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State of Andhra Pradesh - Act

Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

ANDHRA PRADESH
India

Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

Rule ANDHRA-PRADESH-LEGAL-METROLOGY-ENFORCEMENT-RULES-2011 of 2011

  • Published on 1 April 2011
  • Commenced on 1 April 2011
  • [This is the version of this document from 1 April 2011.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011Published vide Notification No. G.O.Ms.No.10, CAF&CS (CS-3) Department, dated 1.4.2011Last Updated 24th September, 2019Notification No. G.O.Ms.No.10. - In exercise of the powers conferred by sub-section (1) of Section 53 of the Legal Metrology Act 2009 (Act 1 of 2010), the Governor of Andhra Pradesh in consultation with Central Government, hereby makes the following Andhra Pradesh Legal Metrology (Enforcement) Rules 2011, the draft of which was published in the Rules Supplement to Part - I Extraordinary of the Andhra Pradesh Gazette No.53 dated the 29th November, 2010 as required by sub-section (4) thereof and duly considering the suggestions and objections received in this regard.

1. Short title, Extent and commencement.

(1)These Rules may be called the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011.
(2)They extend to the whole of Andhra Pradesh State.
(3)They shall come into force with immediate effect.

2. Definitions.

- In these rules, unless the context otherwise requires -
(a)'Act' means the Legal Metrology Act, 2009.
(b)'calibration' means all the operations which are necessary for the purpose of determining the value of the errors of weight or measure and if necessary to determine the other metrological properties of such weight or measure and includes the actual fixing of the positions of the gauge marks or scale marks of a weight or measure or in some cases of certain principal marks only in relation to the corresponding values of the quantity to be measured.
Explanation. - calibration may also be carried out with a view to permitting the use of a weight or measure as a standard.
(c)'Inspector' means an officer who is appointed as such under the Act, by whatever name called such as District Inspector;
(d)'Licensing Authority' means Controller, Legal Metrology is the authority to issue licence under the Act and the rules made thereunder
(e)'Reference Standard' means the set of standard weight or measure which is made or manufactured by or on behalf of the Central Government for the verification of any Secondary Standard.
(f)'Reference Standard Laboratory' means a laboratory set up by the Central Government under the Act, where reference Standards, Secondary Standards and Working Standards are maintained.
(g)'Regulation' means any instructions / orders etc. issued by the Controller, Legal Metrology under his jurisdiction from time to time.
(h)'Repair' means any adjustment, cleaning, lubrication or painting to any weight or measure, or rendering any other service or replacement of any parts to such weight or measure to ensure that such weight or measure confirms to the standards established by or under the Act with or without disturbing sealing system.
(i)'Schedule' means a schedule appended to these Rules.
(j)'Secondary Standard' means the set of standard weight or measure which is made or manufactured by or on behalf of the Central or State Government for the verification of any Working Standard.
(k)'Skilled Worker' means a person having possession of Certificate of Skill, in repairing of weight or measure, issued by the Controller and such Certificate of Skill shall be issued to such person who possessed such educational qualification, technical competency etc, and on such other conditions as specified by the Controller from time to time.
(l)'Test Weight or Measure' is a weight or measure which is a replica of Working Standard weight or measure in respect of accuracy only, and is prepared as per the regulations issued by the Controller of Legal Metrology.
(m)'Unverified weight and measure' means a weight or measure which, being required to be verified and stamped under the Act has not been so verified and stamped
(n)'Working Standard' means the set of standard weight or measure which is made or manufactured by or on behalf of the Central or State Government for the verification of any standard weight or measure, other than a national prototype or national or reference or secondary standard.
(o)The words and expressions used in these Rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.

3. Reference Standards.

- The Reference Standards shall be kept at such place, in such manner and in such custody as may be prescribed under the Legal Metrology National Standards Rules 2011.

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 may be prescribed under the Legal Metrology (National Standards) Rules 2011 and shall, if found on such verification to conform to the Standards established by or under the Act, be stamped by the Reference Standards Laboratory or a certificate of verification will be issued by the laboratory as the case may be.
(2)The Secondary Standards 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 Standards laboratories or at any of the Secondary Standards Laboratories maintained by the State Government, in such manner and at such periodical intervals as may be prescribed under the Legal Metrology (National Standards) Rules 2011 and shall, if found on such verification to conform to the Standards established by or under the Act, be stamped, or a certificate of verification will be issued by that Laboratory as the case may be.
(2)The Working Standards shall be kept in the custody of Legal Metrology Officer.

6. Secondary Standard Balances.

(1)A set of Secondary Standard balances shall be maintained at every place where the Secondary Standard Weights are kept.
(2)The number, types and specifications of such balances shall be such as may be prescribed under the Legal Metrology (General) Rules 2011.
(3)Every Secondary Standard balance shall be verified at least once within a period of twenty four months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Legal Metrology (General) Rules 2011, by the Reference Standards Laboratory or by the Controller or such other officer as may be authorized by the Controller in this behalf.

7. Working Standard Balances.

(1)A set of Working Standard balances shall be maintained at every place where Working Standard Weights are kept.
(2)The number, types and specifications of such balances shall be such as may be prescribed under the Legal Metrology (General) Rules 2011.
(3)Every Working Standard balance shall be verified at least once within a period of twelve months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Legal Metrology (General) Rules 2011, by the Reference Standard Laboratory or by the Controller or such other officer as may be authorized by the Controller in this 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 protection shall conform as regards physical characteristics, configuration, constructional details, materials, performance, tolerances, period of verification and such other details, to the specifications prescribed under the Act or the Legal Metrology (General) 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.

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

- Except in the cases of commodities specified in Schedule I, the declaration of quantity in every transaction, dealing or contract, 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 measure;
(c)Area, if the commodity is sold by area measure;
(d)Volume, if the commodity is liquid or is sold by cubic measure;
(e)Number, if the commodity is sold by number.
Provided that the Controller, Legal Metrology shall issue instructions / directions / orders on use of specific type of weight or measure or number in any trade in any areas, from time to time.

11. Licensing of manufacturers, repairers and dealers of Weights and Measures.

(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.
(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 validity of the 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-B.
(3)Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate form set out in Schedule III.
(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 one calendar year to another calendar year by the Controller or such other Legal Metrology Officer as may be authorized by him in this behalf on payment of such fee as specified in the Schedule IV.
(5)The fee payable for the alteration of a licence or for the issue of a duplicate licence shall be as specified in the Schedule IV.Provided that an additional fee at full the rates specified in the Schedule IV shall be payable by the applicant if he is permitted by the Controller to make an application for the renewal of a licence within a period of three months from the date of expiry of the licence.
(6)The Controller or such other officer as may be authorized by him in this behalf shall maintain a register of licenced manufacturers, dealers and repairers in the form set out in Schedule V
(7)Every manufacture / repairer / dealer licenced for the jurisdiction to which licence is granted under the Act and these rules, shall maintain such workshop / laboratory / equipments / tools / registers etc. as the case may be, and such other terms and conditions specified by the Controller of Legal Metrology. Any general or special directions and such licence conditions issued by the Controller, shall be binding on the persons to whom the licence has been granted.
(8)Every licencee under the Act and these rules shall furnish a security deposit for each licence to the State Government as specified in Schedule VI.
(9)Every licence issued or renewed under the Act and these rules shall be displayed in a conspicuous place in the premises where the licencee carries on business.
(10)A Licence issued or renewed under the Act / Rules made there under shall not be saleable or otherwise transferable.
(11)Transfer or transmission of business: (1) Where the business of a person licenced under the Act and the Rules is transmitted by succession, intestate or testamentary, the heir or legatee, as the case may be, of such person shall not carry on the business of such licencee either in his own name or in any other name, unless the heir or legatee has, before the expiry of sixty days after the date of such transmission, made to the Controller an application for the issue of a licence in accordance with the provisions of the Act and Rules there under.Provided that nothing in this rule shall be deemed to prohibit the heir or legatee from carrying on business as such licencee for the aforesaid period of sixty days, and, if he has applied for such licence, until he is granted the licence or is, by a notice in writing informed by the Controller that such licence cannot be granted to him.
(2)Where the business of any person licenced under this Act is transferred by sale, gift, lease or otherwise, the transferee or lessee, as the case may be, shall not carry on such business either in his own name or in any other name, unless he has obtained a licence to carry on such business.

