Section 45(2) in Telangana Weights and Measures (Enforcement) Act, 1958
(2)In particular, and without prejudice to the generality of foregoing power such rules may provide for all or any of the following matters, namely:-(a)the material of which and the designs and specifications according to which working standards may be made, the agency by which such standards may be prepared, the person by whom or the authority by which and the manner in which such standards may be stamped and authenticated; the places at which and the custody and manner in which such standards may be kept;(b)the procedure for the verification or reverification and stamping of working standards, the persons by whom, the places at which, and the intervals at which, they may be stamped;(c)the material of which and the designs and specifications according to which secondary standards may be made, the places at which and the custody and manner in which such standards may be kept;(d)the procedure for verification or reverification and stamping of secondary standards and the manner in which they may be stamped;(e)the number of weighing and measuring instruments to be kept; the manner in which they may be verified and stamped and necessary particulars regarding the same;(f)the manner in which commercial weights and measures may be stamped by manufacturers;(g)the form and manner in which, and the conditions subject to which licences may be granted to persons for manufacture, repair or sale of commercial weights and measures and weighing and measuring instruments;(h)the qualifications, functions and duties generally of Inspectors under this Act;(i)the inspection, verification, reverification, adjustment and stamping of weights and measures, and weighing and measuring instrument in use in any area including the prohibition of stamping in case where the nature, denomination, material or mode of construction of the weight or measure or weighing or measuring instrument appears likely to facilitate the commission of fraud and the period within which such weights and measures weighing and measuring instruments shall be verified or reverified;(j)the seizure, detention and disposal of weights and measures which are not authorised by this Act;(k)the books, accounts and records relating to weights and measures and weighing and measuring instruments to be maintained and the manner in which they may be maintained or produced;(l)the limits of error which may be tolerated in working or secondary standards;(m)the limits of error which may be tolerated in weights and measures and weighing and measuring instruments used or intended to be used in transactions for trade or commerce;(n)the limits of error which may be tolerated in selling articles by weights and measures generally or as regards any trade or class of trades;(o)the form and manner in which appeals may be preferred against decisions of Inspectors and the procedure for hearing appeals;(p)the fees which may be charged for the grant of licences under section 21 and for verification, reverification, stamping, adjustment and repairing of weights and measures and weighing and measuring instruments and the collection and levy of the same;(q)the material, form and specification, and manufacture and sale of commercial weights and measures and weighing and measuring instruments;(r)the circumstances and conditions under which and the manner in which stamp may be obliterated or defaced;(s)any other matter which has to be, or may be prescribed.
