Section 9 in Tripura Weights and Measures (Enforcement) Act, 1967
9. Registration of persons using weights or measures or weighing or measuring instruments in transactions for trade or commerce.
(1)No person shall use any weight or measure or weighing or measuring instrument in any transaction for trade or commerce unless he has made, within the prescribed period, an application to the Controller for registration and obtained from the Controller a certificate showing that he has been so registered.(2)Every application for registration under sub-section (1) shall contain such particulars as may be prescribed.(3)If the Controller is satisfied that an application for registration is in order, he shall register the applicant and issue to the applicant a certificate of registration in the prescribed form.
