Section 20 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
20.
A weight, measure, or weighing or measuring instrument which on verification as provided in Rule 11 is found to be incorrect, shall be returned to the person concerned for adjustment.When the necessary adjustment has been carried out, such weight, measure or weighing or measuring instrument shall be re-verified on payment of 25% of the prescribed fees and if found correct shall be stamped.
