Section 33 in The Rajasthan Warehouses Rules, 1960
33. Application for licences by weighers, samplers and classifiers.
(1)Application for obtaining licences as weighers, samplers or classifiers shall be accompanied by fee of Rs. 5 and shall be made in writing to the prescribed authority in Form No. 11 which shall after making such enquiries as may be considered necessary for the efficient working of the warehouse grant the license applied for, on execution of an agreement by the applicant in such form as may be determined by the prescribed authority agreeing to conform with the rules and subject to the following conditions:-(i)Every weigher, sampler or classifier licensed under section 23 of the Act shall keep books in such forms and render such prescribed returns and at such time and in form as the prescribed authority may from time to time direct.(ii)Every weigher, sampler or classifier shall possess such equipment as may be laid down by the prescribed authority.(iii)Every licensed weigher sampler or classifier when plying his trade, shall wear a distinguishing badge or a suitable pattern provided by the prescribed authority.A depositor of not less than one and not more than five rupees to cover the cost of the badge shall be paid by such weigher, sampler or classifier to the prescribed authority.(iv)No licensed weigher, or sampler or classifier shall recover charges exceeding the rates laid down by the prescribed authority from time to time.(v)No licensed weigher, sampler or classifier shall enter in the service of another person or do business other than that for which he holds a licence or licences.(vi)Such other conditions as may be laid down by the prescribed authority from time to time.(2)Notwithstanding anything contained in sub-rule (1) the prescribed authority may refuse to grant a licence to any person who, in his opinion, is not solvent or whose operations are not likely to further the efficiency working of a warehouse.
