may verify the same after realisation of the prescribed fee.

(7)An Inspector shall visit, as frequently as possible during the period specified in sub-rule (1) of rule 14, every premises within the local limits of his jurisdiction to inspect and test any weight or measure which is being, or is intended or likely to be, used in any transaction or for industrial production or for protection.

16. Stamping of weights or measures.

(1)The Inspector shall stamp every weight or measure, if after verification, he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act, with a stamp of uniform design, issued by the Controller, which shall indicate the number allotted for administrative purposes to the Inspector by whom it is stamped.Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put a stamp thereon, the Inspector shall take such action as may be directed by the Controller, by a general or a special order, in writing.

(2)The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable.Explanation. - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March; second quarter shall be of the months of April, May and June; third quarter shall be of the months July, August and September; and fourth quarter shall be of the months of October, November and December.

(3)On completion of verification and stamping, the Inspector shall issue a certificate of verification in the form set out in Schedule XIII.

(4)Where a certificate of verification is lost or destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who had issued the certificate, for the issue of a duplicate certificate of verification. Every application for the issue of a duplicate certificate shall be accompanied by a fee of rupees five.

(5)On receipt of an application under sub-rule (4), the Inspector shall issue to the applicant a duplicate copy of the certificate of verification marked as "Duplicate". [Section 24(1) and (5)]

17. Fee for verification and stamping.

(1)Fees payable for verification and stamping of weight or measure at the office or camp office of the Inspector shall be as specified in Schedule XIV. [Section 24(i)]

(2)If, at the request of the user of weight or measure, verification is done at any premises other than office or camp office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule XIV and the user of the weight or measure shall also pay the reasonable expenses incurred by the Inspector for visiting the premises including the cost of transporting and handling the working standard and other equipment subject to a minimum of rupees ten :Provided that no additional fee shall be charged for verification and stamping in situ of, -

(a)vehicle tanks, dispensing pumps, weigh-bridges dormant platform machines and such other weight or measure which cannot, and should not be moved from its location; and

(b)weights or measures in the premises of a manufacturer or stockist of such weights or measures.

(3)If a weight or measure is presented to the Inspector for re-verification after the expiry of the period of validity of the stamp, an additional fee at half the rates specified in Schedule XIV shall be payable for every quarter of the year or part thereof.

(4)No fee shall be payable for re-stamping any weight or measure held in stock with manufacturer or dealer within the period specified in rule 14 from the date on which it was last stamped :Provided that the original stamp was not obliterated under sub- section (3) of section 28 of the Act.

(5)A weight or measure which on verification is found to be incorrect, shall be returned to the person concerned for adjustment informing him, in a proforma specified by the Controller, of the defects found in the weight or measure and calling upon him to remove the defents within a period not exceeding seven days and when the necessary adjustment has been carried out, such weight or measure shall be verified on payment of fifty per cent of the fees specified in Schedule XIV and if found correct, shall be stamped.

18. Collection of fees and deposit into the Treasury.

(1)Before commencing the work of verification or re-verification, the Inspector shall inform the person concerned of the fees payable by, him under these rules and shall receive the same and issue a receipt in the form approved by the Controller, one copy of such receipt being kept on record :Provided that fees payable by a department of the Central Government or the State Government under these rules may be realised in such manner as may be directed by the Controller.

(2)The Inspector shall maintain a register, in the form approved by the Controller, which shall be written up from day-to-day and shall show the amount of fees and other charges collected during the day.

(3)All payments received by the Inspector during the week shall be paid into the Government Treasury under the appropriate "Head of Account" on such dates or days as may be specified by the Controller from time to time, and a receipt thereof be obtained that an intimation to that effect be sent to the Controller or other officer authorised by him in this behalf. [Section 24(1)]

19. Disposal of seized weights, measures, or etc.

(1)Any weight, Deed measure or document or thing seized and detained under section 30 or section 31 of the Act, which is not to be the subject of proceedings in a Court, shall after the expiry of a period of sixty days of its seizure, be so dealt with as the Controller may by general or special order direct, and the materials thereof shall be sold and the proceeds credited to the State Government :Provided that the Controller may direct that un-verified weight or measure shall be returned to the person from whom such weight or measure was seized, if that person gets the same verified and stamped, within a period of ten days of the return, on payment of the prescribed fee including the additional fee payable for undertaking re-verification after the expiry of the period of validity of the stamp.

(2)Any weight or measure or document or thing seized and detained under section 30 or section 31 of the Act, which is to be the subject of proceedings in a Court, shall be produced by the Inspector before the Court and shall, after conclusion of the proceedings, be taken into possession by the Inspector and shall be dealt with in accordance with the orders of the Court :Provided that in the absence of the orders of the Court, weight or measure or document or thing shall be dealt with as the Controller may by special order direct and the materials thereof shall be sold and the proceeds credited to the State Government.