12. Suspension and cancellation of licence granted.

(1)The Controller or such other officer authorized by him on his behalf may, if he has any reasonable cause to believe that the holder of any licence issued, renewed or continued under the Act has made any statement in, or in relation to, any application for the issue, renewal or continuance of the licence, which is incorrect or false in any material particular or has contravened any Law, or any provision of the Act or any rule or order made there under, suspend such licence, pending the completion of any inquiry against the holder of such licence.Provided that no such licence shall be suspended unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed action.Provided further that where the inquiry referred to in this sub-rule is not completed within a period of three months from the date of suspension of a licence, such suspension shall, on the expiry of the period aforesaid, stand vacated.
(2)The Controller or such other officer authorized by him on his behalf may, if he is satisfied, after making such inquiry as he may think fit, that the holder of a licence has made a false or incorrect statement of the nature referred to in sub-rule (1), or has contravened any law or order referred to in that sub-rule, cancel such licence.Provided that no such licence shall be cancelled unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed action.
(3)Every person whose licence has been suspended shall, immediately after such suspension, stop functioning as such licencee and shall not resume business as such licencee until the order of such suspension has been, or stands, vacated.
(4)Every licencee whose licence has been suspended or cancelled shall, after such suspension or cancellation, as the case may be, surrender such licence to the authority by which such licence was issued.
(5)Every licencee whose licence has been cancelled shall, within a period of thirty days from the date of such cancellation, or within such further period, not exceeding three months from such date, as the Controller or such other officer authorized by him on his behalf may, on sufficient cause being shown, allow, dispose of the weights or measures which were in his possession, custody or control on the date of such cancellation and in the event of his failure to do so, the Controller or any other officer authorized by him, in writing, in this behalf, may seize and dispose of the same and distribute the proceeds thereof in such manner as may be specified by the Controller, Legal Metrology.

13. Records to be maintained by manufacturers, etc.

- Every manufacturer or repairer of, or dealer in weight or measure licenced under the Act and under these rules shall maintain records and registers in the appropriate form set out in Schedule VII A and also submit periodical report / returns once in three months within ten days from the last date of such third month in the format set out in the Schedule VII-B to the persons authorized by the Controller, Legal Metrology.

14. Periodical interval for the verification of weights or measures.

- Periodical interval for the verification of weights or measures is as specified in the Legal Metrology (General) Rule 2011.

15. Verification and inspection of weights or measures.

(1)Every person using any weight or measure in any transaction or for protection shall present such weight or measure for verification / re-verification, at the office of the Legal Metrology Officer in whose jurisdiction it put into use or at such other place as the Legal Metrology Officer 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 weight or measure shall report, to the Legal Metrology Officer at least thirty days in advance of 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, Legal Metrology Officer 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 facilities as may be specified by the Legal Metrology Officer.
(4)Every weight or measure presented for verification shall be complete in itself.
(5)Every weight or measure shall be verified in a clean condition, and if necessary, the Legal Metrology Officer shall require the owner or user to make necessary arrangements for the purpose.
(6)A Legal Metrology Officer may visit, as frequently as possible, every premises within the local limits of his jurisdiction to inspect and test any pre-packaged commodity, weight or measure which is being or is intended or likely to be used in any transaction or for protection. For the purpose of verification or inspection the Legal Metrology Officer may use test weight / measures or working standard weights / working standard measures.
(7)The Legal Metrology Officer shall obliterate the stamp on any weight or measure, if it is found during inspection that:-
(a)Any weight or measure which being due for re-verification has not been submitted for such re-verification.
(b)Any weight or measure which does not conform to the Standards established by or under the Act.
Provided that where the Legal Metrology Officer is of opinion that the defect or error in such weight or measure is not such as to require immediate obliteration of the stamp, he shall inform the user, of the defect or error found in the weight or measure and call upon user to remove the defect or error within such time, not exceeding seven days and shall:-
(i)if user fails to remove the defect or error within that period, obliterate the stamp, or
(ii)if the defect or error is so removed as to make the weight or measure conform to the standards established by or under the Act, verify and stamp such weight or measure.
Explanation. - The obliteration of the stamp on any weight or measure shall not take away or abridge the power of the Legal Metrology Officer to seize such weight or measure in accordance with the provisions of the Act.
(8)The Certificate of Approval of Model issued by the Central Government shall be produced to the Legal Metrology Officer by the manufacturer or importer as the case may be, before verification. The user of the weights and measures shall keep a copy of such Certificate of Approval of Model. The Legal Metrology Officer shall incorporate the number of such Certificate of Approval of Model in the Verification Certificate.
(9)Where the Controller is of opinion that it is necessary so to do, he may, by an order in writing authorize any Legal Metrology Officer to adjust any weight or measure in any area within the local limits of his jurisdiction.

16. Stamping of weights or measures.

(1)The Legal Metrology Officer 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 Act, with a stamp of uniform design, issued by the Controller, which shall indicate the number allotted for administrative purpose to the Legal Metrology Officer 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 Legal Metrology Officer shall take such action as may be directed by the Controller by a general or a special order in writing.
(2)The Legal Metrology Officer 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 which shall be marked as A, second quarter shall be of the months of April, May and June which shall be marked as B, third quarter shall be of the months of July, August and September which shall be marked as C and fourth quarter shall be of the months of October, November and December which shall be marked as D.
(3)On completion of verification and stamping, the Legal Metrology Officer shall issue a Certificate of Verification in the form set out in Schedule VIII.In case of new weight or measure, a word 'NEW' shall be inscribed on the Verification Certificate in RED ink.
(4)Where a Certificate of Verification is lost or destroyed, the holder of the Certificate of Verification shall forthwith apply to the Legal Metrology Officer concerned, for the issue of a duplicate certificate of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees fifty.
(5)On receipt of an application under sub-rule (4), the Legal Metrology Officer shall issue to the applicant a duplicate copy of the certificate of verification marked 'DUPLICATE'.

17. Fee for verification.

(1)Fee payable for verification and stamping of weight or measure at the office or camp office of the Legal Metrology Officer shall be as specified in Schedule IX.The fee payable for verification and stamping of any NEW weight or measure shall be at the rate specified in the Schedule IX plus an additional fee of twenty five percent of the fee aforesaid.
(2)If verification is done at any premises other than, the office of the Legal Metrology Officer including his camp office, an additional fee shall be charged at half the rate specified in the Schedule IX and the user of the weight or measure shall pay the expenses incurred by the Legal Metrology Officer for visiting the premises including the cost of transporting and handling the Working Standards and other equipment subject to a minimum of rupees one hundred.Provided that no additional fee shall be charged for verification and stamping of weights and measures insist of:-
(i)vehicle tanks for petroleum products and other liquids, Meter for Liquids Other than Water (Fuel Dispenser, Liquid Petroleum Gas, Milk Dispensers), Compressed Natural Gas Dispensers, Non-automatic Weighing Instruments like weighbridges, dormant platform machines, crane scale, Automatic Gravimetric Filling Instruments, Automatic Rail-weighbridge, Discontinuous Totalizing Automatic Weighing Instruments, and such other weight or measure which cannot, and should not be moved from its location;
(ii)Weight or measure in the premises of manufacturer or dealer of such weight or measure.
(3)If a weight or measure is presented to the Legal Metrology Officer for reverification after expiry of the validity of the stamp, an additional fee at half the rates specified in Schedule IX shall be payable for every quarter of the year or part thereof.
(4)Full 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
(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 defects within a period not exceeding seven days. When the necessary adjustment has been carried out, such weight or measure shall be verified on payment of the fees specified in Schedule IX 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 Legal Metrology Officer shall inform the person concerned of the fees payable by him and shall receive the same in the manner as specified by the Controller and issue a receipt on 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 or State Government under these rules may be realized in such manner as may be directed by the Controller.
(2)The Legal Metrology Officer shall submit a daily report showing the details of collections made during the day and reasons for nil collection and number of establishments inspected and cases registered to the Officer specified by the Controller in the form setout in Schedule XIII.
(3)The Legal Metrology Officer shall maintain a register, in 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.
(4)All payment received by the Legal Metrology Officer 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 and an intimation to that effect be sent to the Controller or other officer authorized by him in this behalf.

19. Disposal of seized weights, measures, etc.

(1)any un-verified weight or measure which is not to be the subject proceedings of a court shall be returned to the person from whom such weight or measure was seized if that person gets the same verified and stamped, within seven days of the return, on payment of the prescribed fee including the additional fee payable for undertaking re-verification after the expiry of the validity of the stamp.
(2)Any weight or measure or document or thing or goods seized and detained under sections 15 of the Act, which is to be the subject of proceedings in a court shall be produced by the Legal Metrology Officer before the court shall after conclusion of the proceedings, be taken possession of by the Legal Metrology Officer and 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 or goods shall be deal with as the Controller may be special order direct and the material thereof shall be sold and the proceeds credited to the State Government.
(3)If any goods, seized under section 15 of the Act. are subject to speedy or natural decay, the Legal Metrology Officer shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or nearest the place of offense and enter the actual weight or measure of the goods in a form specified by the Controller for this purposes, 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 Legal Metrology Officer 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. In the case of goods returned to the traders he shall give an undertaking that he shall not sell the defective goods without rectifying the defects thereon.
(4)Where the goods seized under sub-section (1) of Section 15 of the Act are contained in a package and does not conform to the provisions of the Act or any rules made there under and the goods in such package are subject to speedy or natural decay, the Legal Metrology Officer so far as may be, may dispose of the goods in such package in accordance with the provisions of sub-rule (3).Provided that the Controller or his authorized officer shall be the final authority to decide whether the goods seized and detained are subject to speedy or natural decay.
(5)Where the goods seized under sub-section (1) of Section 15 of the Act are not subject to speedy or natural decay, the Legal Metrology Officer may retain the package for the purpose of prosecution under the Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure.
(6)The goods referred under sub-rule (4) and (5) which are not to be the subject of proceedings in a court, shall after the expiry of sixty days of its seizure, be so dealt with as the Controller may direct by a general or special order .

