Section 25(1) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(1)Every manufacturer or repairer of or dealer in weights, measures or weighing and measuring instruments shall obtain a licence from the Superintendent in the form set out in Schedule XI; such licence may be renewed from year to year [by the Assistant controller, weights and measures in their respective districts] [Inserted by Notification No. F.9(3) Ind/II/74, dated 28.6.1975, G.S.R. 81(37) Published in Rajasthan Gazette, Part IV-C, dated 3.7.1975, page 169(87).] ;
