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Rajasthan Standards of Weights and Measures (Enforcement) Rules, 1997
Published vide Notification No. F.9(i)Ind./2/86 (GSR 72), dated 10.11.1997 (Published in Rajasthan Extraordinary 4(Ga)I, dated 18.11.1997 at page 127 48.)
RJ156
(a) different provisions of these rules; or
(b) different areas; or
(c) different classes of activities.
2. Definitions: - In these rules, unless the context otherwise requires :(a) 'Act' means the Standards of Weights & Measures (Enforcement) Act, 1985.
(b) 'Reference Standard Laboratory' means a laboratory set up by the Central Government under the Standards Act where reference standards and secondary standards are maintained;
(c) 'Schedule' means a schedule appended to these rules;
(d) 'Standards Act' means the standards of weights and Measures Act, 1976;
(e) Words and expressions used in these rules and not defined but defined in the Act and the Standards Act shall have the meanings respectively assigned to them in those Acts.
3. Reference Standards: - The Reference Standards shall be kept at such place in such manner and in such custody as may be prescribed under the Standards Act. 4. Secondary Standards: - (1) Every Secondary Standards shall be verified at any of the Reference Standards Laboratories, in such manner and at such periodical intervals as may be prescribed under the Standards Act, and shall, if found on such verification to conform to the Standards established by or under that Act, be stamped by the laboratory-in-charge of the Reference Standard Laboratory. (2) The verified Secondary Standards shall be kept at such place, and in such custody as the Controller may direct. 5. Working Standards: - (1) Every working standard shall be verified either at any of the Reference Standard Laboratories or at any of the places where Secondary Standards are maintained by the State Government, in such manner and at such periodical intervals as may be prescribed under the Standards Act and shall, if found on such verification to conform to the Standards established by or under that Act; be stamped, as the case may be, by the laboratory-in-charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf. (2) The verified working Standards shall be kept in the Custody of Inspectors. 6. Secondary Standard Balances: - (1) A Set of Secondary Standard balances shall be maintained at every place where the Secondary Standard weights are kept. (2) The number, types and specifications of such balances shall be such as may be prescribed under the Standards Act. (3) Every Secondary Standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metro logical qualities prescribed under the Standards Act, by the laboratory-in-charge of the Reference Standard Laboratory or the Controller or such other officer as may be authorised by the Controller in this behalf. 7. Working Standard Balances: - (1) A Set of Working Standard balances shall be maintained at every place where working standard weights are kept. (2) The number, types and specification of such balances shall be such as may be prescribed under the Standards Act. (3) Every Working Standard balance shall be verified at least once a year and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metro-logical qualities prescribed under that Standards Act, by the laboratory-in¬charge of the Reference Standard Laboratory or by the Controller or such other officer as may be authorised by the Controller in this behalf. 8. Physical Characteristics, configuration, constructional details of weights and measures: - Every weight or measure used or intended to be used in any transaction or for industrial production or for protection shall conform as regards physical characteristics, configuration constructional details, materials, performance, tolerances, and such other details, to the specifications prescribed under the Standards Act. 9. Use of bullion weights carat weights etc: - (1) No weight other than a bullion weight shall be used in any transactions in bullion including precious metals, pearls and ornaments and other articles made of gold or silver. (2) No weight other than a carat weight shall be used in any transaction in precious stones. (3) No balance or weighing instrument other than a balance or weighing Instrument of accuracy class '13' or Class II or of higher accuracy shall be used in any transaction referred to in sub-rules (1) and (2). 10. Registration of users of weights and measures: - (1) Every person (other than an intine rant vendor) who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make an application in Form A-1 of Schedule I, accompanied by a fee of rupees five, to the Controller or such other officer as the Controller may, by general or special order in writing authorise in this behalf, for the registration of his name; and every such application shall be made :-(i) in the case of an applicant using any weight or measure at the commencement of these rules, within ninety days from such commencement; or
(ii) in the case of an applicant who commences use of any weight or measure after the commencement of these rules, within ninety days from the date on which he commences such use.