(3)If any good, seized under section 30 or section 31 of the Act, are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or near the place of offence and enter the actual weight or measure of the goods in a form specified by the Controller for this purpose, and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trader or the purchaser, as the case may be :Provided that if the trader or his agent or the other person (who has committed the offence), refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person.

(4)Where the goods seized under sub-section (1) of section 29 of the Standards Act are contained in a package and the package is false or does not conform to the provisions of the Act or any rule made thereunder and the goods in such package are subject to speedy or natural decay, the Inspector so far as may be, may dispose of the goods in such package in accordance with the provisions of sub-rule (3).

(5)Where the goods seized under sub-section (1) of section 29 are not subject to speedy or natural decay, the Inspector may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure. [Sections 27, 30, 31 and 72(2) (p)]

20. Qualifications of Inspectors.

(1)No person shall be appointed as Inspector unless he -

(a)is a graduate of a recognized University in Science (with Physics as one of the subjects), technology or engineering, or holds a recognized diploma in engineering; and

(b)is able to speak, read and write official language of the State of Punjab.

(2)Nothing in sub-rule (1) shall apply to persons who have been working as Inspectors or are eligible for promotion as Inspectors, before the commencement of these rules.

(3)The person appointed to the post of Inspector shall have to successfully complete the basic training course at the Indian Institute of Legal Metrology established by the Central Government under section 76 of the Standards Act before he is considered for confirmation to the post of Inspector. [Section 5(1)]

21. Provisions of working standards, equipment, etc. to the Inspector.

(1)Every Inspector shall be provided with working standards, working standard balances, and such other equipment including weighing and measuring devices as may be approved by the Controller from time to time.

(2)Every Inspector shall be provided with such dies, punches and such other equipment as may be necessary for affixing the verification stamp, the design and number of which are to be approved by the Controller.

(3)Every Inspector shall be provided with punches of suitable sizes of eight-pointed star as shown below for obliterating stamps -

22. Provisions relating to use of weights, measures, etc.

(1)Every person using a beam scale in any transactions in his premises shall suspend the same to a stand or to a chain by a hook : [Section 24]Provided that this sub-rule shall not apply to itinerant vendors.

(2)Every weight or measure shall be used in a clean condition and in proper lighting arrangement.

(3)Any weight or measure which has been verified and stamped in situ shall not be dismantled and removed from its original site without prior intimation to the Controller or other person authorised by him in this behalf.

(4)The user of a weighing instrument of the capacity of five hundred kilogram or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verified, re- verification or inspection.

(5)To ensure a proper check of the accuracy of a weighing instrument, the user shall keep at the site of each weighing instrument duly verified and stamped weights equal to one-tenth of the capacity of the instrument or one tonne, whichever is less :Provided that the Controller may specify the total number of verification and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.

23. Certificate of verification to be displayed.

- The person to whom a certificate of verification is issued, shall display the same in a conspicuous place in the premises where the weights, measures or weighing or measuring instruments to which the certificate relates are used : [Section 25]Provided that in the case of itinerant vendor, the certificate shall be kept on his person :Provided further that in the case of vehicle tank, the certificate of verification shall be kept with the vehicle.

24. Penalty for contravention of rules.

- Whoever contravenes any provision of these rules, for the contravention of which no punishment has been separately provided in the Act, shall be punished with fine which may extend to one thousand rupees.

25. Form of Appeal.

(1)Every appeal under the Act and these rules shall be preferred in the Form set out in Schedule XV and shall be accompanied by a copy of the order appealed against. [Sections 69 and 72(2)(t)]

(2)A court fee label of two rupees shall be affixed on the appeal petition.

26. Repeal and Savings.

- The Punjab Weights and Measurers (Enforcement) Rules, 1958, are hereby repealed :Provided that any order issued or any action taken under the rules so repealed shall be deemed to have been issued or taken under the corresponding provisions of these rules.

I

[See rule 10(1)]Form A-1Application for Registration of users.(This application should be accompanied by a fee of rupees five).Place :Date :ToSir,[I/We would like to register my/our name in the Register of Users of Weights and Measures as required under sections 16, 17 and 18 of the Standards of Weights and Measures (Enforcement) Act, 1985 and rules made thereunder.] [Strike out whichever is not applicable.]I/We am/are furnishing the particulars as required under the rules alongwith the prescribed fee of rupees five;

1. Name of the person/company/firm

2. Complete address :

3. Branches, If any, with their complete address and registration number :

4. Name(s) and address(es) of proprietor(s) and/or partners and Managing Director(s) in the case of limit company :

5. Nature of business carried on :

6. Details (denomination/type, quantity) of weights, measures, weighing and measuring instruments used :

Signature.

Schedule 1

[See rule 10(5)]Form A-2Application for renewal of Registration Certificate of Users(This application should be accompanied by a fee of rupees five) :-Place :Date :ToSir,[I/We request you to renew my/our Registration No. .................. dated .................. due for renewal with effect from ................. for a further period of five years. I/We are furnishing the particulars as required under the rules along with the prescribed fee of rupees five.] [Strike out whichever is not applicable.]

