Section 22 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
22. Provisions relating to use of weights, measures, etc.
(1)Every person using a beam scale in any transaction in his premises shall suspend the same to a stand or to a chain by a hook :Provided that this sub-rule shall not apply to it itinerant vendors.(2)Every weight or measure shall be used in a clean condition and in proper lighting arrangement.(3)Any weight or measure which has been verified and stamped in situ shall not be dismantled and removed from its original site without prior intimation to the Controller or other person authorised by him in this behalf.(4)[ Omitted.] [[Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to omission it was as under:-'(4) The user of a weighing instrument of the capacity of five hundred kilogram or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, re-verification or inspection.']](5)To ensure a proper check of the accuracy of a weighing instrument the user shall keep at the site of each weighing instrument duly verified and stamped weights equal to one-tenth of the capacity of the instrument or one tonne whichever is less :Provided that the Controller may specify the total number of verified and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.(6)[ To ensure proper delivery of the petrol/diesel pumps, the retail dealer of the pump shall keep a verified 5 litre capacity measure in his premises and check the output from the pump every day to ensure its correct delivery. In case of any short delivery, the dealer shall stop the delivery through the pump immediately and inform the Inspector/authorised officer to re-calibrate the pump.] [Inserted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005.]
