Section 23 in Bihar Legal Metrology (Enforcement), Rules, 2014
23. Provisions relating to use of weights measure, etc.
(1)Every person using a beam scale in any transactions 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 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 authorized by him in this behalf.(4)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 and consumer can also check the accuracy of the weighing instrument.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 are more than one.(5)To ensure proper delivery of the petrol/ diesel pumps, the retail dealer of the pump shall keep a verified 5 liter/ 10 liter capacity measure in his premises and check the out put 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 legal metrology officer concerned to recalibrate the pump.