(2) The Controller or the officer authorised by him shall include the name of the applicant in a register to be known as Register of Users and issue to him a certificate in Form A-3 of Schedule II. (3) The Register of Users referred to in sub-rule (2) shall be maintained in the form set out in Schedule III. (4) The certificate referred to in sub-rule (2) shall be valid for five years and may be renewed on payment of a fee for rupees five. (5) An application for renewal shall be made in Form A-2 of Schedule I, thirty days before the expiry of validity of the Registration certificate. (6) Where a certificate of registration is lost or destroyed, the holder of the certificate shall forthwith apply to the Authority who had issued the certificate, for the issue of a duplicate certificate of registration, Every such application for the issue of a duplicate certificate shall be accompanied by a fee of Rs. 2/-. (7) If a person, who intends to discontinue the use of weight or measure for which he has been registered desires to get his name deleted from the Register of Users, he shall surrender the certificate of registration to the Controller or such other officer as may be authorised by him in this behalf. (8) If a user intends to sell any weight or measure specified in Schedule IIA he shall obtain a written permission of the Controller or such other officer as may be authorised by him in this behalf. 11. Use of weights only or measures only or number only in certain cases: - Except in the cases of commodities specified in Schedule IV, the declaration of quantity in every transaction, dealing or contract, or for industrial production or for protection shall be in terms of the unit of-(a) weight, if the commodity is solid, semi-solid, viscous or a mixture of solid and liquid;
(b) length, if the commodity is sold by liner measure;
(c) area, if the commodity is sold by area measure;
(d) volume, if the commodity is liquid or is sold by cubic measure; or
(e) number, if the commodity is sold by number.
12. Licencing of manufacturers, repairers and dealers of weights and measures: - (1) Every manufacturer or repairer of, or dealer in, weight or measure shall make an application for the issue of a licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in Schedule V-A. (2) Every manufacturer or repairer of, or dealer in weight or measure shall make an application for the renewal of a licence thirty days before the expiry of validity of the licence to the Controller or such other officer as may be authorised by him in this behalf, in the appropriate form set out in Schedule V-B. (3) Every licence issued to a manufacturer, repairer or dealer shall be in the appropriate form set out in Schedule VI. (4) Every licence issued to a manufacturer, repairer or dealer shall be valid for a period of one calendar year and may be renewed from year to year by the Controller or such other officer as may be renewed from year to year by the Controller or such other officer as may be authorised by him in this behalf. (5) The fees payable for the licence referred to sub-rule (1) and (2) and for its renewal shall be as specified in Schedule VII : Provided that an additional fee at half the rates specified in Schedule VII shall be payable by the applicant if he is permitted by the Controller to make the application for the renewal of a licence within a period of one month from the date of expiry of the period of validity of the licence. (6) The Controller or such other officer as may be authorised by him in this behalf shall maintain a register of licenced manufacturers, dealers and repairers in the form set out in Schedule VIII. (7) Every repairer licenced under the Act and these rules shall-(a) be required to maintain such equipment and tools, as the Controller may direct; and
(b) furnish to the State Government a security deposit for each licence as specified in Schedule IX.
(8) The weights or measures seized by the Controller or any other officer authorised by him in writing, in this behalf; under sub-section (5) of section 20 of the Act, shall be sold and proceeds thereto credited to the Government. 13. Records to be maintained by manufacturers, etc. - (1) Every manufacturer or repairer of, or dealer in, weight or measure licensed under the Act and these rules shall maintain a register in the appropriate form set out in Schedule X. (2) Every person using any weight or measure in any transaction or for industrial production or for protection shall maintain such records and registers as the Controller may direct. 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 or reverified and stamped at least once in a year : Provided that storage tanks including vats shall be reverified or recalibrated and stamped at least once in a period of five years. (2) Notwithstanding anything contained in sub-rule (i) 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 reverified 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 date on which the verification falls due be duly re-verified and stamped on payment of the prescribed fee, before being put into use. 15. Verification and inspection of weights or measures. - (1) Every person using any weight or measure in any transaction or for industrial production or for protection shall present such weight or measure for verification or re-verification at the office of the Inspector or at such other place as the Inspector may specify in this behalf on or before the date on which the verification falls due: Provided that where any weight or measure is such that it cannot, or should not be moved from its location, the person using such weight or measure shall report to the Inspector at least thirty days in advance the date on which the verification falls due. (2) Where any weight or measure is such that it cannot, or should not be moved from its location, the Inspector shall take necessary steps for the verification of such weight or measure at the place of its location. (3) For the verification of weight or measure, referred to in sub-rule (2) the user shall provide such facilities as may be required by the Inspector. (4) Every weight or measure presented for verification shall be complete in itself and shall not bear a manufacturer's mark which might be mistaken for the Inspector's -stamp. (5) Every weight or measure shall be verified in a clean condition and if necessary, the Inspector shall require the owner or user to make necessary arrangement or the purpose. (6) Where a weight or measure is brought to the Inspector for verification or re-verification, he may verify the same after realisation of the prescribed fee. (7) An Inspector shall visit, as frequently as possible during the period specified in sub-rule (1) of rule 14, every premises within the local limits of his jurisdiction to inspect and test any weight or measure which is being, or is intended or likely to be, used in any transaction or for industrial. production or for protection. 