Section 15(1) in Tripura Weights and Measures (Enforcement) Act, 1967
(1)Every manufacturer of any weight or measure or weighing or measuring instrument shall-(a)in a case where such weight or measure or weighing or measuring instrument is being manufactured at the commencement of the Tripura Weights and Measures (Enforcement) Act, 1967, on the pattern of an existing design, within such period as may be prescribed;(b)in any other case, before he commences to manufacture that weight or measure or weighing or measuring instrument, submit to the prescribed authority a prototype of the weight or measure or weighing or measuring instrument, as the case may be.
