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State of Andhra Pradesh - Section

Section 13 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

13. Records to be maintained by manufacturers, etc.

- Every manufacturer or repairer of, or dealer in weight or measure licenced under the Act and under these rules shall maintain records and registers in the appropriate form set out in Schedule VII A and also submit periodical report / returns once in three months within ten days from the last date of such third month in the format set out in the Schedule VII-B to the persons authorized by the Controller, Legal Metrology.