Section 15(1) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(1)Every person using any weight or measure in any transaction or for protection shall present such weight or measure for verification / re-verification, at the office of the Legal Metrology Officer in whose jurisdiction it put into use or at such other place as the Legal Metrology Officer 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 weight or measure shall report, to the Legal Metrology Officer at least thirty days in advance of the date on which the verification falls due.
