Section 10 in The Punjab Standards of Weights and Measures (Enforcement) Rules, 1993
10. Registration of users of weights and measures.
(1)Every person (other than an intinerant vendor), who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make an application in Form A-1 of Schedule I, accompanied by a fee of rupees five, to the Controller or such other officer, as the Controller may, by general or special order, in writing authorise in this behalf, for the registration of his name, and every such application shall be made, - [Sections 16, 17 and 72(2)(d)(e)(f)](i)in the case of an applicant using any weight or measure at the commencement of these rules, within ninety days from such commencement; or(ii)in the case of an applicant who commences use of any weight or measures after the commencement of these rules, within ninety days from the date on which he commences such use.(2)The Controller or the officer authorised by him, shall include the name of the applicant, in a register to be known as Register of users and issue to him a certificate in Form A-3 of Schedule II.(3)The Register of users referred to in sub-rule (2) shall be maintained in the form set out in Schedule III.(4)The certificate referred to in sub-rule (2) shall be valid for a period of five years and may be renewed on payment of a fee of rupees five.(5)An application for renewal of certificate referred to in sub-rule (2) shall be made in Form A-2 of Schedule I, within a period of thirty days before the expiry of the period of it's validity.(6)Where a certificate of registration is lost or destroyed, the holder of the certificate shall forthwith apply to the authority who had issued the certificate, for the issue of a duplicate certificate of registration. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees two.(7)If a person, who intends to discontinue the use of weight or measure for which he has been registered or desires to get his name deleted from the Register of users, he shall surrender the certificate of registration to the Controller or such other officer as may be authorised by him in this behalf.(8)If a user intends to sell any weight or measure specified in Schedule IV, he shall obtain a written permission of the Controller or such other officer as may be authorised by him in this behalf.
