Section 10(1) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
(1)Every person (other than an itinerant vendor) who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make an application in Form A-1 of Schedule I, accompanied by a fee of rupees five, to the Controller or such other Officer as the Controller may, by general or special order in writing authorise in this behalf, for the registration of the name, and every such application shall be made..............(i)in the case of an applicant using any weight or measure at the commencement of these rules, within ninety days from such commencements; or(ii)in the case of an applicant who commences use of any weight or measure after the commencement of these rules, within ninety days from the date on which he commences such use.