20. Validity of weights or Measures duly stamped.

(1)A weight or measure which is, or is deemed to be, duly verified and stamped by or under the Act or under these Rules shall be deemed to conform to the standards established by or under the Act at every place within the State in which it is stamped unless it is found on inspection or verification that such weight or measure has ceased to conform to the standards established by or under the Act.
(2)No weight or measure which is, or is deemed to be, duly verified and stamped by under the Act shall require to be re-stamped merely by reason of the fact that it is being used at any place within the State other than the place at which it was originally verified and stamped:Provided that where a verified weight or measure, installed at one place is dismantled or re-installed at a different place, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.
(3)Where a verified weight or measure has been repaired, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.
(4)No person or licencee shall alter or modify or change or replace any characteristics of any verified and stamped weight or measure without obtaining written permission from the Controller or his authorized officer, in this regard.
(5)If any person or any licencee does alteration or modification or changes or replaces of any characteristics verified and stamped weight or measure repeatedly, thus affected weight or measure will be forfeited to the state Government. The licence of the licencee shall be cancelled and the Certificate of Skill of the person shall also be cancelled.

21. Qualifications of Inspector.

- The qualification of the Legal Metrology Officer is as prescribed in the Legal Metrology (General) Rules, 2011

22. Provision of supply of Working / Secondary Standards, equipment, etc. to the Legal Metrology Officer.

(1)Every Legal Metrology Officer shall be provided with Working / Secondary Standards, Working / Secondary Standard balances and such other equipment includes weighing and measuring devices as may be approved by the Controller from time to time.
(2)Every Legal Metrology Officer shall be provided with such dies, punches, paper seal / sticker 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, the Legal Metrology Officer is the lawful custodian of the above seals and equipments.
(3)Every Legal Metrology Officer shall be provided with punches / dies of suitable sizes of eight-pointed star for obliterating as shown below.

23. Provisions relating to use of weights measure, 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:Provided that this sub-rule shall not apply to an 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 or removed from its original site without written permission of the Controller or Legal Metrology Officer authorized by him in this behalf.
(4)All the components / parts / points of weight or measure which are susceptible for fraudulent manipulation shall be sealed after verification or re-verification.
(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 and consumer can also check the accuracy of the weighing instrument.Provided that the Controller may specify the total number of verified and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.
(6)To ensure proper delivery of the petrol / diesel pumps, the retail dealer of the pump shall keep a verified 5 liter capacity measure in his premises and check the out put from the pump every day to ensure its correct delivery. In case of any short delivery the dealer shall stop the delivery through the pump immediately and inform the Legal Metrology Officer to recalibrate the pump.
(7)The Controller or any Legal Metrology officer may also require the production of every document or other record or information relating to the weight or measure or pre-packaged commodity and the person having the custody of such weight or measure or pre-packaged commodity shall comply with such requisition.
(8)If the user intends to sell any weight or measure specified in Schedule XI, he shall obtain permission of the Controller or his authorized officer.
(9)Every trader using any weight or measure in any transaction shall issue a bill or receipt showing details of quantity of goods sale or purchase and the amount charged for the goods etc., to every consumer.Provided that the Controller, Legal Metrology may specify the applicability of this sub-rule to any trade or transaction in any area from time to time.

24. Certificate of Verification to be exhibited.

- The person to whom a Certificate of Verification is issued shall exhibit the same in a conspicuous place in the premises where the weights, measures or weighting or measuring instruments to which the certificate relates are used.Provided that in the case of itinerant vendor, the certificate shall be kept on with the person.Provided further that in the case of vehicle tank, taximeter, the Certificate of Verification shall be kept with the vehicle.

25. 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 five thousand rupees.

26. Form of Appeal.

(1)Every appeal under the Act and these rules shall be preferred in the form set out in Schedule X and shall be accompanied by a copy of the order appealed against.
(2)An application for appeal to State Government shall be accompanied by fee of Rs. 500 and for appeal to Controller shall be accompanied by fee of Rs. 200 paid either by demand draft or by affixing court fee stamp for the said value as the case may be.

27. Compounding Fee for various offences.

- The fee for compounding of offences committed under the Act shall be as prescribed in the Schedule XII.The compounding fee shall be credited to the state Government. Section 319 of the Code of Criminal Procedure, 1973 shall be taken into account while compounding of an offence, and also for the purpose of prosecution.

28. Cognizance of offences.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 -
(a)no court shall take cognizance of an offence punishable under the Act and the Rules made their under, except upon a complaint, in writing, made by(
(i)the Controller;
(ii)any other Legal Metrology Officer authorised in this behalf by the Controller by general or special order;
(iii)any person aggrieved; or
(iv)a recognized consumer association whether the person aggrieved is a member of such association or not.
(b)no court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence punishable under the Act and the Rules made their under.

29. Summary Trial.

- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, an offence punishable under these rules may be tried summarily.

30. Power to make regulations.

- The Controller by notification make any regulation in relation to any weight or measure or goods to carry out the provisions of the Act and the Rules made there under.

31. Procedure for Compounding of offences.

- the Controller may issue regulations for prescribing the procedure for compounding of offences.

32. Declarations on pre-packaged commodities.

(1)No person shall manufacture, pack, sell, import, distribute, deliver, offer, expose or possess for sale any prepackaged commodity unless such package is in such standard quantities or number and bears thereon such declarations and particulars in such manner as may be prescribed under Legal Metrology (Packaged Commodities) Rules, 2011.
(2)Any advertisement mentioning the retail sale price of a pre-packaged commodity shall contain a declaration as to the net quantity or number of the commodity contained in the package in such form and manner as may be prescribed under Legal Metrology (Packaged Commodities) Rules, 2011

33. Repeal and savings.

(1)The Andhra Pradesh Standards of Weights and Measures (Enforcement) Rules, 1986 (herein under referred to as the said rules) are hereby repealed.Provided that such repeal shall not affect:
(a)the previous operations of the said rules or anything done or omitted to be done or suffered therein; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said rules; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said rules; or
(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid.
And any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said rules had not been rescinded.
(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken including approval of letter, exemption granted, fees collected, any adjudication, enquiry or investigation commenced, licence and registration of manufacturers, dealers, importers of weights and measures, nonstandard weights and measures or show cause notice, decision, determination, approval, authorisation issued, given or done under the said rules shall if in force at the commencement of the said rules continue to be in force and have effect as if issued, given or done under the corresponding provisions of these rules.
(3)The provisions of these rules shall apply to any application made to the Central Government or as the case may be the State Government under the said rules for registration or licensing of manufacturers, importers, dealers, repairers of weights and measures pending at the commencement of these rules and to any proceedings consequent thereon and to any registration granted in pursuance thereof.
(4)Any legal proceeding pending in any court under the said rules at the commencement of these rules may be continued in that court as if these rules had not been framed.
(5)Any appeal preferred to the Central Government or as the case may be the State Government under the said rules and pending shall be deemed to have been made under the corresponding provisions of these rules.

