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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

(1)The Inspector shall stamp every weight or measure, if after verification, he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act, with a stamp of uniform design, issued by the Collector, which shall indicate the number allotted for administrative purposes to the Inspector by whom it is stamped :Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put a stamp thereon, the Inspector shall take such action as may be directed by the Controller, by a general or a special order in writing.