1. Name of the person/company/firm :

2. Complete address :

3. Branches, if any, with their complete address and registration number :

4. Name(s) and address(es) of proprietor(s) and/or partners and Managing Director(s) in the case of limited company :

5. Nature of business carried on :

6. Details (denomination/type, quantity) of weights, measures, weighing and measuring instruments used :

Signature.

II

[See rule 10(2)]Certificate of Registration of Users of Weights and Measures(To be prepared in quadruplicate)Form A-3Government of PunjabOffice of the Controller of Legal Metrology, PunjabBook No. ............Registration Serial No. ....................Dated :Certificate of RegistrationUnder the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunderI hereby certify that the following person/company/firm at the address(es) given below has been registered as user of weights and measures under section 17 of the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunder on receipt of the prescribed fee of rupees five :-

1. Name of complete address of the person/company/firm

2. Branches, if any, with their complete address and registration number;

3. Nature of business carried on/commodities or goods produced (for manufacturing companies only);

4. Details (denomination/type, quantity) of weights, measures, weighing and measuring instruments used;

5. New Registration/Renewal;

6. Next date of Renewal;

Signature of the person/authorised person.Signature of the Issuing Authority.Note. - In case it is desired to suspend the activities, the registration certificate may be surrendered to this office for cancellation.Conditions for Registration of Users :

1. The person in whose favour this Certificate of Registration is issued shall, -

(a)comply with all the relevant provisions of the Act and rules made thereunder for the time being in force;

(b)display this Certificate of Registration in some conspicuous place in the premises to which it relates; and

(c)comply with any general or special directions that may be given by the Controller of Legal Metrology, Punjab from time to time.

2. This Certificate of Registration is valid for a period of five years from the date of issue. It should be renewed before the date of renewal shown in Column No. 5 of the Certificate on payment of the prescribed fee.

3. This Certificate of Registration of Users should be produced at the time of renewal.

4. Change of address should be intimated to the Issuing Authority immediately and the same be incorporated in this Certificate of Registration.

III

[See rule 10(3)]Register of Users of Weights and MeasuresVillage _____________________________ Post Office ____________________ Police Station ________________ Tehsil ______________ District ____________

Sr.No.	Name and Address of the registered user of Weights andMeasures	Branches, if any, with address	Nature of business carried on	Weights and Measures used	Registration No.	Date of	Remarks
\|-	Registration	Renewal
1	2	3	4	5	6	7	8	9

IV

[See rule 10(8)]

1. Vehicle tanks

2. Bulk meters

3. Dispensing pumps, weight bridges, platform machines and such other weight or measure which cannot and should not be moved from its location.

V

(See rule 11)Exceptions Referred to in Rule 11The commodities specified in the following table may be sold by weight, measure or numbers shown against each commodity :Table

S.No.	Commodity	Whether declaration to be expressed in terms of weight,measure or number or two or more of them
1.	Aerosol products	..	Weight
2.	Acids in liquid form	..	Weight or Volume.
3.	Compressed or liquified gas (but not liquified petroleum gas)	..	Weight and equivalent volume at stated temperature andpressure.
4.	Butter (including Peanut butter), Cheese, Curd, Ghee		Weight
5.	Electric cables	..	Length or Weight
6.	Electric Wire	..	Length or Weight
7.	Fencing wire	..	Length or Weight
8.	Hair Oil, unperfumed	..	Weight
9.	Fruits and vegetables	..	Number or Weight
10.	Furnace Oil	..	Weight or Volume
11.	Linseed oil and other vegetable oils	..	Weight
12.	Heavy residual fuel oil	..	Weight
13.	Industrial diesel fuel	..	Volume
14.	Honey, malt extract, golden syrup treacle	...	Weight
15.	Ice cream and other similar frozen products	..	Weight or volume
16.	Liquid chemicals	..	Weight or volume
17.	Liquid petroleum gas	..	Weight
18.	Nails, wood screws	..	Number or Weight
19.	Paint (other than paste paints or solid paints), Varnishand Varnish Stairs, Enamels	..	Volume
20.	Papad	..	Number and Weight
21.	Paste paint, Solid paint	..	Weight
22.	Rassogulla, Gulabjaman and other sweet preparations	..	Weight
23.	Ready-made garments	..	Number and Size
24.	Sauce of all kinds	..	Weight
25.	Tyres and tubes	..	Number
26.	Yarn	..	Weight or length of yarn

VI

[See rule 12(1)]Form LM-1(Application for Licence as Manufacturer of Weights and Measures under the Standards of Weight and Measures (Enforcement) Act, 1985 and the rules made thereunder).To

To be certified by the applicant(s)Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/we agree to deposit the prescribed licence fees with the State Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Place :Signature and designation of the Applicant.Date :To be filled in by Departmental Officer of the State Government.