I

(See Rule 10)Table IExceptions referred to in Rule 10

1. The following commodities may be sold by weight, measure or number as show against the commodity.

Table
S. No. Commodity Whether declaration to be expressed in termsof weight, measure or number or two or more of them.
(1) (2) (3)
1 Aerosol products Weight
2 Acids in liquid form Weight or volume
3 Auto Liquid Petroleum Gas Volume
4 Compressed or liquefied gas (but not liquefiedpetroleum gas) Weight and equivalent volume at statedtemperature and pressure.
5 Compressed Natural Gas Weight
6 Liquid Nitrogen Weight or Volume
7 Liquefied Natural Gas Weight
8 Butter (including peanut butter), Cheese, curd,ghee Weight
9 Electric cables length or weight
10 Electric wire length or weight
11 Fencing wire length or weight
12 Fruits and vegetables Number or weight
13 Furnace oil Weight
14 Hair oil, un-perfumed Weight
15 Heavy residual fuel oil Weight
16 Honey, malt extract, golden syrup treacle,molasses Weight
17 Ice cream and other similar frozen products Weight
18 Industrial diesel fuel Volume
19 Linseed oil and other vegetable oils Weight
20 Liquid chemicals or volume Weight
21 Liquid petroleum gas Weight
22 Nails, wood screws Number or weight
23 Paint (other than paste paints or solid paint),varnish and varnish stairs, enamels Volume
24 Papad Number and weight
25 Paste paint, solid paint Weight
26 Plastic or ceramic or metal goods or number Weight
27 Sweets or number Weight
28 Savouries Weight
29 Ready made garments Number and size
30 Sauce, all kinds Weight
31 Steel and Iron Weight (and mention dimensions)
32 textiles Weight or length
33 Tyres and tubes Number
34 Yarn Weight or length of yarn

I

(See Rule 10)Table II
S No. Name of the Commodity Delivery of goods etc.,
1 L.P. Gas in Cylinders L.P. Gas in Cylinders shall be Weighed in thepresence of consumer at time of delivery.
2 Rice in bags Rice in bags shall be Weighed in the presence ofconsumer and deliver.
3 Grains The Grains shall be Weighed before grinding byflour mills
4 Seeds, Fertilizers in bags Fertilizer and seeds shall be Weighed in thepresence of purchaser and deliver.
5 Cement in bags The Cement in Bags shall be Weighed in thepresence of purchaser and deliver.

II (A)

[See Rule 11 (1)]Form LM - 1[Application form for licence as manufacturer of weights, measures under the Legal Metrology Act 2009]
To,   Affix Photographof proprietor /managingpartner /managing director
..............................................................................................................................................................................
  To be filled by the Applicants Comments of the inspection officer
(1) (2) (3)
1. Name of the manufacturing concern for whichlicence is desired.    
2. Complete address of the concern. Whetherpremises are owned/rented/taken on lease / leave licence, dulysupported by documents.    
3. Date of Establishment of workshop/factory.    
4. Name (s) and address (s) along with theirfather's / husband's name of proprietor (s) and/or Partners andManaging Director (s) in the case of Limited company    
5. The date and current registration number offactory/ shop/establishment/Municipal Trade licence.    
6. Nature of manufacturing activities atpresent.    
7. The type of weights and measures proposed tobe manufactured viz :    
(i) Weights    
(ii) Measures    
(iii) Weighing Instruments    
(iv) Measuring Instruments with details in eachcase.    
8. The number of persons employed/proposed tobe employed    
(i) Skilled    
(ii) Semi-skilled    
(iii) Unskilled    
(iv) Specialist trained in the line    
9. The monogram or trade mark intended to beimprinted on weights and measures to be manufactured.    
10. Details of machinery, tools accessories,owned and used for manufacturing weights measures etc.    
11. Details of foundry / workshop facilitiesarranged. Whether ownership, long term lease etc.    
12. Facilities of steel casting and hardnesstesting of vital parts or other means.    
13. Availability of electric energy.    
14. Details of loan received from Government orfinancial Institution. If so, give details.    
15. Name of bankers, if any.    
16. VAT /Sales Tax Registration Number/ CSTNumber/ Professional Tax registration Number / IT Number andPAN.    
17. Have you applied previously for amanufacturer's licence ? If so, when and with what results ?    
18. (a) Whether the item (s) proposed to bemanufactured will be sold within the State or out side the stateor both.    
(b) Details of Approval of Model received from Government ofIndia:    
(c) When can you Produce for inspection samples of your productsfor which licence is desired ?    
19. Details of Skill workers:    
S No. Name of the Skill Worker Skill in the field of Certificate of Skill No. Next date of renewal
         
To be certified by the applicant (s) (on a stamped paper as per Stamps & Registration Act 1872)Certified that I/We have read the Legal Metrology Act 2009 and the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011 and agree to abide by the same and also the administrative orders and instructions issued or to be issued there under.I/We agree to deposit the Scheduled licence fee 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.
Place:Date: Signature and Designation
To be filled in by Departmental Officer of the State GovernmentDate of Receipt of Application :Serial Number of application :Date of inspection :Recommendation of Inspecting Officer :
Place:Date: .............................Signature and Designationof Inspecting Officer
Final orders of Licensing AuthorityLicence granted / refused :Licence Number :Valid till :
Place:Date: .............................Signature and Designation

II (A)

[See Rule 11 (1)]Form LR - 1[Application for licence as repairer of weights, Measures, Weighing Instruments and Measuring Instruments under the Legal Metrology Act, 2009]
To,   Affix Photographof proprietor /managingpartner /managing director
..............................................................................................................................................................................
  To be filled by applicants Comments of the the inspecting officer
1 2 3
1. Name of the concern seeking the licence.   ..................................
2. Complete address of the workshop.   ..................................
3. (a) Whether premises are owned/rented/takenon lease / leave licence dully supported by documents   ...................................
(b) Date of establishment.    
4. Name (s) and address (s) along with theirfather's/husband's name of proprietor (s) and/or Partners andManaging Director (s) in the case of Limited company.   ..................................
5. Number and date ofshop/establishment/current Municipal Trade Licence   ...................................
6. Professional Tax/IT Tax registration Number,Registration Number of VAT/CST/Sales Tax and PAN   .................................
7. The type of weights and measures proposed torepair.   ...................................
8. Area in which you wish to operate.   ..................................
9. Previous experience in the line.   ..................................
10. Number of skilled staff employed orproposed to be employed   .................................
(i) Skilled    
(ii) Semi-skilled    
(iii) Unskilled    
(iv) Employees trained in the line    
11. Details of machinery/tools/accessoriesavailable.   ..................................
12. Availability of electric energy.   ..................................
13. Have you sufficient stock of loan/testweights. etc?   ..................................
Give details.    
14. Have you applied previously for arepairer's licence?   ..................................
If so, When and with what results?    
15. Details of Skill workers:    
S No. Name of the Skill Worker Skill in the field of Certificate of Skill No. Next date of renewal
         
To be certified by the applicant(s) (on a stamped paper as per Stamps & Registration Act 1872)Certified that I/We have read the Legal Metrology Act 2009 and the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011 and agree to abide by the same and also the administrative orders and instructions issued or to be issued there under.I/We agree to deposit the Scheduled licence fee 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.
Place:Date: .............................Signature and Designation
To be filled in by Departmental Officer of the State GovernmentDate of Receipt of Application :Serial Number of Application :Date of inspection :Recommendation of Inspecting Officer :
Place:Date: .............................Signature and Designation of Inspecting Officer
Final orders of Licensing AuthorityLicence granted/refused :Licence Number :Valid till :
Place:Date: .............................Signature and Designation

II (A)

[See Rule 11 (1)]Form LD-1[Application Form for Licence as Dealer in Weights, Measures under the Legal Metrology Act, 2009]
To,   Affix Photographof proprietor /managingpartner /managing director
..............................................................................................................................................................................
  To be filled by the applicants Comments of the inspecting officer
1 2 3
1. Name of the establishment/shop/person seeking the licence   ...................................
2. (a) Complete address of the establishment/   .................................
(b) Whether the premises are owned/rented/taken on lease/leavelicence, duly supported by documents   ...................................
3. Date of establishment.   ..................................
4. Name (s) and address (s) along with theirfather's/husband's name of proprietor (s) and/or Partners andManaging Director (s) in the case of Limited company.   ..................................
5. Number and date of Registration Number of currentshop/establishment/Municipal Trade Licence   ...................................
6. Categories of weights and measures sold/proposed to besold at present   ...................................
7. Registration Number of VAT/CST/Sales Tax/ProfessionalTax/Income Tax and PAN   ......................
8. Do you intend to import weights, etc. from places outsidethe State/Country ? If so indicate sources of supply. Givedetails of manufacturer's trade mark/ monogram and his licencenumber and Approval of model and provide;   ..................................
(a) Registration of Importer of Weights and Measures    
(b) Approval of model imported into India by Central Government.    
9. Have you applied previously for a dealer's licence, eitherin this State or elsewhere ? If so give details ?   ...........................
To be certified by the applicant(s) (on a stamped paper as per Stamps & Registration Act 1872)Certified that I/We have read the Legal Metrology Act 2009 and the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011 and agree to abide by the same and also the administrative orders and instructions issued or to be issued there under.I/We agree to deposit the Scheduled licence fee 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.
Place:Date: Signature and Designation
To be filled in by Departmental Officer of the State GovernmentDate of Receipt of Application :Serial Number of application :Date of inspection :Recommendation of Inspecting Officer :
Place:Date: .............................Signature and Designationof Inspecting Officer
Final orders of Licensing AuthorityLicence granted/refused :Licence Number :Valid till :
Place:Date: ........................Signature and Designation

