Section 12(5) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(5)[(a) Vehicle weighted on a weighbridge shall not be unloaded within a radius of 50 meters from the place where the weighbridge is fixed:Provided that the State Government may allow exemption in respect of certain class of trade premises from operation of this rule and the Controller may reduce the distance for any trade premises for the purpose of this sub-rule.(b)No weighment shall be done on a weighbridge after sunset or before, sunrise, unless adequate arrangement of lighting is made.(c)The gross weights of commodities in vehicle load and tare weight shall immediately be recorded by the trader or his agent and a signed record of weighment shall be handed over to the person concerned after each weighment is completed and before the vehicle is removed from the weighbridge.(d)A trader shall provide such number of standard weights not exceeding one-forth of the capacity of the machine as may be required by the Inspector for the purpose of verification, re- verification and inspection of weighing instruments of capacities of above five hundred kilograms.(e)To ensure a proper check of the accuracy of weighbridge and platform machines of capacities upon five tonnes, a trader shall keep at each weighbridge one tonne and for capacities above five tones, five tonnes of standard weights or standard weights equal to one-half of the capacity of the machine, whichever is less, alongwith a set of small standard weights of such denominations as may be directed by the Controller :Provided that the Controller may fix the total number of standard weights to be maintained in trade premises where the number of weighing machines is more than one.(f)A trader or his agent shall notify to the Assistant Controller and Inspector the site of all weighbridge for platform machines and the names of persons using or operating such weighbridges or platform machines, at least, a month before the commencement of their use or operation and get them verified and stamped well in advance of their use.(g)No weighbridge or platform machine after it has been so verified and stamped by an Inspector, shall be removed or dismantled from original site without the prior approval of the Controller or Assistant Controller.(h)A trader or his agent shall cause to be prepared a list of persons using or operating weighbridge or platform machine owned by him and shall display such list prominently and conspicuously at the site of use or operation of such weighbridge or platform machine.]
