Section 20 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
20. Validity of weights or Measures duly stamped.
(1)A weight or measure which is, or is deemed to be, duly verified and stamped by or under the Act or under these Rules shall be deemed to conform to the standards established by or under the Act at every place within the State in which it is stamped unless it is found on inspection or verification that such weight or measure has ceased to conform to the standards established by or under the Act.(2)No weight or measure which is, or is deemed to be, duly verified and stamped by under the Act shall require to be re-stamped merely by reason of the fact that it is being used at any place within the State other than the place at which it was originally verified and stamped:Provided that where a verified weight or measure, installed at one place is dismantled or re-installed at a different place, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.(3)Where a verified weight or measure has been repaired, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.(4)No person or licencee shall alter or modify or change or replace any characteristics of any verified and stamped weight or measure without obtaining written permission from the Controller or his authorized officer, in this regard.(5)If any person or any licencee does alteration or modification or changes or replaces of any characteristics verified and stamped weight or measure repeatedly, thus affected weight or measure will be forfeited to the state Government. The licence of the licencee shall be cancelled and the Certificate of Skill of the person shall also be cancelled.
