Section 14 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
14. Periodical interval for the verification of weights or measures.
-[(1) Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall be verified atleast once in 12 months. The reverification and stamping shall be done in the same quarter of the next year :Provided that storage tanks including vats, shall be re-verified or recalibrated and stamped at least once in a period of five years :Provided further that weight including bullion and carat weights shall be re-verified and stamped once in a period of twenty four months :Provided also that the Beam Scale, Counter Machine and Liquid Capacity Measures (dipping measure, pouring measure and conical measure) shall be re-verified and stamped once in a period of 24 months.] [[Substituted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to substitution it was as under:-'(1) Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall be verified or re-verified once in 12 months:Provided that storage tanks including vats shall be re-verified or recalibrated and stamped tit least once in a period of five years.']](2)Notwithstanding anything contained in sub-rule (1), every weight or measure which has been verified and stamped in situ shall, if it is dismantled and re-installed before the date on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee, before being put into use.(3)Notwithstanding anything contained in sub-rule (1), every weight or measure which has been verified and stamped shall, if it is repaired before the dale on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee before being put into use.
