Chhattisgarh Legal Metrology (Enforcement) Rules, 2011

Chhattisgarh Legal Metrology (Enforcement) Rules, 2011

Rule CHHATTISGARH-LEGAL-METROLOGY-ENFORCEMENT-RULES-2011 of 2011

I

II "A"

IIA

IIA

IIB

IIB

IIB

III

III

III

IV

V

VI

VII

VII

VII

VIII

IX

X

XI

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Act

1. Short title and commencement.

2. Definitions.

3. Reference Standards.

4. Secondary Standards.

5. Working Standards.

6. Secondary standard balances.

7. Working Standard Balances.

8. Physical characteristics, configuration, constructional details of Weights and Measures.

9. Use of Bullion Weights, Carat Weights etc.

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

11. Licensing of manufacturer, repairer and dealer of Weights and Measures.

12. Suspension and cancellation of licence granted.

13. Records to be maintained by manufacturers, etc.

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

15. Verification and inspection of weights or measures.

16. Stamping of weights or measures.

17. Fee for verification.

18. Collection of fees and deposit into the Treasury.

19. Disposal of seized weights, measures, etc.

20. Validity of Weights or Measures duly stamped.

21. Qualification of Legal Metrology Officer.

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

23. Provisions relating to use of weights, measures, etc.

24. Certificate of verification to be exhibited.

25. Penalty for contravention of rules.

26. Form of appeal.

27. Fee for compounding of offences.

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

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, weighing instruments or measuring instruments that are licensed 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............

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.

1. The person in whose favour his licence is issued shall, -

2. Every condition prescribed after the issue of this licence shall if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.

1. The Controller of Legal Metrology hereby grants to............................... (Name and address of Party or Parties) a licence to repair the following : -

2. The licence is valid for the party named above in respect of his workshop located at......................

3. This licence is valid from............to.............

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 licensed to repair weights, measures, weighing and measuring instruments in the areas mentioned below -

1. The person in whose favour this licence is issued shall, -

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted."

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 of weights and measures, weighing or measuring instruments that are licensed 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 from..................to..............

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.

1. The person in whose favour this licence is issued shall, -

2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.

1. Name and address of the manufacturer...........................

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

3. (i) No. of the manufacturing licence..........................................................................................................

4. Particulars of order, if any, suspending or revoking the licence...............................................................................

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

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

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

4. Particulars of order, if any, suspending or Revoking the licence.................................................

5. Category of weight or measure (Category A or B)......................

1. (a) Bullion Weights :

2. Capacity Measures :

3. Length Measures :

4. Beam Scale Class A & B :

5. Beam Scales Class C & D :

6. Non-Automatic Weighing Instruments - Mechanical (analogue) Class III & IV :

7. Non-Automatic Weighing Instruments - Electronic Class III & IV :

8. Non Automatic Weighing instruments both mechanical and electronics class I & II:

8. A Automatic Weighing Instruments :

9. Volumetric measuring instruments :

10. Flow metres :

11. Linear Measuring Instruments

14. Peg Measure :

1. Name and address of the appellant.

2. No. and date of order of Legal Metrology Officer/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. Grounds of appeal.

State of Chattisgarh - Act

[Cites 0, Cited by 0]

CHHATTISGARH
India

Published on 5 January 2011
Commenced on 5 January 2011
[This is the version of this document from 5 January 2011.]
[Note: The original publication document is not available and this content could not be verified.]

Chhattisgarh Legal Metrology (Enforcement) Rules, 2011Published vide Notification No. F10-122/Food/2010/29, dated 5th January, 2011Last Updated 10th October, 2019Notification No. F10-122/Food/2010/29 dated the 5th January, 2011. - In exercise of the powers conferred by Section 53 of the Legal Metrology Act, 2009, after consultation with the Government of India, the State Government hereby makes the following rules, namely : -

(1)These rules may be called the Chhattisgarh Legal Metrology (Enforcement) Rules, 2011.

(2)They extend to the whole of Chhattisgarh.

(3)They shall come into force on such date as the State Government may, by notification, appoint, and different dates may be appointed for different provisions of these rules.

- In these rules, unless the context otherwise requires -

(a)"Act" means the Legal Metrology Act, 2009;

(b)"Reference Standards Laboratory" means a laboratory set up by the Central Government under the Act, where Reference Standards, Secondary Standards and Working Standards are maintained ;

(c)"Schedule" means a schedule appended to these rules ;

(d)Words and expressions used in these rules and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.

