Section 9 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
9. Use of Bullion Weights, Carat Weights etc.
(1)No weight other than a Bullion Weight as specified in the Legal Metrology (General) Rules 2011 shall be used in any transaction in bullion including precious metals, pearls and ornaments and other articles made of gold or silver or platinum.(2)No weight other than a carat weight shall be used in any transaction in precious stones.(3)Only beam scale of Class A or Class B or a Non-automatic Weighing instrument of High Accuracy Class (Class II) or Special Accuracy Class (Class I) having verification interval of 1 mg or less than 1 mg shall be used in any transaction referred to in sub-rules (1) and (2).(4)In every transaction in bullion, the user of weighing instruments shall mention purity of gold in terms of 'Karat' in cash receipt along with net weight and amount for the net weight of precious metal and precious stones.(5)Legal Metrology Officer may inspect and test any karatage of bullion including precious metals using such method as may be specified, which is sold in any transaction in bullion. For the purpose of testing or inspection the Legal Metrology Officer may be supplied such equipment as may be necessary, by the Government.