II (B)

[See rule 11(2)]Form LM-2[Application for renewal of Licence as Manufacturer of Weights, Measures under the Legal Metrology Act, 2009]
To,   Affix Photographof proprietor /managingpartner /managing director
..............................................................................................................................................................................
  To be filled by the applicant Comments of the inspecting officer
1 2 3
1. Name and complete address of the manufacturing concern forwhich renewal of licence is desired   ...................................
2. Manufacturing Licence No.   ..................................
3. Name (s) and address (s) along with theirfather's/husband's name of proprietor (s) and/or Partners andManaging Director (s) in the case of Limited company   ...................................
4. (a) Type of weights and measures which are manufactured asper licence granted   ...................................
(b) Do you propose any change.   ..................................
5. The monogram or trade marks used on weights and measuresmanufactured by you   ...................................
6. Details of workshop and testing facilities available.   ..................................
7. Details of production and sales in the last 5 years.   ..................................
8. Number and date of shop/Establishment Registration Number   ...................................
9. Registration Number of VAT/ Sales Tax/CST/Professional   .............................
Tax/Income Tax and PAN    
10. Details of Skill workers:    
S No. Name of the Skill Worker Skill in the field of Certificate of Skill No. Next date of renewal
         
To be certified by the applicant (s)Certified that I/We have read the Legal Metrology Act 2009 and the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011 and agree to abide by the same and also the administrative orders and instructions issued or to be issued there under.I/We have deposited the Scheduled licence fee of Rs. ........................... (Rupees .......................................) to 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
To be filled in by Departmental Officer of the State GovernmentDate of Receipt of Application :Serial Number of application :Date of inspection :Recommendation of Inspecting Officer :
Place:Date: ............................Signature and Designation of Inspecting Officer
Final orders of Licensing Renewal AuthorityLicence renewed / refused :Licence Number :Valid till :
Place:Date: .............................Signature and Designation

II (B)

[See Rule 11 (2)]Form LR-2[Application for renewal of Licence as Repairers of Weights, Measures under the Legal Metrology Act, 2009]
To,   Affix Photographof proprietor /managingpartner /managingdirector of licence
..............................................................................................................................................................................
  To be filled by the applicant Comments of the inspecting officer
1 2 3
1. Name and complete address of the repairingconcern/person seeking renewal of the licence ..................................
2. Repairer's Licence Number. ..................................
3. Name (s) and address (s) along with theirfather's/husband's name of proprietor (s) and/or Partners andManaging Director (s) in the case of Limited company ...................................
4. Registration Number and date of currentshop/establishment/Municipal Trade Licence ...................................
5. Registration Number of VAT/SalesTax/CST/Professional Tax/Income Tax and PAN ..................................
6. (a) The Type of weights and measures repairedas per licence granted ...................................
(b) Do you propose any change. ..................................
7. Area in which you are operating. ..................................
8. Have you sufficient stock of loan/test weights,etc.? ..................................  
9. Please give details with particulars ofstamping. ..................................
10. Details of Skill workers:  
S No. Name of the Skill Worker Skill in the field of Certificate of Skill No. Next date of renewal
         
To be certified by the applicant (s)Certified that I/We have read the Legal Metrology Act 2010 and the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011 and agree to abide by the same and also the administrative orders and instructions issued or to be issued there under.I/We have deposited the Scheduled licence fee of Rs. ........................... (Rupees .......................................) to 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
To be filled in by Departmental Officer of the State GovernmentDate of Receipt of Application :Serial Number of application :Date of inspection :Recommendation of Inspecting Officer :
Place:Date: .............................Signature and Designation of Inspecting Officer
Final orders of Licensing Renewal AuthorityLicence renewed / refused :Licence Number :Valid till :
Place:Date: .............................Signature and Designation.

II( B)

[See rule 11 (2)]Form LD-2[Application for renewal of Licence as Dealer in Weights, Measures under the Legal Metrology Act, 2009]
To,   Affix Photographof proprietor /managingpartner /managingdirector of licence
..............................................................................................................................................................................
  To be filled by the applicant Comments of the inspecting officer
1 2 3
1. Name of the establishment/shop/person seekingthe renewal of licence ..................................
2. Dealer's Licence Number. ..................................
3. Date of establishment. ..................................
4. Name (s) and address (s) along with theirfather's/husband's name of proprietor (s) and/or Partners and ..................................
5. Registration Number and date ofshop/establishment/ ................................
6. Categories of weights and measures sold atpresent. ................................
7. Registration Number of VAT/CST/SalesTax/Professional and PAN ................................
8. Are you intending to import weights andmeasures etc. from places outside the State/Country ? If so,indicate sources of supply from the State (s)/Country (s). …............................
Give details of manufacturer's trade mark/monogram and his licence number, importer registration andapproval of modal No.
To be certified by the applicant (s)Certified that I/We have read the Legal Metrology Act 2009 and the Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011 and agree to abide by the same and also the administrative orders and instructions issued or to be issued there under.I/We have deposited the Scheduled licence fee of Rs. ........................... (Rupees .......................................) to 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.
To be filled in by Departmental Officer of the State GovernmentDate of Receipt of Application :Serial Number of application :Date of inspection :Recommendation of Inspecting Officer :
Place:Date: .............................Signature and Designation of Inspecting Officer.
Final orders of Licensing Renewal AuthorityLicence renewed / refused :Licence Number :Valid till :
Place:Date: .............................Signature and Designation.
Schedule III   Affix Photographof proprietor /managingpartner /managingdirector of licence
[See Rule 11 (3)]Licensing FormsFORM LM-3Government of Andhra PradeshOffice of the Controller of Legal Metrology
Licence to manufacture weights, measures, weighing instruments or measuring instruments.
Licence No............. Year ....................

1. The Controller of Legal metrology hereby grants to .............................. (Name and address of party or parties) a licence to manufacture the following:- (Include details of the weights, measures, weighting instruments or measuring instruments that are licenced 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,20 .................

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

5. The trade mark monogram being used by the manufacturer is as under.

6. Details of Skill workers:

S No. Name of the Skill Worker Skill in the field of Certificate of Skill No. Next date of renewal
         
........................(Signature)Controller of legal Metrology
(Seal)Date ....................Place ....................
Note. - In the case of firm, its name with the names of all persons having 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;
(b)Not encourage or countenance any infringement of the provisions of the Act. or the Rules amended from time to time;
(c)Exhibit 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;
(e)Surrender the licence in the event of closure of business, or suspension or cancellation of Licence;
(f)Present the weights, measures, weighing or measuring instruments as the case may be manufactured and meant for use within the State or outside the State to the Legal Metrology Officer of the jurisdiction in whose jurisdiction it is put into use or as may be directed by the Controller; Legal Metrology of the State.
(g)Submit the application for renewal of this licence, as required under the rules before at least thirty days of the date of expiry of the validity of the licence.
(h)the licence conditions (a) and (d) are equally binding on all persons connected with licencee.

2. Every condition prescribed after the issue of this licence shall be binding on the persons to whom the licence has been granted.

Renewal entries
Current No................. Date .......... Current No................. Date ..........
Renewed for Renewed for
{|
Seal
| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|-| CurrentNo................. Date ..........| CurrentNo................. Date ..........|-| Renewed for| Renewed for|-| {||-| Seal|}| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|-| Current No................. Date ..........| Current No................. Date ..........|-| Renewed for| Renewed for|-| {||-| Seal|}| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|}
Schedule III   Affix Photographof proprietor /managingpartner /managingdirector of licence
[See Rule 11 (3)]Licensing FormsFORM LR-3
Government of Andhra Pradesh Office of The Controller of Legal Metrology Licence To Repair Weights, Measures, Weighing Instruments or Measuring Instruments
Licence No............. Year ....................

1. The Controller of legal metrology hereby grants to .................................

(Name and address of party or parties) a licence to repair the following:-(Include details of the types of weights, measures, weighing instruments or measuring instruments that are licenced 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, 20 ...............

4. The repairer shall comply with the conditions noted below. If he fails to comply with any one, his licence is liable to be cancelled.

5. The party is licenced to repair weights, measures, weighting and measuring instruments in the areas mentioned below -

6. Details of Skill workers:

S No. Name of the Skill Worker Skill in the field of Certificate of Skill No. Next date of renewal
         
(Signature)Controller of Legal Metrology .........................
(Seal)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;
(b)Not encourage or countenance any infringement of the provisions of the Act. or the Rules amended from time to time.
(c)Exhibit 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;
(e)Surrender the licence in the event of closure of business or suspension or cancellation of Licence;
(f)
(i)Present the weights, measures, weighing or measuring instruments as the case may be duly repaired to the Legal Metrology Officer in whose jurisdiction it is put into use, before delivery to the user.
(ii)In the case of weights, measures weighing or measuring instruments, if they are serviced/repaired before the date on which the verification falls due and where, in the process and the verification stamp of the Legal Metrology Officer is defaced, removed or broken, they shall be presented duly repaired to the legal metrology officer for re-verification and stamping before delivery to the user.
(g)Submit the application for renewal of this licence, as required under the rules before at least thirty days of the date of expiry of the validity of the licence.
(h)the licence conditions (a) and (d) are equally binding on all persons connected with licencee.