Date of receipt of application

Serial Number of application

Date of inspection

Recommendation of Inspecting OfficerSignature and designation of the Inspecting Officer.Place :Date :Final orders of the Licensing Authority

Licence granted/refused

Licence Number

Valid till

Signature and designation of the Licensing Authority.Place :Date :

VI

[See rule 12(1)]Form LR-1(Application for licence as Repairer of Weights, Measures, Weighing and Measuring Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunder.To

(1)	(2)	(3)
	To be filled in by the applicants	Comments of the Inspecting Officer
1.	Name of the repairing concern/ person seeking the licence ..
2.	Complete address of the workshop
3.	Date of establishment ..
4.	Name(s) and address(es) of proprietor(s) and/or partners,and Managing Director(s) in the case of Limited Company ..
5.	Number and date of current Municipal Trade Licence if any ..
6.	The types of articles you propose to repair	..
7.	Area in which you wish to operate
8.	Extent of previous experience in the line	..
9.	The number of skilled staff employed in the workshop	..
10.	Is electric energy available ?	..
11.	Have you sufficient stock of loan/test weights, measures,weighing and measuring instruments? Please give details	..
12.	Have you previously applied for repairer licence? If so,when and with what results ?

To be certified by the applicant(s)Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993 and agree to abide by the same and the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the prescribed licence fees and security deposit with Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Signature and designation of the Applicant.Place :Date :(To be filled in by Departmental Officer of the State Government)Date of receipt of Application ________________Serial Number of application __________________Date of Inspection ____________________________Recommendation of Inspecting OfficerFinal orders of the Licensing Authority -Licence granted/refused.

Licence No. :

Date :

Valid till :Signature and designations of the Licensing AuthorityPlace :Date :

VI

[See rule 12(1)]Form LD-1[Application for licence as Dealer in Weights, Measures, Weighing and Measuring Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunder]To

	(1)	(2)	(3)
		To be filled in by the applicants	Comments of the Inspecting Officer
1.	Name of the establishment/shop/person seeking the licence :
2.	Complete address of the establishment, etc.
3.	Date of establishment
4.	Name(s) and address(es) of preprietor(s) and/or partners andManaging Director(s) in the case of limited Company;
5.	Number and date of current Municipal Trade Licence, if any
6.	Category of articles sold at present
7.	Sales Tax Registration Number :
8.	Do you intend to import Weights, Measures,Weighing and Measuring Instruments from places outside the State? If so, indicate sources of supply ...... (Give details ofmanufacturer's trade mark/monogram and his licence number)
9.	Have you ever applied for a dealer's licence either in thisState or elsewhere ? If so, give details

To be certified by the applicant(s)Certified that I/We have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993 and agree to abide by the same as well as the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the prescribed licence fees with the State Government as soon as required to do so by the Licensing Authority.All the information furnished above is true to the best of my/our knowledge.Signature and designation of the Applicant.Place :Date :To be filled in by Departmental Officer of the State Government.Date of receipt of application ______________________Serial Number of application _______________________Date of Inspection _______________________________Recommendation of Inspecting Officer.Signature and designation of the Inspecting OfficerFinal orders of the Licensing Authority.Licence granted/refused.

Licence No. :

Date :

Valid till :Signature and designation of the Licensing AuthorityPlace :Date :

VII

[See rule 12(2)]Form LM-2(Application for renewal of licence as Manufacturer of Weights, Measures, Weighing and Measuring Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunder)To

1.	Name and complete address of the manufacturing concern forwhich licence is desired ..
2.	Manufacturer's Licence No. ..
3.	Name(s) and address(es) of proprietor(s) and/or partners andManaging Director(s) in the case of Limited Company
4.	(a) The type of articles which are manufactured as per licencegranted ..
	(b) Do you propose any change ?
5.	The monogram or trade marks used on articles manufactured byyou ..
6.	Details of workshop facilities available ..
7.	Sales Tax Registration Number ..

To be certified by applicant(s)Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/we have deposited the prescribed licence fees of Rs. ________________ (Rupees _____________ ) in the Sub-Treasury/ Bank on ___________ and the original challan is enclosed.All the information furnished above is true to the best of my/our knoweledge.Signature and designation of the Applicant.Place :Date :

VII

[See rule 12(2)]Form LR-2(Application for renewal of licence as Repairer of Weights, Measures, Weighing and Measuring Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunder).To

1.	Name and complete address of the repairing concern personseeking the licence ..
2.	Repairer's licence Number ..
3.	Name(s) and address(es) of proprietor(s) and/or partners andManaging Director(s) in the case of Limited Company
4.	Number and date of current Municipal Trade Licence, if any ..
5.	(a) The types of articles which are repaired as per licencegranted ..
	(b) Do you propose any change ? ..
6.	Area in which you are operating ..
7.	Have you sufficient stock of loan/test weights, measures andweighing and measuring instruments ? ..
8.	Please give details with particulars of stamping ..

To be certified by the applicants(s).Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993 and agree to abide by the same as well as the administrative orders and instructions issued or to be issued thereunder.I/we have deposited the prescribed licence fees of Rs. ____________ (Rupees ____________ ) only in the Sub-Treasury/Bank on _________ and the original challan is enclosed.All the information furnished above is true to the best of my/our knowledge.Place :Date :Signature and designation of the Applicant.

