Section 15(1) in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
(1)Every person using any weight or measure in any transaction or for industrial production or for protection shall present such weight or measurers for verification or re-verification, as the case may be, 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.
