Section 19(1) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
(1)any un-verified weight or measure which is not to be the subject proceedings of a court shall be returned to the person from whom such weight or measure was seized if that person gets the same verified and stamped, within seven days of the return, on payment of the prescribed fee including the additional fee payable for undertaking re-verification after the expiry of the validity of the stamp.
