Section 16 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
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'.
