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Union of India - Section

Section 5 in The Standard of Weights and Measures (Approval of Models) Rules, 1987

5.

Application for the approval of models
(1)An application for the approval of model shall be made to the Director and shall contain:-
(a)[ the full name and address of the applicant or where the model is imported from other countries, the name and address of the manufacturer as well as the dealer in India;] [ Substituted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).]
(b)a brief description of the weight or measure, the class to which it belongs and the probable uses for which the weight or measure is intended to be produced;
(c)data regarding metrological and technical characteristics and qualities of the weight or measure;
(d)test procedure followed by the manufacturers;
(e)[ trade name or brand name and type of the weight or measure.] [Substituted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000). ]
(2)Every application shall be accompanied by not less than two copies of:-
(a)a sketch and section-wise drawings of general arrangements and installation of such weight or measure including therein the details of construction of the weight or measure in such manner as to enable the visualisation of the weight or measure in its finished form, and;
(b)a document describing the following, namely:-
(i)the principles of construction and the method of operation of the weight or measure;
(ii)the safety devices provided to prevent any fraudulent or inaccurate operation of the weight or measure;
(iii)the manner in which and the extent to which the weight or measure may be adjusted or corrected;
(iv)the place where the verification stamp or seal, or both, may be affixed;
(v)plans of general arrangements and installations drawings of the weight or measure and, where necessary, detailed installation instructions;
(vi)[ two photographs of the model clearly indicating the mandatory declarations to be included as a part of the certificate of approval of the model; [ Substituted by G.S.R. 492(E), dated 24-5-2000 (w.e.f. 8-8-2000).]
(vii)actual circuit diagram (for digital type);
(viii)place/places on the instrument where the verification stamp or seal or both have to be applied to prevent fraudulent practices;
(ix)copies of the user 's manual, printed pamphlets and other literatures;
(x)any other information which the applicant may consider to be useful for assessing the performance, and facilitating the approval of the model. ]
(3)If the weight or measure is provided with supplementary or additional devices, full information with regard to such supplementary or additional devices, such as, drawing, descriptions in relation to the said weight or measure, shall also be given alongwith the application.