Section 11(1) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(1)Every manufacturer or repairer of, or dealer in, weight or measure shall make an application for issue of a licence, to the Controller of Legal Metrology or such other officers as may be authorized by him in this behalf, in the appropriate form set out in Schedule II-A.Provided that no licence to repair shall be required by a manufacturer to repair weight or measure manufactured by him and used in a state other than the state of manufacture of the same, but the manufacturer as well as the user has to inform in advance the concerned Legal Metrology Officer about the repairing.Provided further that no person will be granted a repairing licence unless he is a skilled worker and having a valid Certificate of Skill issued by the Controller, Legal Metrology.
