Section 18(5) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(5)[] [Renumbered by [G.S.R. 289, Notification No. F. 9(10),/Ind./II/71, dated 13.2.1978-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 9.3.1978, page 854.] = 1978 RSCS/II/P. 93/H. 107.] A weight, measure, weighing or measuring instrument, which on verification is found to be incorrect, shall be returned to the person concerned for adjustment, informing him in writing of the defects found in the same. When the necessary adjustment has been carried out, such weight, measure, weighing or measuring instrument shall be re-verified on payment of half the rate specified in Schedule X and if found correct shall be stamped.