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

(1)Every Secondary Standards shall be verified at any of the Reference Standards Laboratories, in such manner and at such periodical intervals as may be prescribed under the rules and shall, if found on such verification to conform to the Standards established by or under that Act, be stamped by Reference Standard Laboratory or a certificate of verification will be issued by that laboratory.

(2)The Secondary Standards shall be kept at such place, and in such custody as the Controller may direct.

(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 rules and shall, if found on such verification to conform to the Standards established by or under the Act, be stamped or 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.

(1)A set of Secondary Standard balances shall be maintained at every place where 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 twelve months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities prescribed under the Act, by the Reference Standards Laboratory or by the Controller or such other officer as may be authorized by the Controller in this behalf.

(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 Secondary 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 at any of the place where Secondary Standards are maintained by the State Government.

- Every Weight or measure used or intended to be used in any transaction or for protection shall conform as regards physical characteristic, configuration, constructional details, materials, performance, tolerances and such other details, to the specifications prescribed under the Act or the Legal Metrology (General) Rules, 2011.

(1)No Weight other than a Bullion Weight as specified in general Rule 2011 shall be used in any transaction or protection in bullion including precious metals, pearls, ornaments or other articles made of gold or silver.

(2)No weight other than a carat weight shall be used in any transaction or protection in precious stones.

(3)Only beam scale of class A or class B category or a non automatic weighing instrument of high accuracy class (class II) or special accuracy class (class I) shall be used in any transaction referred to in sub-rules (1) and (2).

- Except in the cases of commodities specified in Schedule 1, the declaration of quantity in every transaction, dealing or contract, or for protection shall be 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; or

(e)number, if the commodity is sold by number.

(1)Every manufacturer or repairer of, or dealer in, weight or measure shall make an application for the issue of a licence to the Controller Legal Metrology or such other officer as may be authorized by him in this behalf, in the appropriate form set out in Schedule II-A.

(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 Legal Metrology or such other officer 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 minimum period of one calendar year and may be renewed for a period of two years, by the Controller or such other officer as may be authorized by him in this behalf on payment of per year 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 one half of the licence fee as specified in Schedule IV:Provided that an additional fee at full the rates specified in 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 licensed manufacturers, dealers and repairers in the form set out in Schedule V.

(7)Every manufacturer/repairer/dealer licensed under the Act and these rules shall maintain such workshop/equipments/tools/registers etc. as the case may be, as per the terms and conditions of the licence.

(8)Every repairer licensed 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 this Act shall be displayed in a conspicuous place in the premises where the licensee carries on business.

(10)A licence issued or renewed under this Act shall not be saleable nor transferable.

(1)The Controller or such other officer authorized by him on behalf may, if he has any reasonable cause to believe that the holder of any licence issued, renewed or continued under this 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 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-section 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 of such other officer authorized by him on 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-section, 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 licensee and shall not resume business as such licensee until the order of such suspension has been, or stands, vacated.

(4)Every licensee 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 licensee 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 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 prescribed.

- Every manufacturer or repairer of, or dealer in weight or measure licensed under the Act and these rules shall maintain records and registers in the appropriate form set out in Schedule VII and also submit such periodical report/returns as may be specified.

- Periodical interval for the verification of weights or measures as has been specified in the Legal Metrology (General) Rules, 2011.

(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 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 such 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 it's 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 Controller.

(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 arrangement for the purpose.

(6)A Legal Metrology Officer may visit, as frequently as possible during the period specified in rule, every premise within the local limits of his jurisdiction to inspect and test any weight or measure which is being or is intended or likely to be used in any transaction or for protection.

(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 eight 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.

(1)The Legal Metrology Officer shall stamp every weight or measure, if after testing and 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.

(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 who had issued the certificate, 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 ten.

(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'.

(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.

(2)If, at the request of the user of weight or measure, verification is done at any premises other than the office or camp office of the Legal Metrology Officer, 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 Standard 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 in situ 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, 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 re-verification 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/inspection 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.

(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 authorized 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 maintain a register, in the 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.

(3)All payments 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.

(1)Any unverified weight or measure shall be returned to the person from whom such weight or measure was seized if that person gets the same verified and stamped, within fifteen 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 things or goods shall be dealt with as the Controller may by special order direct and the material thereof shall be sold and the proceeds credited to the 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 offence 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 the package is false or does not conform to the provisions of the Act or any rules made thereunder 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 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 this 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) & (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 by special order direct.

(1)A weight or measure which is, or is deemed to be, duly verified and stamped under this Rule 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 under this 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 and 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, whether by a licensed repaired or by the person owning and possessing the same, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding the periodical re-verification of such weight or measure has not become due.

- Qualification of Legal Metrology Officer as has been defined in the Legal Metrology (General) Rules, 2011.