VII

[See rule 12(2)]Form LD-2(Application for renewal of licence as Dealer in Weights, Measures, Weighing and Measuring Instruments under the Standards of Weights and Measures (Enforcement) Act, 1985 and the rules made thereunder).To

1.	Name and complete address of the establishment/shop/personseeking the licence ..
2.	Dealer's Licence Number ..
3.	Date of establishment ..
4.	Name(s) and address(es) of proprietor(s) and/or partners andManaging Director(s) in the case of Limited Company. ..
5.	Number and date of current Municipal Trade Licence, if any ..
6.	Category of articles sold at present ..
7.	Sales Tax Registration Number ..
8.	Are you intending to import weights, measures, weighing andmeasuring instruments from places outside the State ? If so,indicate sources of supply from the State/States (Give details ofmanufacturer's trade mark, monogram and his licence No.).

[To be certified by the applicants]Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and the Punjab Standards of Weights and Measures (Enforcement) Rules, 1993 and agree to abide by the same and the administrative orders and instructions issued thereunder.I/we have deposited the prescribed licence fees of Rs. ____________ (Rupees __________) in the Sub-Treasury/Bank on ______ and the original challan is enclosed.All the information furnished above are true to the best of my/our knowledge.Place :Date :Signature and designation of the Applicant.

VIII

[See Rule 12(3)]Form of LicenceForm LM-3Office of the Controller of Legal Metrology, PunjabLicence to Manufacture Weights, Measures, Weighing or Measuring Instruments.

Licence No.

Year

(1)The Controller of Legal Metrology, Punjab hereby grants to ______ ______________________ a licence to manufacture the following :- (Name and Address of party or parties)(Include details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be manufactured by the party).

(2)The Licence is valid for the party named above in respect of his workshop located at ____________

(3)This licence is valid from ______________________ to 31st December, 19....

(4)The manufacturer shall comply with the conditions noted below.If he fails to comply with any one of these conditions, his licence is liable to be cancelled.

(5)The trade mark/monogram being used by the manufacturer is as under :

(Seal)	(Signature)
	Controller of Legal Metrology, Punjab.

Date :Place :Note - In the case of firm, its name with the names of all persons having any interest in the business should be given in paragraph (I).Conditions of Licence

1. The person in whose favour this licence is issued shall -

(a)comply with all the relevant provisions of the Act and the rules for the time being in force :

(b)not encourage or countenance any infringement of the provisions of the Act, or the rules for the time being in force and shall report without delay to the Inspector any infringement that may come to his notice;

(c)Display this licence in some conspicuous part of the premises to which it relates;

(d)Comply with any general or special directions that may be given by the Controller of Legal Metrology, Punjab;

(e)Surrender the licence, if and when required to do so by the Controller or any other officer employed under the Act;

(f)present the weights, measures or weighing instruments or measuring instruments, as the case may be, manufactured to the Inspector for verification and stamping before sale;

(g)render such accounts, statements relating to raw materials as may be directed and called for by the Controller from time to time; and

(h)submit the application for renewal of this licence, as required under the rules before a period of thirty days of the date of expiry of the validity of the licence.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the person(s) to whom the licence has been granted.

Renewal Entries

\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|

VIII

[See rule 12(3)]Form of LicenceForm LR-3Office of the Controller of Legal Metrology, PunjabLicence to Repair Weights, Measures, Weighing Instruments of Measuring Instruments.

Licence No.

Year

(1)The Controller of Legal Metrology, Punjab hereby grants to ________________________________ a licence to repair the following :-(Name and address of party or parties)(Include details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be repaired by the party).

(2)The licence is valid for the party named above in respect of his workshop located at ___________

(3)This Licence is valid from ___________ to 31st December, 19 _____

(4)The repairer shall comply with the conditions noted below. If he fails to comply with any one of these conditions, his licence shall be liable to be concelled.

(5)The party is licensed to repair weights, measures, weighing instruments or measuring instruments in the areas mentioned below :-

(Seal)	(Signature)
	Controller of Legal Metrology, Punjab.

Date :Place :Note : In the case of firm, its name with the names of all persons having any interest in the business should be given in paragraph (1).Conditions of Licence

1. The person is whose favour this licence is issued shall -

(a)comply with all the relevant provisions of the Act and rules for the time being in force;

(c)display this licence in some conspicuous part of the premises to which it relates;

(d)comply with any general or special directions that may be given by the Controller of Legal Metrology, Punjab;

(e)surrender the licence, if and when required to do so by the Controller or any other Officer employed under the Act;

(f)present the weights, measures, or weighing instruments or measuring instruments, as the case may be, duly repaired, to the Inspector for verification and stamping before delivery;

(g)render such accounts, statements relating to raw materials as may be directed and called for by the Controller from time to time; and

(h)submit the application for renewal of this licence, as required under the rules before a period of thirty days of the date of expiry of the validity of the licence.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the person(s) to whom the licence has been granted.

