Section 16(3) in The Legal Metrology (General) Rules, 2011
(3)Every person intending to manufacture any nan-standard weight or measure for the purpose of export shall make an application for permission to the Central Government on payment of a fee of rupees five hundred for such permission authorising him to manufacture such weight or measure and shall in such application indicate -(a)his name and full address;(b)location of the factory in which such weight or measure is proposed to be manufactured;(c)description of weight or measure proposed to be manufactured;(d)documentary or other evidence indicating the existence of a firm contract for the export aforesaid or where there is no such firm contract for export, documentary or other evidence indicating that there is likely to be a demand for the export of non-standard weight or measure.