(1)Every Legal Metrology Officer shall be provided with Working/Secondary Standards weights. 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.

(3)Every Legal Metrology Officer shall be provided with punches of suitable sizes of eighth-pointed star as shown below for obliterating stamps.

(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 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 and removed from its original site without prior intimation to the Controller or other person authorized by him in this behalf.

(4)To ensure a proper check of the accuracy of a weighing instalment the user shall keep at the site of each weighing instalment duly verified and stamped weights equal to one-tenth of the capacity of the instrument one tonne 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 are more than one.

(5)To ensure proper delivery of the petrol/diesel pumps, the retail dealer of the pump shall keep a verified 5 litre/10 litre 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 concerned to recalibrate the pump.

- 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 weighing or measurements to which the certificate relates are used :Provided that in the case of itinerant vendor, the certificate shall be kept with the person :Provided further that in the case of vehicle tank, the certificate of verification shall be kept with the vehicle.

- 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. Whenever rules are in conflict with the provisions of the Act, the Act will prevail the rules.

(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 cash or by affixing court fee stamp for the said value as the case may be.

(1)The fee for compounding of offences committed under the Act shall be as prescribed in Schedule XI.

(2)Legal Metrology Officer who has registered the offence shall not compound that offence :Provided that the Controller may authorize any Legal Metrology Officer for compounding the offence registered by him in certain cases.

[See Rule 10]Exceptions referred to in Rule 10

Table

Sr. No.	Commodity	Whetherdeclaration to be expressed in terms of weight, measure ornumber or two or more of them
(1)	(2)	(3)
1.	Aerosolproducts	weight
2.	Acids inliquid form	weight orVolume
3.	Compressed orliquefied gas (but not liquefied petroleum gas)	weight andequivalent volume at stated temperature and pressure
4.	Butter (incl.peanut butter), cheese, curd, ghee	weight
5.	Electriccables	length orweight
6.	Electric wire	length orweight
7.	Fencing wire	length orweight
8.	Hair oil. unperfumed	weight orvolume
9.	Fruits andvegetables	number orweight
10.	Furnace oil	weight orvolume
11.	Linseed oiland other vegetable oils	weight orvolume
12.	Heavy residualfuel oil	weight
13.	Industrialdiesel fuel	volume
14.	Honey, maltextract, golden syrup treacle	weight
15.	Ice cream andother similar frozen products	weight orvolume
16.	Liquidchemicals	weight orvolume
17.	Liquidpetroleum gas	weight
18.	Nails, woodscrews	number orweight
19.	Paint (otherthan paste paints or solid paint), varnish and varnish stairs,enamels	volume
20.	Papad	number andweight
21.	Paste paint,solid paint	weight
22.	Ressogulla,Gulabjamun and other sweet preparations	weight
23.	Ready madegarments	number andsize
24.	Sauce, allkinds	weight
25.	Tyres andtubes	number
26.	Yarn	Weight orlength of yarn

[See Rule 11 (1)]Form - LM-1[Application form for licence as manufacturer of weights & measures under the Legal Metrology Act, 2009]To,

		To be filledby the Applicants	Comments ofthe inspection officer
	(1)	(2)	(3)
1.	Name of themanufacturing concern for which licence is desired.	....................................	....................................
2.	Completeaddress of the concern Whether premises are owned/rented/ takenon lease/leave licence, duly supported by documents.	....................................	....................................
3.	Date ofEstablishment of workshop/factory.	....................................	....................................
4.	Name(s) andaddress(s) along with their father's/husband's name ofproprietor(s) and/or Partners and Managing Director (s) in thecase of Limited Company.	....................................	....................................
5.	The dateand current registration number offactory/shop/establishment/Municipal Trade licence.	....................................	....................................
6.	Nature ofmanufacturing activities at present.	....................................	....................................
7.	The type ofweights and measures proposed to be manufactured viz :	....................................	....................................
	(i) Weights
	(ii)Measures
	(iii)Weighing Instruments
	(iv)Measuring Instruments with details in each case.
8.	The numberof persons employed/proposed to be employed:	....................................	....................................
	(i) Skilled
	(ii)Semi-skilled
	(iii)Unskilled
	(iv)Specialist trained in the line
9.	Themonogram or trade mark intended to be Imprinted on weights andmeasures to be manufactured.	....................................	....................................
10.	Details ofmachinery, tools accessories, owned and used for manufacturingweights measures etc.	....................................	....................................
11.	Details offoundry/workshop facilities arranged. Whether ownership, longterm lease etc.	....................................	....................................
12.	Facilitiesof steel casting and hardness testing of Vital parts etc. orother means.	....................................	....................................
13.	Availabilityof electric energy.	....................................	....................................
14.	Details ofloan received from Government or financial Institution. If so,give details.	....................................	....................................
15.	Name ofbankers, if any.	....................................	....................................
16.	VAT/SalesTax Registration Number/CST Number/Professional Tax RegistrationNumber/IT Number.	....................................	....................................
17.	Have youapplied previously for a manufacturer's licence ? If so, whenand with what results ?	....................................	....................................
18.	(a) Whetherthe item (s) proposed to be manufactured will be sold within theState or outside the State or both.	....................................	....................................
	(b) Detailsof Model Approval received from Government of India;
	(c) Whencan you produce for inspection samples of your products forwhich licence is desired ?

