Section 17 in The Standards of Weights and Measures (General) Rules, 1987
17. Registration of exporter and importer
.-(1) Every manufacturer or dealer of weight or measure who intends to export or import any weight or measure shall apply to the Director, through the Controller of the State in which he carries on such business, for registration of his name as exporter or importer or both, as the case may be, in the form specified in the Tenth Schedule.(2)Every person carrying on the business of export or import or both, immediately before the commencement of these rules, shall, within ninety days of such commencement, make an application to the Director, through the Controller of the State in which he carries on such business, for registration as an exporter or importer or both.(3)Every application received by the Controller under sub-rule (1) or sub-rule (2) as the case may be , shall be forwarded by him to the Director with a report as to the antecedents and technical capabilities of the applicant.(4)Nothing in this rule shall take away or abridge the right or any person referred to in sub-rule (2) to carry on the business of exporting or importing of any weight or measure until he has been informed by the Director in writing that he cannot be registered as an exporter or importer or both, and on receipt of such letter he shall stop forthwith the export or import of any weight or measure:Provided that registration of a person carrying on, at the commencement of these rules, the business of exporting or importing weights or measures shall not be refused except after giving him a reasonable opportunity of showing cause against the proposed action.(5)Every application for the registration of an exporter or importer shall be submitted to the Director, in the manner aforesaid, together with the fee specified in the Twelfth Schedule, at least one month before the date on which export or import is proposed to be made.(6)The registration of a person as an exporter or importer shall remain effective for a period of five years from the date of such registration.(7)On the expiry of the period of registration as an exporter or importer, the Director may, on the application of the registered exporter or importer and on payment of the prescribed fee, renew registration for a like period.(8)The registration or renewal of the registration of a person as an exporter or importer or both may be suspended or revoked before the expiry of the period of validity thereof, if the Director is satisfied after an inquiry, and after giving to the person concerned a reasonable opportunity of being heard, that any statement made by such person in the application for registration or renewal of registration was false or incorrect in material particulars or that such person has contravened any provision of the Act or rules made thereunder or any term or conditions of such registration.