2. Every condition prescribed after the issue of this licence shall be binding on the persons to whom the licence has been granted.

Renewal Entries
Current No................. Date .......... Current No................. Date ..........
Renewed for Renewed for
{|
Seal
| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|-| CurrentNo................. Date ..........| CurrentNo................. Date ..........|-| Renewed for| Renewed for|-| {||-| Seal|}| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|-| Current No................. Date ..........| Current No................. Date ..........|-| Renewed for| Renewed for|-| {||-| Seal|}| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|}
Schedule III   Affix Photographof proprietor /managingpartner /managingdirector of licence
[See Rule 11 (3)]Licensing FormsFORM LD-3
Government of Andhra Pradesh Office of the Controller of Legal Metrology Licence to a Dealer in weights, measures, weighing instruments or measuring instruments
Licence No............. Year ....................

1. The controller of legal metrology hereby grants to .................................

(Name and address of party or parties) a licence to deal in the following (Indicate details of the types weights and measures, weighing, or measuring instruments that are licenced 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 form ................ To 31st December, 20 ..........

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

(Seal) (Signature)
Date ...................Place................... Controller ofLegal Metrology
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;
(b)Not encourage or countenance any infringement of the provisions of the Act, or the Rules amended from time to time.
(c)Exhibit 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;
(e)Surrender the licence in the event of closure of business or suspension or cancellation of Licence;
(f)Submit the application for renewal of this licence as required under the rules before at least thirty days of expiry of the validity of the licence.
(g)Not to 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 be binding on the persons to whom the licence has been granted.

Renewal Entries
Current No................. Date .......... Current No................. Date ..........
Renewed for Renewed for
{|
Seal
| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|-| CurrentNo................. Date ..........| CurrentNo................. Date ..........|-| Renewed for| Renewed for|-| {||-| Seal|}| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|-| Current No................. Date ..........| Current No................. Date ..........|-| Renewed for| Renewed for|-| {||-| Seal|}| {||-| Seal|}|-| Controller of LegalMetrology| Controller of LegalMetrology|}

IV

[See rule - 11 (4) and 11 (5)]
Licencing and renewal fees for manufacturers,repairers or dealers of weights and measures
1. Issue of licence / renewal of licence to :  
(i) Manufacturers Rs. 10000/- per year
(ii) Repairers Rs. 5000/- per year
(iii) Dealers Rs. 2000/- per year
2. Alteration of licence Rs. 500/-
3. Issue of duplicate licence Rs. 500/-

V

[See rule 11 (6)]Government of Andhra PradeshOffice of Controller of Legal MetrologyRegister of licenced manufacturers/ Repairers/ Dealers is weights, measures, weighing instruments/ measuring instruments Office of ......................
Licence Number Date of issue/renewal Name and complete address of themanufacturer/repairer/ dealer Place where works hop/factory is situated Articles to be manufactured/repaired / sold
1 2 3 4 5
         
Trade mark/monogram being used Orders regarding cancellation of licence Result of appeal Details of skilled worker Signature of competent authority Remarks
6 7 8 9 10 11
           
Note. - Column (4) does not apply to dealers, Column (6) does not apply to repairers and dealers.

VI

[See rule 11(8)]Security deposit to be made by licencee manufacturer, repairer or dealer
(a) Manufacturer of weights and measures includingweighing and measuring instruments. Rs.10000
(b) Repairer of weights and measures includingweighing and measuring instruments. Rs.5000
(c) Dealer in weights and measures includingweighing and measuring instruments. Rs.2000

VII A

[See rule 13]Form LM 4Government of Andhra Pradesh Office of the Controller, Legal Metrology, .........................Register to be maintained by the manufacturers of weights and measurers.

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...............................

S.No. Month Unsold stock from previous month Quantity and details of the weights and measuresmanufactured during the month Total 3+4 Sold within the state
No. of item sold Dispatch voucher no. and date
1 2 3 4 5 6 7
             
Sold outside the state Dispatch voucher no. and date Total sold (6+9) Balance (5-11) Remarks
Name of Remarks the state No. of items sold
8 9 10 11 12 13
           

VII A

[See rule 13]Form LR 4Government of Andhra Pradesh Office of the Controller Legal Metrology ...............................Register to be maintained by the Repairer in respect of weights, measuresName and address of the repairer .................... Licence No...................Date of Licensing .........................................
S.No. Date Name of the user from whom received Items and their Nos. booked for repair Receipt No. and date of issue to the user
1 2 3 4 5
         
Amount of repairing charges Repairing Voucher Serial No. continuous from Janto Dec Date of return to the user Remarks
6 7 8 9
       

VIIA

[See rule 13]Form LD 4Government of Andhra PradeshOffice of the Controller, Legal Metrology, ...............................Register to be maintained by Dealer in weights and measures.

1. Name and address of the dealer .........................................................

2. Description of the weight or measure ..................................................

3. (i) Dealer licence No. .....................................................................

(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 .........................................................

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)
1 2 3 4 5 6
           
Sold within the state Sold outside the state Total sold (7+9) Balance (6-12) Remarks
No. of items sold Dispatch voucher no. and date No. of items sold Dispatch voucher No. and date Name of the state
7 8 9 10 11 12 13 14
               

VII B

[See Rule 13]Form LM - 5Periodical Return to be submitted by the manufacturer for every 3 months within 10 days from last date of such 3rd month

1. Name of the Manufacturer:

2. Address of the Manufacturer:

3. Contact phone number(s) and e-mails address:

4. Trade mark:

5. Licence No.:

6. Validity of the licence upto:

7. Report for the months:1. January, February & March / 2. April, May & June /

3. July, August & September / 4. October, November & December

S No. Month Unsold stock from the previous month Quantity manufactured during the month total
1 2 3 4 5
         
Details of articles sold out
Name & address Remarks of the firm to whomsupplied Invoice No. and date Particulars of the w & m supplied, quantity,machine no., model no. Balance at the end of the month Remarks
6 7 8 9 10
         
Station:  
Date: Signature of the manufacturer

VII B

[See Rule 13]Form LR - 5Periodical Return to be submitted by the repairer for every 3 months within 10 days from last date of such 3rd month

1. Name of the repairer:

2. Address of the repairer:

3. Contact phone number(s) and e-mails address:

4. Licence No.:

5. Validity of the licence upto:

6. Report for the months:

1. January, February & March /

2. April, May & June /

3. July, August & September /

4. October, November & December

7. Name(s) of Skilled worker:

1.

2.

3.

S No. Date of booking articles for repair Name & address of the user from whom articlesreceived Particulars of articles booked for repairincluding machine no. and Quantity Challan No. and date of the repairer
1 2 3 4 5
         
VC No and date of the LMO Date of return of The articles to the user Remarks
6 7 8
     
Station:  
Date: Signature of the repairer

VII B

[See Rule 13]Form LD - 5Periodical Return to be submitted by the dealer for every 3 months within 10 days from last date of such 3rd month

1. Name of the dealer:

2. Address of the dealer:

3. Contact phone number(s) and e-mails address:

4. Licence No.:

5. Validity of the licence upto:

6. Report for the months:

1. January, February & March /2. April, May & June / 3. July, August & September / 4. October, November & December

S No. Month Unsold stock from the previous month Quantity purchased during the month total Details of the supplier
Name & address of the supplier Invoice No. and date Particulars of the w & m supplied, quantity,machine no., model no.
1 2 3 4 5 6 7 8
               
Details of articles sold out
Name & address of the firm to whom supplied Invoice No. / Bill No. and date Particulars of the w & m supplied, quantity,machine no., model no. Balance at the end of the month Remarks
9 10 11 12 13
         
Station:  
Date: Signature of the dealer

VIII

[See rule 16 (3)]Government of Andhra PradeshOffice of the Controller, Legal Metrology, HyderabadCertificate of Verification
Verification Certificate No.................. Date:........................
Name of Legal Metrology Officer : ..... ...............................................Administrative number of the Legal Metrology Officer :......designation......................................Location:............................I hereby certify that I have this day verified and stamped / rejected the under mentioned weights, measurers, etc. belonging to ................................................... Locality.................................. ..............................under the Act and Rules made thereunder.
S.No Location of the weights / measures / weighing /measuring instruments Details of weights /measures / weighing /measuring instruments such as Capacity / Denomination/ Class/make / instrument no ./ model approval no. /K factor etc., Verification Fee payable Rs. Due Fee / Situ / conveyance charges etc. Rs. Total Fee Payable Rs. (4+5)
1 2 3 4 5 6
           
    Grand Total      
(Col No. 6) Grand Total Rs........................... (in words rupees.............................................................only) deposited vide T. Receipt / Cash Receipt No.......................date:....................Name of Treasury................................................................... Repaired by ......................................................Signature of Legal Metrology OfficerNext verification due on .........................................Note. - 1. Display the Certificate on conspicuous place of the business premises.