To be certified by the applicant(s)Certified that I/We have read the Legal Metrology Act, 2009 and the (name of the State) Legal Metrology (Enforcement) Rules, 2010 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the Schedule licence fees 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 :	Signatureand Designation

To be filled in by Departmental Officer of the State Government

Date ofReceipt of Application	:
SerialNumber of application	:
Date ofinspection	:
Recommendationof Inspecting Officer	:

Place :	........................................................
Date :	Signature and Designation of Inspecting Officer

Final orders of Licensing Authority

Licencegranted/refused	:
LicenceNumber	:
Valid till	:

Place :	...............................
Date :	Signatureand Designation

[See Rule 11 (1)]Form - LR-1[Application for licence as repairers of Weights & Measures under the Legal Metrology Act, 2009]

To be certified by the applicant (s)Certified that I/We have read the Legal Metrology Act, 2009 and the (name of State) Legal Metrology (Enforcement) Rules, 2010 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We agree to deposit the Scheduled licence fees with Government as soon as required to do so by the Licensing Authority.

Place :	...............................
Date :	Signatureand Designation

To be filled in by Departmental Officer of the State Government

Date ofReceipt of Application	:
SerialNumber of application	:
Date ofinspection	:
Recommendationof Inspecting Officer	:

Place :	........................................................
Date :	Signature and Designation of Inspecting Officer

Final orders of Licensing Authority

Licencegranted/refused	:
LicenceNumber	:
Valid till	:

Place :	...............................
Date :	Signatureand Designation

[See Rule 11 (1)]Form - LD-1[Application Form for Licence as Dealers of Weights & Measures under the Legal Metrology Act, 2009]

To,
		To be filled by the Applicants	Comments of the inspecting officer
	(1)	(2)	(3)
1.	Name of the establishment/shop/person seekingthe licence.	..............................	..............................
2.	Complete address of the establishment etc.	..............................	..............................
3.	Date of establishment.	..............................	..............................
4.	Name(s) and address(s) of proprietors and/orpartners and Managing Director(s) in the case of LimitedCompany.	..............................	..............................
5.	Number and date of Registration Number ofcurrent shop/ establishment/Municipal Trade licence.	..............................	..............................
6.	Categories of weights and measuressold/proposed to be sold at present.
7.	Registration Number of VAT/CST/ SalesTax/Professional Tax/Income Tax.	..............................	..............................
8.	Do you intend to import weights, etc. fromplaces outside the State/ Country? If so indicate sources ofsupply. (Give details of manufacturer's trade mark/monogram andhis licence number) and provide.	..............................	..............................
	(a) Registration of Importer of Weights andMeasures, if any.
	(b) Approval of model imported into India byCentral Government.
9.	Have you applied previously for a dealer'slicence, either in this State or elsewhere? If so give details ?	..............................	..............................

Place :	...............................
Date :	Signatureand Designation

To be filled in by Departmental Officer of the State Government

Date ofReceipt of Application	:
SerialNumber of application	:
Date ofinspection	:
Recommendationof Inspecting Officer	:

Place :	........................................................
Date :	Signature and Designation of Inspecting Officer

Final orders of Licensing Authority

Licencegranted/refused	:
LicenceNumber	:
Valid till	:

Place :	...............................
Date :	Signatureand Designation

[See Rule 11 (2)]Form - LM-2[Application for renewal Licence as Manufacturer of Weights & Measures under the Legal Metrology Act, 2009]

To,
		To be filled by the Applicants	Comments of the inspecting officer
	(1)	(2)	(3)
1.	Name and complete address of the manufacturingconcern for which 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 aremanufactured as per licence granted.	.....................................	.....................................
	(b) Do you propose any change.	.....................................	.....................................
5.	The monogram or trade marks used on weights andmeasures manufactured by you.	.....................................	.....................................
6.	Details of workshop facilities available.	.....................................	.....................................
7.	Details of production and sales in the last 5years.	.....................................	.....................................
8.	Number and date of shop/ establishmentRegistration Number.	.....................................	.....................................
9.	Registration Number of VAT/SalesTax/CST/Professional Tax/Income Tax.	.....................................	.....................................

