Section 23 in The Legal Metrology (General) Rules, 2011
23. Time within which unverified weight and measure to be verified and stamped.
- No unverified weight or measure, seized under sub-section (3) of Section 15, shall be forfeited if the person, from whom such weight or measure was seized, agrees to get the same verified and stamped within a period of ten days or such extended period from the date of such seizure; and for this purpose, the person making the seizure of such weight or measure shall afford a reasonable opportunity by returning such weight or measure exclusively for the verification and stamping.
