Section 25 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
25. Licensing of manufacturers, repairers and dealers of weights, measures, etc.
(1)Every manufacturer or repairer of or dealer in weights, measures or weighing and measuring instruments shall obtain a licence from the Superintendent in the form set out in Schedule XI; such licence may be renewed from year to year [by the Assistant controller, weights and measures in their respective districts] [Inserted by Notification No. F.9(3) Ind/II/74, dated 28.6.1975, G.S.R. 81(37) Published in Rajasthan Gazette, Part IV-C, dated 3.7.1975, page 169(87).] ;(2)The fees payable for such licence and its renewal shall be as specified in Schedule XII.(3)The Superintendent may by order, refuse to grant or renew the licence or suspend or cancel the licence of a manufacturer or repairer of, or dealer in, weights, measures, weighing and measuring instruments on the ground of want of proper and adequate workshop facilities or staff or incompetency or failure to observe any provisions of the Act or these rules:Provided that no such order shall be made without giving the aggrieved person an opportunity of stating his case.(4)The Superintendent shall maintain a register of licensed manufacturers, repairers and dealers in the form set out in Schedule XIII.