To be certified by the applicant(s)Certified that I/We have read the Legal Metrology Act, 2009 and the (name of State.) Legal Metrology (Enforcement) Rules, 2010 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We have deposited the Scheduled licence fees 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 :	Signatureand Designation

[See Rule 11 (2)]Form - LR-2[Application for renewal Licence as repairer of Weights & Measures under the Legal Metrology Act, 2009]

To,
		To be filled by the Applicants	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.	....................................	....................................
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/testweights, etc. ?	....................................	....................................
9.	Please give details with particulars ofstamping.	....................................	....................................

To be certified by the applicant(s)Certified that I/We have read the Legal Metrology Act, 2009 and the (name of State) Legal Metrology (Enforcement) Rules, 2010 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We have deposited the Scheduled licence fees 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

[See Rule 11 (2)]Form - LD-2[Application for renewal Licence as Dealer in Weights & Measures under the Legal Metrology Act, 2009]

To,
		To be filled by the Applicants	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 andManaging Director (s) in the case of Limited Company.	.................................	.................................
5.	Registration Number and date ofshop/establishment/current Municipal Trade Licence.	.................................	.................................
6.	Categories of weights and measures sold atpresent.	.................................	.................................
7.	Registration Number of VAT/CST/ SalesTax/Professional Tax/Income Tax.	.................................	.................................
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). (Givedetails of manufacturer's trade mark/monogram and his licencenumber.)	.................................	.................................

To be certified by the applicant(s)Certified that I/We have read the Legal Metrology Act, 2009 and the (name of State) Legal Metrology (Enforcement) Rules, 2010 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder.I/We have deposited the Scheduled licence fees 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

[See Rule 11 (3)]Licensing FormsForm LM-3Government of................Office of the Controller of Legal MetrologyLicence to manufacture, weights, measures, weighing or measuring instruments

Licence No..............

Year...........................

	….................................
	(Signature)
	Controller of Legal Metrology
(Seal)	Govt. of.........
Date...................
Place..................

Note. - In the case of firm, its name with the names of all names of all persons having interest in the business should be given in paragraph 1.Conditions of Licence

(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 and/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, to the Legal Metrology Officer for verification and stamping before sale;

(g)Submit the application for renewal of this licence as required under the rules within thirty days of expiry of the validity of the licence.

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|}

[See Rule 11 (3)]Licensing FormsForm LR-3Government of....................Office of the Controller of Legal MetrologyLicence to Repair Weights, Measures, Weighing Instruments or Measuring Instruments

Licence No..............

Year...........................

(Include details of the types of weights, measures, weighing instruments or measuring instruments that are licensed to be repaired by the party).


	(Signature)
	Controller of Legal Metrology
(Seal)	Govt. of.........
Date...................
Place..................

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

(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 for the time being in force;

(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 and/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 for undertaking verification and stamping as specified in rule 14(1), 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 within ninety days of expiry of the validity of the licence.

Renewal entries

Current No................. Date ..........	Current No................. Date ..........
Renewed for	Renewed for
{\|
Seal

[See Rule 11 (3)]Licensing FormForm LD-3Government of................Office of the Controller of Legal MetrologyLicence to a dealer in Weights, Measures, Weighing Instruments or Measuring Instruments

Licence No..............

Year...........................


	(Signature)
	Controller of Legal Metrology
(Seal)	........................
Date...................
Place..................

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

(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 for the time being in force;

(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 and/or cancellation of Licence;

(f)Submit the application for renewal of this licence as required under the rules within ninety days of expiry of the validity of the licence.

(g)Not sell or offer, expose or possess for sale any non-standard weight or measure.

Renewal entries

Current No................. Date ..........	Current No................. Date ..........
Renewed for	Renewed for
{\|
Seal

[See Rule 11 (4) & (5)]Government of..................Office of the Controller of Legal MetrologyLicensing and renewal fees for manufacturers, repairers of dealers of weights and measures issue of licence/renewal of licence to :

(i)	Manufacturers	Rs. 500/-
(ii)	Repairers	Rs. 100/-
(iii)	Dealers	Rs. 100/-

[See Rule 11 (6)]Government of..................Office of the Controller of Legal MetrologyRegister of licensed manufacturers/Repairers/Dealers of weights, measures, weighing/measuring instrumentsOffice of..............