2. If any weight or measure is repaired before the date of verification, the user should get it re-verified and stamped on payment of the prescribed fee, before being put in to use.

3. In the case of rejected weights, measures, etc the Inspector shall give separate Certificate of rejection mentioning the reasons of rejection against each item.

IX

[See Rule 14 (1)]Fee payable for verification and Stamping of Weights and Measures and Weighing and Measuring Instruments
1. Weights :
(a) Bullion Weights
Denomination Fee per piece
(1) (2)
20 Kg. 40
10 Kg. 40
5 Kg. 30
2 Kg. 30
1 Kg. 30
500 g. 20
200 g. 20
100 g. 20
50 g. 20
20 g. 20
10 g. 20
5 g. 20
2 g. 20
1 g. 20
500 mg. 20
200 mg. 20
100 mg. 20
50 mg. 20
20 mg. 20
10 mg. 20
5 mg. 20
2 mg. 20
1 mg. 20
(b) Brass Weights (other than Bullion)
1 kg. 10
500 g. 5
200 g. 5
100 g. 5
50 g. 5
20 g. 5
10 g. 5
5 g. 5
2 g. 5
1 g. 5
(c) Sheet metal Weight (other than Bullion)
500 mg. 5
200 mg. 5
100 mg. 5
50 mg. 5
20 mg. 5
10 mg. 5
5 mg. 5
2 mg. 5
1 mg. 5
(d) Iron and Steel Weights :
50 Kg. 30
20 Kg. 30
10 Kg. 20
5 Kg. 20
2 Kg. 10
1 Kg. 10
500 g. 5
200 g. 5
100 g. 5
50 g. 5
(e) Carat Weights :
500 c 10
200 c 10
100 c 10
50 c 10
20 c 10
10 c 10
5 c 10
2 c 10
1 c 10
50/100 c 10
20/100 c 10
10/100 c 10
2/100 c 10
1/100 c 10
0.5/100 c 10
2. Capacity Measures / tank lorry / storage tank:
100 litre and above Rs. 50 for the Ist 100 litre plus Rs. ten forevery additional 100 litre or part thereof subject to maximum ofRs. 5000
50 l 20.00
20 l 10.00
10 l 10.00
5 l 5.00
2 l 5.00
1 l 5.00
500 ml 5.00
200 ml 5.00
100 ml 5.00
50 ml 5.00
20 ml 5.00
10 ml 3.00
5 ml 3.00
2 ml 3.00
1 ml 3.00
18.5 l Omit
3. Length Measures :
(a) Non-Flexible -
2 m. 5.00
1 m. 5.00
0.5 m. 5.00
1 m. graduated (at every cm.) 10.00
0.5 m. graduated (at every cm.) 10.00
(b) Fabric / Plastic :
10 m. and above Rs. 6 for the 1st 10 meters plus Rs. 2 forevery additional 5 meter.
5 m. 5.00
4 m 5.00
3 m. 5.00
2 m. 5.00
1.5 m. 5.00
1 m. 5.00
0.5 m. 5.00
(c) Woven :
50 m. Rs. 10 for the Ist 10 meters plus Rs. 5 forevery additional 5 meters.
30 m. -do-
20 m. -do-
15 m. -do-
10 m. -do-
5 m. 5.00
2 m. 5.00
(d) Steel tapes :
50 m and above. Rs. 10 for the 1st 10 meters plus Rs. 5.00 forevery additional 5 meters.
30 m. -do-
20 m. -do-
10 m. -do-
5 m. 5.00
4 m 5.00
3 m. 5.00
2 m. 5.00
1 m. 5.00
1.5 m. 5.00
1 m. 5.00
0.5 m. 5.00
(e) Folding Scales :
1 m. 5.00
0.5 m. 5.00
(f) Surveying Chain :
30 m. 30.00
20 m. 30.00
4. (a) Beam Scale Class A & B :
200 kg. 200.00
100 kg. 150.00
50 kg. 120.00
20 kg. 120.00
10 kg. 100.00
5 kg. 80.00
2 kg. 80.00
1 kg. 80.00
500 g and below 50.00
5. Beam Scales Class C& D :
1000 kg. 100.00
500 kg 100.00
300 kg 100.00
200 kg 50.00
100 kg 50.00
50 kg 15.00
20 kg 15.00
10 kg 15.00
5 kg 10.00
2 kg 10.00
1 kg 10.00
500 g and below 5.00
6. Counter Machines
1. 50 kg 50.00
2. 30 kg 50.00
3. 25 kg 50.00
4. 20 kg 50.00
5. 15 kg 50.00
6. 10 kg 50.00
7. 5 kg 20.00
8. 3 kg 20.00
9. 2 kg 20.00
10. 1 kg 20.00
11. 500 g and below 10.00
7. Non-Automatic weighing Instruments, mechanical(analogue indication) / digital belonging to ordinary and mediumaccuracy class III&IV
400 t 2000
300 t 2000
200 t 2000
150 t 2000
100 t 2000
80 t 2000
60 t 2000
50 t 2000
40 t 2000
30 t 2000
25t 2000
20 t 1000
15 t 1000
10 t 1000
5 t 500
3 t 500
2 t 500
1500 kg 300
1000 kg 300
500 kg 300
300 kg 300
250 kg 250
200 kg 200
150 kg 200
100 kg 200
50 kg 200
30 kg 200
25 kg 200
20 kg 100
15 kg 100
10 kg 100
5 kg 100
3 kg 100
2 kg 100
1 kg 100  
500 g. and below 50
8. Weighing instruments, of high accuracy classand special accuracy both mechanical and electronics class II & I.
Exceeding 50 t. 3000
Not exceed 50 t 2000
but exceed 10 t 1000
Not exceed 10 t 500
But exceed 1 t 500
Not exceed 1 t 300
but exceed 50 kg 300
Not exceed 50 kg 200
but exceed 10 kg 200
Not exceed 10 kg 200
9. Automatic Weighing Machine:
Exceeding 10 t 1000.00
Not exceed 10 t 500.00
But exceed 1 t 500.00
Not exceed1 t 250.00
but exceed 50 kg 250.00
Not exceed 50 kg 150.00
but exceed 10 kg 150.00
Not exceed 10 kg 100.00
10. Totalizing Machine :
(a) Independent Machine : 5000.00
(b) as additional machine : 5000.00
11. Volumetric measuring instruments :
Volumetric instruments   : 500.00 for the 1st 100 liters plus Rs. 150 exceeding100 litres, for every additional 100 liters or part there ofsubject to maximum of Rs. 5 000.00
Not exceed 100 l   200.00  
but exceed 50 l   200.00  
Not exceed 50 l.   150.00  
but exceed 20 l.   150.00  
Not exceed 20 l.   100.00  
12. Flow / Bulk meters :
Flow rate upto 100 liters/ min. 2000.00
Above 100 liter but upto 3000.00
500 liters/ min.  
Above 500 l/min. 5000.00
13. Linear Measuring Instruments :
Taximeter 500.00
Autorikshaw meters 100.00
Other Instruments Rs. 25 for the 1st 1000 m. or part there of plusRs. 5.00 for every additional 100 m. or part thereof subjectmaximum of Rs. 150.00
14. Clinical Thermometer:
Mercury in glass 5.00
Digital type 20.00
15. Blood Pressure Measuring instrument: 20.00
16. Water meter 25.00
17. Electricity meter Omit
18. Kitchen Scale :
500g. 10.00
1 kg. 10.00
2 kg. 10.00
5 kg. 10.00
10 kg. 10.00
19. Tubular balance :
1 kg. 10.00
5 kg. 10.00
10 kg. 10.00
20 kg. 10.00
50 kg. 10.00
20. Person weighing machine excluding bathroom scales Rs. 200.00
21. Bathroom Scales :
120 kg. and above Rs. 50.00
22. Baby or child weighing Scales Rs. 20.00
23 Peg or liquor measure :
30 ml 20.00
60 ml 20.00
100 ml 20.00
24. Automatic Rail weighbridge 5000.00 for each load receptor
  5000.00 totalizing device.
25. Automatic Gravimetric Filling Instruments( it includes fill in ml or liter or in Multiples thereto )
1. Exceeding 15 kg 1000.00 for each load receptor
2. Not exceeding 15 kg but exceeding 10 kg 500.00 for each load receptor
3. Not exceeding 10 kg but exceeding 1 kg 300.00 for each load receptor
4. Not exceeding 1 kg but exceeding 500 g 200.00 for each load receptor
5. Not exceeding 500 g but exceeding 300g 100.00 for each load receptor
6. Not exceeding 300 g but exceeding 200 g 100.00 for each load receptor
7. Not exceeding 200 g but exceeding 100 g 100.00 for each load receptor
8. Not exceeding 100 g but exceeding 50 g 100.00 for each load receptor
9. Not exceeding 50 g 100.00 for each load receptor
26. Discontinuous totalizing automaticweighing instruments (Totalizing Hopper Weighers)
1. Automatic weighing instrument 5000.00 for each load receptor
2. Discontinuous totalizing automatic weighing instrument : 5000.00 for each load receptor
27. Compressed Natural Gas
(a) Dispenser 5000.00 for each nozzle
(b) totaliser 1000.00 for each totalising unit
28. Auto LPG
(a) Dispenser 5000.00 for each nozzle
(b)totaliser 1000.00 for each totalising unit
29. Continuous totalizing automatic weighingInstruments (Belt Weighers )
(a) for each load receptor 5000.00  
(b) totalizing device 5000.00  
30. Automatic in motion road weigh bridge
(a) for each load receptor 5000.00  
31. Weights for high capacity weighingmachines
1. 50 kg 100.00  
2. 100 kg 100.00  
2. 200 kg 200.00  
3. 500 kg 500.00  
4. 1000 kg 1000.00  
5. 2000 kg 2000.00  
6. 5000 kg 5000.00  
32. Check Weighing and Weight GradingMachines
1. Check weighing Machine 2000.00
2. Weight Grading Machine 2000.00
33. Tapes for use in measurement of Oilquantities
(i) 50 m 500.00
(ii) 25 m 500.00
(iii) 20 m 350.00
(iv) 15 m 300.00
(v) 10 m 250.00
(vi) 5 m 250.00
34. Liquid measuring systems other thanwater:
a. fuel dispenser for motor vehicle (other than LPG) 1000.00 for each nozzle
b. totalising unit of fuel dispenser 500.00 for each unit
c. measuring systems on road tanker 5000.00
d. measuring systems for unloading of ships, rail and roadtankers 5000.00
e. measuring systems for milk Rs. 5000.00
f. measuring systems for loading ships Rs. 5000.00
g. measuring systems for refueling aircraft Rs. 5000.00

