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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(6) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(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.]