Licence Number	Date of issue/ renewal	Name and complete address of the manufacturer/repairer/dealer	Place where workshop/ 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	Signature of competent authority	Remark
6	7	8	9	10

Note. - Column (4) does not apply to dealers, column (6) does not apply to repairers and dealers.

[See Rule 11 (8)]Government of....................Office of the Controller of Legal MetrologySecurity deposit to be made by licensee repairer

Repairer of weights and measures including weighing and measuring instruments.

Rs. 200.00

[See Rule 13]Register to be maintained by the manufacturers of weights and measures

(ii)Date on which the licence was issued..........................................................

(iii)Period of validity of the licence.........................................

Sold outside the state	Despatch voucher no. and date	Total sold (6+9)	Balance (5-11)	Remarks
Name of the state	No. of items sold
8	9	10	11	12	13

[See Rule 13]Form LR-4Register to be maintained by the repairer in respect of Weights, Measures

Name and address of therepairer....................	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	Amount of verification fee	Total amount charged	Date of return to the user	Remarks
6	7	8	9	10

[See Rule 13]Form LD-4Register to be maintained by dealer in weights and measures

(ii)Date on which the licence was issued.............................

(iii)Period of validity of the licence...............................

Sr. 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	Despatch voucher no. and date	No. of items sold	Despatch voucher No. and date	Name of the State
7	8	9	10	11	12	13	14

[See Rule 16 (3)]Government of...................Office of the Controller, Legal MetrologyCertificate of verification

Name of Legal Metrology Officer......................

No.............

I hereby certify that I have this day verified and stamped/rejected the under mentioned weights, measurers, etc.Belonging to.................................Locality.......................................

Quantity	Denomination	Weighing instruments
Weights	Measures	Capacity	Class	Manufacturer	Type
1	2	3	4	5	6	7

Measuring instruments	Verification Fee	Carriage, conveyance adjusting charges etc.
Rs.	P.
8	9	10

Total Rs................deposited vide T. Receipt/Money receipt No.................... dated...............Repaired by/Used by..........................(Signature)

Next verification due on...........................

Legal Metrology Officer

Note. - In the case of rejected weights, measures, etc. the Legal Metrology Officer shall give separate Certificate of rejection mentioning the reasons of rejection against each item.

[See Rule 17(1)]Fee payable for verification and Stamping of Weights and Measurer and Weighing and Measuring Instruments

Denomination(1)	Fee per piece (Rs.)(2)
10 Kg.	30.00
5 Kg.	20.00
2 Kg.	20.00
1 Kg.	20.00
500 g.	15.00
200 g.	15.00
100 g.	15.00
50 g.	15.00
20 g.	15.00
10 g.	15.00
5 g.	15.00
2 g.	15.00
1 g.	15.00

(b)Carat Weights :

Denomination(1)	Fee per piece (Rs.)(2)
100g (500 c)	20.00
40g (200 c)	20.00
20g (100 c)	20.00
10g (50 c)	20.00
4g (20 c)	20.00
2g (10 c)	20.00
1g(5 c)	20.00
400mg (2c)	20.00
200mg (1c)	20.00
100mg (0.5 c)	20.00
40mg (0.02 c)	20.00
20mg (0.01 c)	20.00
10mg (0.05 c)	20.00
4mg (0.02c)	20.00
2mg (0.01 c)	20.00
1mg (0.005c)	20.00

(c)Cylindrical knob type weights :

Denomination(1)	Fee per piece (Rs.)(2)
10 Kg.	20.00
5 Kg.	20.00
2 Kg.	15.00
1 Kg.	10.00
500 g.	5.00
200 g.	5.00
100 g.	5.00
50 g.	5.00
20 g	5.00
10 g.	5.00
5 g.	5.00
2 g.	5.00
1 g	5.00

(d)Sheet-metal weight (other than Bullion)

Denomination(1)	Fee per piece (Rs.)(2)
500 mg.	5.00
200 mg.	5.00
100 mg.	5.00
50 mg.	5.00
20 mg.	5.00
10 mg.	5.00
5 mg.	5.00
2 mg.	5.00
1 mg.	5.00

(e)Iron hexagonal, knob type weights and parallelpiped weights :

Denomination(1)	Fee per piece (Rs.)(2)
50 Kg.	25.00
20 Kg.	20.00
10 Kg.	20.00
5 Kg.	20.00
2 Kg.	15.00
1 Kg.	10.00
500 g.	5.00
200 g.	5.00
100 g.	5.00
50 g.	5.00
20 g.	5.00
10 g.	5.00
5 g.	5.00
2 g.	5.00
1 g.	5.00