X

[See rule 26(1)]Form of appeal against an order of an Inspector/District Inspector/Assistant Controller/Deputy Controller/Controller:-

1. Name and address of the appellant;

2. No. and date of order of Inspector / District Inspector / Assistant Controller / Regional Deputy Controller / Controller of Legal Metrology against which the appeal is preferred;

3. Whether the appellant desires to be heard in person or through an authorized representative;

4. Details of fees paid;

5. Grounds of appeal;

XI

Weights and Measures which requires permission to sell[see Rule 23(8)]

1. Vehicle tanks,

2. Meter for Liquids other than Water,

3. Water meters,

4. Dispensing pumps,

5. Auto LPG Dispensers,

6. Milk Dispensers,

7. CNG Dispensers,

8. Weigh-Bridges,

9. Dormant platform machines,

10. Crane Scales,

11. Automatic Gravimetric Filling Instruments,

12. Automatic Rail Weigh-Bridges,

13. In-motion Road Weigh-Bridges,

14. Discontinuous Totalizing Instruments,

15. Continuous Totalizing Instruments,

16. Gas meters,

17. Automatic Weighing Instruments, and

18. Such other weight or measure which cannot, and should not be moved from its location

XII

[See rule 27]Compounding Fee for various offences
S. No. Section and nature of offence Penal Section Compounding Fee which may extend up to
1 S. 8(3) Use or keeping of weight, measure ornumeration other than the Standard weight, measure or numeration 25 Rs.25000
2 S. 8(4) Manufacture of weight or measure notconforming to Standards 27 Rs.20000
3 S. 8(4) Import of weight or measure notconforming to Standards 39 Rs.50000
4. S. 10 Transaction or dealing or contract inrespect of goods etc , by weight , measure or number thanprescribed. 28 Rs.10000
5. S. 11 Quote or make announcement or issue orexhibit of price list or changing of price than in accordancewith standard unit of weight or measure or numeration. 29 Rs.10000
6. S. 12 custom, usage, practice or method ofwhatever nature to demand, receive or cause to be demanded orreceived, any quantity of article, thing or service in excess ofor less than, the quantity specified by weight, measure ornumber in the contract or other agreement in relation to thesaid article, thing or service, 30 Rs.10000
7. Demanding or receiving any articles or thing onservice in excess or less than the quantity specified bycontract or agreement. 30 Rs.10000
8. S. 17 Maintenance of records, registers bymanufacturer, dealer or repairer and production of weight,measure document, register on demand 31 Rs.5000
9. S.18(1) Compliance of declaration in respect ofprepackaged commodity by manufacturer/ dealer 36(1) Rs. 25000
10. S. 18(1) Compliance of net quantity-requirement of prepackaged commodity by manufacturer 36(2) Minimum Rs. 10000 and Maximum Rs.50000
11. S. 19 Registration of importer of weight ormeasure 38 Extended to Rs.25000  
12. S. 22 before manufacturing or importing shallseek approval of Model 32 Rs. 20000
13. S.23 manufacturing of weight or measure onlywith out licence 45 Rs. 20000
14. S.23 Repair /sale of weight or measure onlywith out licence 46 Rs.5000
15. S.24(I) Use of unverified weight or measure intransaction or protection. 33 Minimum Rs. 2000 and Maximum Rs.10000
16. S.24(2), 24(3) and 24(4) Government approvedtest centers for contravention of provision of Act and Rulesmade thereunder 37(1) Extended to Rs.100000 (One lakh only)
17 Willful verification by the owner or employeeof Government Approved Test Centers. 37(2) Extended to Rs.10000
18 S.33 Sale of weight or measure withoutverification 33 Minimum Rs.2000 and Maximum Rs.10000
19 S.34 sale or delivery of commodities by nonstandards weight or measure 34 Minimum Rs.2000 and Maximum Rs.5000
20 S.35 Rendering service by non-standard weightor measure 35 Minimum Rs.2000 and Maximum Rs.5000
21 S.47 Tampering with licence 47 Extended to Rs. 20000
22 S.52 (3) Provision of any rule made under theAct 52(3) Extended to Rs. 5000
23. S. 53(3) Provision of any rule made under theAct 53(3) Rs. 5000

XIII

(Rule 18(2)District Inspector's / Inspector's Diary(Daily Report)Note. - 1. Submit Daily Report by 1100 h of next day to the Assistant Controller

2. Submit Daily Report either by FAX or by e-mail.

3. Reconcile the revenue figure monthly with the District Treasury.

1. Name of the officer: 2. Designation: 3. Locality: 4. Date: 11. Remarks:
5. Details of Verification: 6. Details of weights and measures verified andstamped:
  (a) Weights: Denomination Rate: Units at office Units at Insitu Amount
(a) No. of establishments Verified and Stamped: (i) Cast Iron:          
(b) Verification Fee collected:            
(c) Due Fee collected:            
(d) In-situ collected:            
(e) Conveyance charges collected: (ii) Bullion:          
(f) Adjustment Fee:            
(g) Registration Fee: (iii) Other:          
(h) Licence Fee :            
7. Inspections: (b) Measures: Denomination Rate: Units at office Units at In-situ Amount
(a) No. of establishments inspected: (i) Capacity measures:          
(b) No. of cases registered:            
(c) Case No(s). (ii) Length measures:          
(d) No. of cases compounded:            
(e) Amount of Compounding Fee collected: (iii) Others measures:          
  (c) Weighing instruments: Denomination Rate: Units at office Units at In-situ Amount
  (i) Beam Scales:          
8. Details of Articles seized: (ii) CounterMachines:(iii) Non-automaticweighing machines:(iv) Weigh Bridges:(v) Filling /packing machines:(vi) Others:          
  (d) Measuring Instruments: Denomination Rate: Units at office Units at In-situ Amount
  (i) Dispensing pumps (HSD/MS): Totalisers:          
9. Tour particulars: (ii) LPG DU:(iii) CNG DU:          
10. Particulars of court attendance work: (iv) Tank Trucks:(v) Storage Tanks:(vi) Bulk / Flowmeters(vii) Autofaremeters /Taximeters(viii) Others:Grand Total:          
             
Place: Signature of District Inspector / Inspector
Date:  
Submitted to the Assistant Controller, LegalMetrology,