Section 15(7) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(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 seven 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.