(f)Standard weights for testing of high capacity weighing machines :

Denominations	Fee corresponding to Max permissible relativeerror 0.5/10000 in Rs.	Fee corresponding to Max permissible relativeerror 3.3/10000, 1.7/10000 and 1.0/10000 in Rs.
100 kg.	75.00	50.00
200 kg.	150.00	100.00
500 kg.	300.00	200.00
1000 kg.	750.00	500.00
2000 kg.	1500.00	1000.00
5000 kg.	3000.00	2000.00

Denomination(1)	Fee per piece (Rs.(2)
100 litre and above	Rs. 50 for the 1st 100 litre plus Rs. 7 for everyadditional 100 litre or part thereof subject to maximum of Rs.5000.
50 l	50.00
20 l	20.00
10 l	20.00
5 l	10.00
21	10.00
1 l	10.00
500 ml.	10.00
200 ml.	10.00
100 ml.	10.00
50 ml.	10.00
20 ml.	10.00
10 ml.	10.00
5 ml.	10.00
2 ml.	10.00
1 ml.	10.00

(a)Non-Flexible -

Denomination(1)	Fee per piece (Rs.)(2)
2 m.	10.00
1 m.	10.00
0.5 m.	20.00
1 m. graduated (at every cm)	20.00
0.5 graduated (at every cm)	20.00

(b)Fabric Plastic/Woven/Steel tapes -

Accuracy Class (1)	Fee per metre in Rs. (2)
Class-I	1.00
Class-II	0.50
Class-III	0.50

(c)Folding Scales-

Denomination(1)	Fee per piece (Rs.)(2)
1 m.	10.00
0.5 m.	10.00

(d)Surveying Chain-

Denomination(1)	Fee per piece (Rs.)(2)
30 m.	100.00
20 m.	100.00

Denomination(1)	Fee per piece (Rs.)(2)
200 kg.	400.00
100 kg.	300.00
50 kg.	150.00
20 kg.	150.00
10 kg.	150.00
5 kg.	100.00
2 kg.	100.00
1 kg.	100.00
500 g. and below	60.00

Denomination(1)	Fee per piece (Rs.)(2)
1000 kg.	200.00
500 kg.	200.00
300 kg.	200.00
200 kg.	100.00
100 kg.	100.00
50 kg.	20.00
20 kg.	20.00
10 kg.	20.00
5 kg.	15.00
2 kg.	15.00
1 kg.	15.00
500 g. and below	10.00

Denomination(1)	Fee per piece (Rs.)(2)
400 t.	4000.00
300 t.	3000.00
200 t.	3000.00
150 t.	2000.00
100 t.	2000.00
80 t.	2000.00
60 t.	2000.00
50 t.	2000.00
40 t.	2000.00
30 t.	2000.00
25 t.	2000.00
20 t.	2000.00
15 t.	2000.00
10 t.	1000.00
5 t.	500.00
3 t.	400.00
2 t.	400.00
1500 kg.	300.00
1000 kg.	300.00
500 kg.	300.00
300 kg.	200.00
250 kg.	200.00
200 kg.	100.00
150 kg.	100.00
100 kg.	100.00
50 kg.	100.00
30 kg.	100.00
25 kg.	60.00
20 kg.	60.00
15 kg.	30.00
10 kg.	30.00
5 kg.	30.00
3 kg.	30.00
2 kg.	30.00
1 kg.	15.00
500 g. and below	15.00

Denomination(1)	Fee per piece (Rs.)(2)
400 t.	4000.00
300 t.	3000.00
200 t.	3000.00
150 t.	2000.00
100 t.	2000.00
80 t.	2000.00
60 t.	2000.00
50 t.	2000.00
40 t.	2000.00
30 t.	2000.00
25 t.	2000.00
20 t.	2000.00
15 t.	2000.00
10t.	1000.00
5 t.	1000.00
3 t.	500.00
2 t.	500.00
1500 kg.	250.00
1000 kg.	250.00
500 kg.	250.00
300 kg.	200.00
250 kg.	200.00
200 kg.	200.00
150 kg.	200.00
100 kg.	200.00
50 kg.	200.00
30 kg.	200.00
25 kg.	200.00
20 kg.	100.00
15 kg.	100.00
10 kg.	100.00
5 kg.	100.00
3 kg.	100.00
2 kg.	100.00
1 kg.	100.00
500 g. and below	100.00

Capacity	Fee (Rs.)
Exceeding 50 t.	3000.00
Not exceed 50 t. but exceed 10 t.	2000.00
Not exceed 10 t. but exceed 1 t.	1000.00
Not exceed 1 t. but exceed 50 kg.	500.00
Not exceed 50 kg. but exceed 10 kg.	250.00
Not exceed 10 kg.	200.00