16. Stamping of weights or measures. - (1) The Inspector shall stamp every weight or measure, if after verification, he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act, with a stamp of uniform design, issued by the Controller, which shall indicate the number allotted for administrative purposes to the Inspector by whom it is stamped : Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put a stamp thereon, the Inspector shall take such action as may be directed by the controller, by a general or a special order in writing. (2) The Inspector shall also mark the year and its quarter of stamping on every verified weight or measure except when the size or nature of such weight or measure makes it impracticable. Explanation. - A year shall be deemed to consist of four quarters of which first quarter shall be of the months of January, February and March; second quarter shall be of the months of April, May and June; third quarter shall be of the months of July, August and September; and fourth quarter shall be of the months of October, November and December. (3) On completion of verification and stamping the Inspector shall issue a certificate of verification in the form set out in Schedule XI. (4) Where a certificate of verification is lost destroyed, the holder of the certificate of verification shall forthwith apply to the Inspector who had issued the certificate, for the issue of a duplicate certificate, of verification. Every such application for the issue of a duplicate certificate shall be accompanied by a fee of rupees five. (5) On receipt of an application under sub-rule (4), the Inspector shall issue to the applicant a duplicate copy of the certificate of verification marked "DUPLICATE" 17. Fee for verification and stamping. - (1) Fees payable for verification and stamping of weight or measure at the office or camp office of the Inspector shall be as specified in Schedule XII. (2) If, at the request of the user of weight or measure, verification is done at any premises other than the office or camp office of the Inspector, an additional fee shall be charged at half the rates specified in Schedule XII and the user of the weight or measure shall also pay the expenses incurred by the Inspector for visiting the equipment subject to a minimum of rupees ten : Provided that no additional fee shall be charged for verification and stamping in Situ of, -(a) vehicle tanks, dispensing pumps, weight bridges, dormant platform machines and such other weight or measure which cannot, and should be moved from its location;
(b) weights and measures in the premises of a manufacturer or stockist of such weights and measures.
(3) If a weight or measure is presented to the Inspector for re-verification after expiry of the validity of the stamp, an additional fee at half the rates specified in Schedule XII shall be payable for every quarter of the year of part thereof. (4) No fee shall be payable for re-stamping any weight or measure held in stock with manufacturer or dealer within the period specified in rule 14 from the date on which it was last stamped, provided that the original stamp was not obliterated under sub-section (3) of section 28 of the Act. (5) A weight or measure which on verification is found to be incorrect shall be returned to the person concerned for adjustment informing him, in a proforma specified by the Controller, of the defects found in the weight or measure and calling upon him to remove the defects within a period not exceeding seven days, When the necessary adjustment has been carried out, such weight or measure shall be verified on payment of fifty percent of the fees specified in Schedule XII and if found correct shall be stamped. 18. Collection of fees and deposit into the Treasury. - (1) Before commencing the work of verification or re-verification the Inspector shall inform the person consumed of the fees payable by him under these rules and shall receive the same and issue a receipt in the from approved by the Controller, one copy of such receipt being kept on record: Provided that fees payable by a department of the Central or State Government under these rules may be realised in such manner as may be directed by the Controller. (2) The Inspector shall maintain a register, in the form approved by the Controller, which shall be written up from day-to-day and shall show the amount of fees and other charges collected during the day. (3) All payments received by the Inspector during the week shall be paid into the Government Treasury under the appropriate "Head of Account" on such dates of days as may be specified by the Controller from time to time, and a receipt thereof be obtained and an intimation to that effect be sent to the Controller or other officer authorised by him in this behalf. 