Renewal Entries

\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|

VIII

[See rule 12(3)]Form of LicenceForm LD-3Office of the Controller of Legal Metrology, PunjabLicence to a Dealer in Weights, Measures, Weighing Instruments or Measuring Instruments.

Licence No..........

Year..........

(1)The Controller of Legal Metrology, Punjab hereby grants to _______________ _____________________ (Name and address of party or parties) a licence to deal in the following (indicate details of the types of weights, measures, weighing instruments or measuring instruments that are licensed, to be dealt with by party).

(2)The licence is valid for the party named above in respect of his premises located at ________

(3)This licence is valid from ______ to 31st December, 19___

(4)The dealer shall comply with the conditions noted below. If he fails to comply with any one of these conditions, his licence is liable to be cancelled.

(Seal)	(Signature)
	Controller of Legal Metrology, Punjab.

Date :Place :Note. - In the case of firm its name with the names of all persons having any interest in the business should be given in paragraph (1).Conditions of Licence

1. The person in whose favour this licence is issued shall -

(a)comply with all the relevant provisions of the Act and rules for the time being in force;

(c)display this licnece in some conspicous part of the premises to which it relates;

(d)comply with any general or special direction that may be given by the Controller of Legal Metrology, Punjab;

(e)surrender the licence, if any when required to do so by the Contorller or any other officer employed under the Act;

(f)submit the application for renewal of this licence, as required under the rules before a period of thirty days of the date of expiry of the validity of the licence; and

(g)not sell, or offer, expose or possess for sale any non-standard weight or measure.

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the person(s) to whom the licence has been granted.

Renewal Entries

\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|	\|-	Current No._____ Date ______	Current No._____ Date ______
Renewed for		Renewed for
(Seal)		(Seal)
Controller,of Legal Metrology, Punjab		Controller,of Legal Metrology, Punjab
\|

IX

[See rule 12(5)]Licensing and Renewal Fees for manufacturers, repairers or dealers of weights and measures.

Manufacturers	Rs. 500 (Rupees five hundred)
Repairs	Rs. 100 (Rupees one hundred)
Dealers	Rs. 100 (Rupees one hundred)

X

[See rule 12(6)]Register of Licensed Manufacturers/Repairers/Dealers in Weights, Measures, Weighing Instruments/Measuring InstrumentsOffice of Controller of Legal Metrology, Punjab

Licence Number	Date of issue / renewal	Name and complete address of the manufacturer / repairer /dealer	Place where workshop / factory is situated	Articles to be manufactured / repaired / sold	Trade mark / monogram being used	Orders regarding cancellation of licence	Result of appeal	Signature competent authority	Remarks
1	2	3	4	5	6	7	8	9	10

Note :- Column (4) does not apply to dealers. Column (6) does not apply to repairers and dealers.

XI

[See rule 12(7)]Security deposit to be made by licencee repairer

1. Repairer of Weights and Measures excluding weighing andmeasuring instruments.	Rs. 100 (Rupees one hundred)
2. Repairer of Weights and Measures including weighing andmeasuring instruments.	Rs. 200 (Rupees two hundred)

XII

[See rule 13(1)]Form LM-4Register to be maintained by the manufacturer of Weights and Measures

1. Name and address of the manufacturer :

2. Description of the weight or measure :

3. (i) No. of the manufacturing licence :

(ii)Date on which the licence was issued :

(iii)Period of validity of the licence :

4. Particulars of order, if any, suspending or revoking the licence :

					Sold within the State	Sold outside the State
					\|
S.No.	Month	Unsold stock from previous month	Quantity manufactured during the month	Total (3+4)	Number of items sold	Despatch voucher, number and date	Name of the State	Number of items sold	Despatch voucher, number and date	Total sold (6+9)	Balance (5-11)	Remarks
1	2	3	4	5	6	7	8	9	10	11	12	13

XII

[See rule 13(1)]Form LR-4Register to be Maintained by the Repairer in Respect of Weights and Measures

Name and address of the repairer :	Licence No.
	Date of Licensing

S. No.	Date	Name of the user from whom received	Items and their Numbers booked for repair	Receipt Number and date of issue to the user	Amount of repairing charges	Amount of verification fee	Total amount charged	Date of return to the user	Remarks
1	2	3	4	5	6	7	8	9	10

XII

[See rule 13(1)]Form LD-4Register to be Maintained by Dealer in Weights, Measures, Weighing or Measuring Instruments

1. Name and address of the dealer :

2. Description of the weight or measure or weighing or measuring instrument :

3. (i) Licence Number :

(ii)Date on which the Licence was issued :

(iii)Period of validity of licence :

4. Particulars of order, if any, suspending or revoking the licence :

5. Category of weight or measure or weighing or measuring instrument :

(Category A or B)

						Sold within the State	Sold outside the State
						\|
S. No.	Month	Unsold stock from the previous month	Brought from within the State during the month	Brought from outside the State during the month	Total (3+4+5)	Number of items sold	Despatch voucher, number and date	Number of items sold	Despatch voucher, number and date	Name of the State	Total sold (7+9)	Balance (6-12)	Remarks
1	2	3	4	5	6	7	8	9	10	11	12	13	14

XIII

[See rule 16(3)]Certificate of VerificationOffice of the Controller of Legal Metrology, PunjabName of Inspector ______________________ No. ______________I hereby certify that I have on this day verified and stamped/rejected the under mentioned weights and measures belonging to ________________________ locality _________________ Registration Number as user _________________________ under the Standards of Weights and Measures (Enforcement) Act, 1985.