Capacity	Fee in Rs.
Exceeding 100 t.	4000.00
Not exceeding 100 t. but exceeding 50 t.	3000.00
Not exceeding 50 t. but exceeding 10 t.	2000.00
Not exceeding 10 t. but exceeding 1 t.	1000.00
Not exceeding 1 t. but exceeding 50 kg.	500.00
Not exceeding 50 kg. but exceeding 10 kg.	250.00
Not exceeding 10 kg.	200.00

(a)Dispensing pumps each pump : Rs. 1000.00 per unit

(b)Totalizing counter : Rs. 500.00 per unit

(c)Other instruments :

Capacity	Fee in Rs.
Exceeding 100 t.	Rs. 500 for the 1st 100 litres plus Rs. 250 forevery additional 100 litres or part thereof
Not exceeding 100 litre but exceeding 50 litre	500.00
Not exceeding 50 litre but exceeding 20 litre	250.00
Not exceed 20 litre	200.00

Flow rate up to 100 litre/min.	Rs. 2000.00
Above 100 litre/min upto 500 litre/min	Rs. 3000.00
Above 500 litre/min.	Rs. 5000.00

Taxi,Autorickshaw metres	Rs. 100.00
Other metres	Rs. 50 for the 1st 1000 m. or part thereof
	Plus Rs. 5.00 for every additional 100 m. orpart thereof

12. Clinical Thermometer	Rs. 0.50 per unit
13. Water meter	Rs. 25.00 per unit

30 ml.	50.00
60 ml.	50.00
100 ml.	50.00

15. CNG Dispensers :	Rs. 1000.00 per unit
16. LPG Dispensers :	Rs. 1000.00 per unit

[See Rule 26 (1)]Form of appeal against an order of a Legal Metrology Officer/Controller Legal Metrology : -

[See rule 27]Compounding fees for various offences

Sr. No.	Section and nature of offence	Penal Section	Compounding fine/amount
1.	S. 8(3) Use of weight, measure or numerationother than the Standard weight, measure or numeration	25	Rs. 2500.00
2.	S. 8(4) Manufacture of weight or measure notconforming to Standards	27	Rs. 2000.00
3.	S. 10 Transaction or dealing or contract inrespect of goods etc., by weight, measure or number thanprescribed	28	Rs. 1000.00
4.	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. 1000.00
5.	S. 12 Demanding or receiving any articles orthing on service in excess or less than the quantity specified bycontract or agreement	30	Rs. 1000.00
6.	S. 17 Maintenance of records, registers bymanufacturer, dealer or repairer and production of weight,measure document, register on demand	31	Rs. 500.00
7.	S. 18(1) Compliance of declaration in respect ofpre-packaged commodity by manufacturer/dealer	36(1)	Rs. 2500.00
8.	S. 18(1) Compliance of net quantity-requirementof pre-packaged commodity by manufacturer	36(2)	Rs. 10000.00
9.	S. 23 Manufacturer of weight or measure onlywith licence	45	Rs. 5000.00
10.	S. 23 Repair/sale of weight or measure only withlicence	46	Rs. 2000.00
11.	S. 24 Use of verified weight or measure intransaction or protection	33	Rs. 5000.00
12.	S. 33 Sale of weight or measure withoutverification	33	Rs. 2000.00
13.	S. 34 Sale or delivery of commodities bynon-standards weights & measures	34	Rs. 2500.00
14.	S. 35 Rendering service by non-standard weightsor measure	35	Rs. 2500.00
15.	S. 47 Tampering with licence	47	Rs. 5000.00
16.	S. 53 (3) Provision of any rule made under theAct.	53(3)	Rs. 500.00

To,
		To be filled by the Applicants	Comments of 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/taken, onlease duly 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 of shop/ establishment/currentMunicipal Trade Licence.	.....................................	.....................................
6.	Professional Tax/IT Tax Registration Numberetc. if any.	.....................................	.....................................
7.	The type of weights and measures proposed to berepaired.	.....................................	.....................................
8.	Area in which you wish to operate.	.....................................	.....................................
9.	Previous experience in the line	.....................................	.....................................
10.	Number of skilled staff employed or proposed tobe 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/test weightsetc. ? Give details.	.....................................	.....................................
14.	Have you applied previously for a repairer'slicence ? If so, when and with what results ?	.....................................	.....................................

Unsold stock from previous month

Quantity manufactured during the month

Sold within the state

No. of item sold

Despatch voucher no. and date