Section 18(3) in The Standards of Weights and Measures (General) Rules, 1987
(3)Every person intending to manufacture any non-standard weight to measure for the purpose of export shall make an application for permission to the Central Government on payment of a fee of rupees fifty for such permission authorising him to manufacture such weight or measure and shall in such application indicate-(a)his name and full address;(b)location of the factory in which such weight or measure is proposed to be manufactured;(c)description of weight or measure proposed to be manufactured;(d)documentary or other evidence indicating the existence of a firm contract for the export aforesaid or where there is no such firm contract for export, documentary or other evidence indicating that there is likely to be a demand for the export of non-standard weight or measure.