Denomination

Weighing Instruments

Verification fee

Carriage, conveyance, adjusting charges etc.

Quantity

Weights

Measures

Capacity

Class

Manufacturer

Type

Measuring Instruments

Rs. P.

Total Rs. _________________ deposited, - vide Treasury Receipt/Money Receipt No. _________ Dated __________Repaired by____________________________ (Signature)

Next Verification due on __________________

Inspector.

Note - The certificate of verification to be displayed in accordance with the procedure laid down in Rule 23.

XIV

[See rule 17(1)]Fees payable for verification and stamping of weights or measures.

1. Weights -
(a) Bullion Weights -
Denomination	Fee per piece
	Rs. P.
20 kg	6.00
10 kg	6.00
5 kg	4.00
2 kg	4.00
1 kg	4.00
500 g	1.50
200 g	1.50
100 g	1.50
50 g	1.50
20 g	1.50
10 g	1.50
5 g	1.50
2 g	1.50
1 g	1.50
500 mg	1.00
200 mg	1.00
100 mg	1.00
50 mg	1.00
20 mg	1.00
10 mg	1.00
5 mg	1.00
2 mg	1.00
1 mg	1.00
(b) Brass Weights (other than Bullion)
1 kg	2.00
500 g	1.00
200 g	1.00
100 g	1.00
50 g	1.00
20 g	1.00
10 g	1.00
5 g	1.00
2 g	1.00
1 g	1.00
(c) Sheet Metal Weights (other than Bullion)
500 mg	1.00
200 mg	1.00
100 mg	1.00
50 mg	1.00
20 mg	1.00
10 mg	1.00
5 m,g	1.00
2 mg	1.00
1 mg	1.00
(d) Iron and Steel Weights -
50 kg	2.00
20 kg	2.00
10 kg	2.00
5 kg	2.00
2 kg	2.00
1 kg	2.00
500 g	1.00
200 g	1.00
100 g	1.00
50 g	1.00
(e) Carat Weights -
500 c	2.00
200 c	2.00
100 c	2.00
50 c	2.00
20 c	2.00
10 c	2.00
5 c	1.00
2 c	1.00
1 c	1.00
50/100 c	1.00
20/100 c	1.00
10/100 c	1.00
5/100 c	1.00
2/100 c	1.00
1/100 c	1.00
1.5/100 c	1.00
2. Capacity Measures (including storage tanks, vehicle tanks,dispensing measures and peg measures) -
Capacity	Fee per piece
50 litres and above	Rs. 10.00 for the first 100 litres or part thereof plus Rs.3.00 for every additional 100 litres or part thereof subject to amaximum of Rs. 5,000
20 1	4.00
10 1	4.00
5 1	2.00
2 1	2.00
1 1	2.00
500 ml	1.00
200 ml	1.00
100 ml	1.00
50 ml	1.00
20 ml	1.00
10 ml	1.00
5 ml	1.00
2 ml	1.00
1 ml	1.00
18.5 l	4.00
60 ml	1.00
30 ml	1.00
3. Length Measures -
(a) Non-Flexible -
2.00 m	2.00
1.00 m (ordinary)	2.00
0.50 m (ordinary)	2.00
1.00 m (graduated at every cm)	4.00
0.50 m (graduated at every cm)	4.00
(b) Wovan Metallic Tapes -
50 m	6.00
30 m	6.00
20 m	4.00
15 m	4.00
10 m	4.00
5 m	2.00
2 m	2.00
(c) Steel Tapes -
50 m	10.00
30 m	10.00
20 m	6.00
15 m	6.00
10 m	4.00
5 m	2.00
4 m	2.00
3 m	2.00
2 m	2.00
1.5 m	2.00
1 m	2.00
0.5 m	2.00
(d) Folding Scales -
1 m	2.00
0.5 m	1.00
(e) Surveying Chains -
30 m	6.00
20 m	4.00
4. Weighing Instruments (others than Beam Scales, WeighingInstruments of High Accuracy Class, Automatic Weighing Machinesand Totalising Machines) -
400 t	500.00
300 t	400.00
200 t	300.00
150 t	250.00
100 t	200.00
80 t	180.00
60 t	150.00
50 t	150.00
40 t	150.00
30 t	150.00
25 t	150.00
20 t	150.00
15 t	150.00
10 t	100.00
5 t	100.00
3 t	50.00
2 t	50.00
1500 kg.	30.00
1000 kg.	30.00
500 kg.	30.00
300 kg.	30.00
250 kg.	30.00
200 kg	20.00
150 kg	20.00
100 kg	20.00
50 kg	15.00
30 kg	15.00
25 kg	15.00
20 kg	10.00
15 kg	10.00
10 kg	6.00
5 kg	6.00
3 kg	6.00
2 kg	6.00
1 kg	6.00
500 g and below	4.00
(Person weighing machines excluding bathroom scales)	20.00
5. Beam Scales (Classes A and B) -
200 kg.	100.00
100 kg.	80.00
50 kg.	60.00
20 kg.	60.00
10 kg.	40.00
5 kg.	30.00
2 kg.	30.00
1 kg.	30.00
500 g and below	20.00
6. Beam Scales (Classes C and D) -
1000 kg.	30.00
500 kg.	20.00
300 kg.	20.00
200 kg.	10.00
100 kg.	10.00
50 kg.	6.00
20 kg.	6.00
10 kg.	6.00
5 kg.	4.00
2 kg.	4.00
1 kg.	4.00
500 g and below	2.00
7. Weighing Instruments of High Accurancy Class -
Exceeding 50 t	500.00
Not exceeding 50 t but exceeding 10 t	200.00
Not exceeding 10 t but exceeding 1 t	150.00
Not exceeding 1 t but exceeding 50 kg.	100.00
Not exceeding 50 kg. but exceeding 10 kg.	60.00
Not exceeding 10 kg.	40.00
8. Automatic Weighing Machines -
Exceeding 10 t	200.00
Not exceeding 10 t but exceeding 1 t	150.00
Not exceeding 1 t but exceeding 50 kg	100.00
Not exceeding 50 kg but exceeding 10 kg	60.00
Not exceeding 10 kg	40.00
9. Totalising Machines -
Each machine	300.00
10. Volume Measuring Instruments
(a) Dispensing pumps :
Each pump	100.00
(b) Other Instruments :
Exceeding 100 litres	80.00 for the first 100 litres plus Rs. 75.00 for eachadditional 100 litres or part thereof subject to maximumn of Rs.1500
Not exceeding 100 l but exceding 50 l	100.00
Not exceeding 50 l but exceeding 20 l	75.00
11. Linear Measuring Instruments
(a) Taximeters and Autorickshaw meters :
Each Taximeter or Autorickshaw meter	10.00
(b) Other Instruments :
Exceeding 1000 m	15.00 for the first 1000 m plus Rs. 3.00 for every additional100 m or part thereof subject to maximum of Rs. 75.00
Not exceeding 1000 m but exceeding 500 m	20.00
Not exceeding 500 m but exceeding 100 m	10.00
Not exceeding 100 m	6.00
12. Clinical Thermometer -Each Thermometer	0.50
13. Water Meter (Domestic type) Each water meter	10.00
14. Electricity meter
Each Electricity meter	10.00

