Section 12 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
12. Licensing of Manufacturers Repairers and dealers of Weights and measures.
(1)Every manufacturer or repairer of, or dealer in weight or measure shall make an application for the issue of a licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate forms set out in Schedule V.(2)Every manufacture or repairer of, or dealer in weight or measure shall make an application for the renewal of a licence 45 days before the expiry of validity of the licence the Controller in the appropriate form set out in Schedule V-A.(3)Every licence issued to a manufacturer, repairer or dealer shall be appropriate form set out in Schedule VI.(4)Every licence issued to a manufacturer, repairer or dealer shall be valid for a period of the calendar year, and may be renewed from year to year by the Controller or such other officer as may be authorised by him in this behalf.(5)The fees payable for the licence referred to in Sub-rules (1) and (2) and for its renewal shall be specified in Schedule VII :Provided that an additional fee at half the rates specified in Schedule VII shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of one month from the date of expiry of the period of validity of the licence.(6)The fee payable for the alteration of a licence or for the issue of a duplicate licence shall be as specified in Schedule XIV.(7)The Controller or such other officer as may be authorised by him in this behalf shall maintain a register of licensed manufacturers, dealers and repairers in the form set out in Schedule VIII.(8)Every repairer licensed under the Act and these rules shall -(a)be required to maintain such equipment and tools as the Controller may direct; and(b)furnish the State Government a security deposit for each licence a sum of Rs. 200/- (Rupees Two hundred) only.(9)The weights or measures seized by the Controller or any other officer authorised by him in written in this behalf under Sub-section (5) of Section 20 of the Act, shall be sold and proceeds thereof credited to the Government;
