Section 20(3) in Bihar Legal Metrology (Enforcement), Rules, 2014
(3)Where a verified weight or measure has been repaired, whether by a licenced repairer or by the person owning and possessing the same, such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.
