Section 23 in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011
23. Provisions relating to use of weights measure, etc.
(1)Every person using a beam scale in any transactions in his premises shall suspend the same to a stand or to a chain by a hook:Provided that this sub-rule shall not apply to an itinerant vendors.(2)Every weight or measure shall be used in a clean condition and in proper lighting arrangement(3)Any weight or measure, which has been verified and stamped in situ, shall not be dismantled or removed from its original site without written permission of the Controller or Legal Metrology Officer authorized by him in this behalf.(4)All the components / parts / points of weight or measure which are susceptible for fraudulent manipulation shall be sealed after verification or re-verification.(5)To ensure a proper check of the accuracy of a weighing instrument the user shall keep at the site of each weighing instrument duly verified and stamped weights equal to one-tenth of the capacity of the instrument or one tonne whichever is less and consumer can also check the accuracy of the weighing instrument.Provided that the Controller may specify the total number of verified and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.(6)To ensure proper delivery of the petrol / diesel pumps, the retail dealer of the pump shall keep a verified 5 liter capacity measure in his premises and check the out put from the pump every day to ensure its correct delivery. In case of any short delivery the dealer shall stop the delivery through the pump immediately and inform the Legal Metrology Officer to recalibrate the pump.(7)The Controller or any Legal Metrology officer may also require the production of every document or other record or information relating to the weight or measure or pre-packaged commodity and the person having the custody of such weight or measure or pre-packaged commodity shall comply with such requisition.(8)If the user intends to sell any weight or measure specified in Schedule XI, he shall obtain permission of the Controller or his authorized officer.(9)Every trader using any weight or measure in any transaction shall issue a bill or receipt showing details of quantity of goods sale or purchase and the amount charged for the goods etc., to every consumer.Provided that the Controller, Legal Metrology may specify the applicability of this sub-rule to any trade or transaction in any area from time to time.
