Section 15(1) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(1)Every person using any weight or measures in any transaction or for industrial production or for protection shall present such weight or measure for verification/re-verification, at the office of the Inspector or at such other place as the Inspector may specify in this behalf on or before the date on which the verification falls due :Provided that where any weight or measure is such that it cannot, or should not be moved from its location, the person using such weight or measure shall report to the Inspector at least thirty days in advance the date on which the verification falls due.
