- Applications for licenses as weighers, samplers or classifiers may be given by persons, having qualifications as laid down by the Registrar and such applications shall be accompanied by a fee of Rs. 5 and shall be made in writing to the Registrar. The Registrar after making such enquiries, as may be considered necessary, issue a licence on execution of an agreement by the applicant in such form as he may direct. The licence shall be issued subject to the following conditions :-(i)every weigher, sampler or classifier licensed under Section 23 of the Act shall keep books in such form and manner and submit such returns and statements as the Registrar may from time to time specify;(ii)every weigher, sampler or classifier shall keep such equipment as may be directed by the Registrar;(iii)no licensed weigher, sampler or classifier shall recover charges exceeding the rates laid down by the Registrar from time to time;(iv)every licensed weigher, sampler or classifier when plying his trade shall wear a distinguished badge, as may be approved by the Registrar;(v)no licensed weigher, sampler or classifier shall enter in service of another person or do business other than that for which he holds a licence or licences;(vi)such other conditions as may be laid down by Registrar from time to time.