XV

[See rule 25(1)]Form of Appeal against an order of an Inspector or Additional Controller.

(1)Name and address of the appellant.

(2)Number and date of order of Inspector or Additional Controller against which the appeal is preferred.

(3)Whether the appellant desires to be heard in person or through an authorised representative.

(4)Grounds of appeal.

	(1)	(2)	(3)
		To be filled by the applicants	Comments of the Inspecting Officer
1.	Name of the manufacturing concern for which licence isdesired	..
2.	Complete address of the concern	..
3.	Date of establishment of workshop/factory	..
4.	Name(s) and address(es) of proprietor(s) and /or partners andManaging Director(s) in case of Limited Company	..
5.	The date and number of registration in the case of aRegistered Factory.	..
6.	Number and date of current Municipal Trade Licence.	..
7.	Nature of manufacturing activities at present	..
8.	The type of articles proposed to be manufactured viz. -	..
	(i) Weights	..
	(ii) Measures	..
	(iii) Weighing Instruments	..
	(iv) Measuring Instruments with details in each case	..
9.	The number of persons employed in each of the above branchesof production -
	(i) Skilled	..
	(ii) Unskilled	..
	(iii) Specialists trained in the line	..
10.	The monogram or trade mark mtenoed to be imprinted onarticles to be manufactured	..
11.	Details of machinery, tools, accessories, etc., onwed andused for manufacturing weights, measures, weighing andmeasuring instruments		..
12.	Have you a foundary/workshop on ownership or long-term lease? If not, state the nature and details of arrangements made orto be made in this regard	..
13.	Indicate facilities for steel casting and hardness testing ofvital parts.
14.	Is electric energy available ?	..
15.	Have you received any loan from Government ? If so, givedetails	..
16.	Name of bankers, if any	..
17.	Sales Tax Registration Number	..
18.	Give details of quota allotment of raw material for the lastthree years	..
19.	Have you applied previously for licence ? If so, with whatresults ?		..
20.	When can you produce for inspection samples of your productsfor which licence is desired ?	..

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