19. Disposal of seized weights or measures etc. - (1) Any weight or measure or document or thing seized and detained under sections 30 or 31 of the. Act, which is not to be subject of proceeding in a Court, shall after the expiry of sixty days of its seizure, be so dealt with as the Controller may by general or special order direct, and the materials thereof shall be sold and the proceeds credited to the Government : Provided that the Controller may direct that unverified weight or measure shall be returned to the person from whom such weight or measure was seized if that person gets the same verified and stamped, within ten 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. (2) Any weight, or measure or document or thing seized and detained under section 30 or 31 of the Act, which is to be the subject of proceedings in a Court, shall be produced by the Inspector before the Court shall, after conclusion of the proceedings, be taken possession of by the Inspector and dealt with in accordance with the orders of Court : Provided that in the absence of the order of the Court, weight or measure or document or thing shall be dealt with as the Controller may by special order direct and the materials thereof shall be sold and the proceeds credited to the Government. (3) If any goods, seized under sections 30 or 31 of the Act, are subject to speedy or natural decay, the Inspector shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or near the place of offence and enter the actual weight or -measure. of the goods in a form specified by the Controller for this purpose, and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall be returned to the trader or the purchaser as the case may be : Provided that if the trader or his agent or the other person (who has committed the. offence) refuses to sign the form, the Inspector shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person. (4) Where the goods seized under sub-section (1) of section 29 of the Standards Act are contained in a package and the package is false or does not conform to the provisions of the Act or any rule made thereunder and the goods in such package are subject to speedy or natural decay, the Inspector so far as may be, may dispose of the goods in such package in accordance with the provisions of sub-rule (3), (5) Where the goods seized under sub-section (1) are not subject to speedy or natural decay the Inspector may retain the package for the purpose of prosecution under this Act, after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure. 20. Qualifications of Inspectors. - (1) No person shall be appointed as Inspector unless he-(a) is a graduate of a recognized University in Science (with physics as one of the subjects), technology or engineering, or holds a recognized diploma in engineering; and
(b) is able to speak, read and write at least one of the regional languages of the State.
(2) Nothing in sub-rule (1) shall apply to persons who have been working as Inspectors are eligible for promotion as Inspectors before the commencement of these rules. (3) The person appointed to the post of Inspector shall have to successfully complete the basic training course at the Indian Institute of Legal Metrology established by the Central Government under section 76 of the Standards Act before he is considered for confirmation to the Post. 21. Provision of working standards, equipment etc. to the Inspector. - (1) Every Inspector shall be provided with working standards, working standard balances, and such other equipment including weighing and measuring devices as may be approved by the Controller from time to time. (2) Every Inspector shall be provided with such dyes, punches and such other equipment as may be necessary for affixing the verification stamp, the design and number of which are to be approved by the Controller. (3) Every Inspector shall be provided with punches of suitable sizes of eight-pointed star as shown below for obliterating stamps :- 22. Provisions relating to use of weights, measures, 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 itinerant vendors. (2) Every weight or measure shall be used in a clear condition and in proper lighting arrangement. (3) Any weight or measure which has been verified and stamped in situ shall not be dismantled and removed from its original site without prior intimation to the Controller or other person authorised by him in this behalf. (4) The user of weighing instrument of the capacity of five hundred kilo gram or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, re-verification or inspection. (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: 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. 23. Certificate of verification to be exhibited. - The person to whom a certificate of verification is issued shall exhibit the same in a conspicuous place in the premises where the weights, measures or weighing or measuring instruments to which the certificate relates are used: Provided that in the case of itinerant vendor, the certificate shall be kept on his person: Provided further that in the case of vehicle tank, the certificate of verification shall be kept with the vehicle. 24. Penalty for contravention of rules. - Whoever contravenes any provision of these rules, for the contravention of which no punishment has been separately provided in the Act, shall be punished with fine which may extend to one thousand rupees. 25. Form of appeal. - (1) Every appeal under the Act and these rules shall be preferred in the Form set out in Schedule XIII, and shall be accompanied by a copy of the order appealed against. (2) A court fee label of rupees two shall be affixed on the appeal petition.Schedule-1
[See rule-10(1)]
Form 'A-1'
Application for Registration of Users
(The application should be accompanied by a fee of Rs. 5/-)
To,Place.........
Date..........
Signature
Schedule-1
[ See rule-10(5)]
Form 'A-2'
Application for Renewal of Registration of Users
(The application should be accompanied by a fee of Rs. 5/-)
To,Place........
Date.........
Signature
* Strike out whichever is not applicable. ** Strike out whichever is not applicable.Schedule-II
(See rule-10[2])
Certificate of Registration of Users of Weights and Measures
To be prepared in quadruplicate
Form A-3
Government of.......
Office of the Controller of Legal Metrology
Book No......Date:.............
Certificate of Registration Under the Standards of Weights and Measures (Enforcement) Act, 1985
I hereby certify that the following person/company/firm at the address(es) given below has been registered as an user of weights and measures under section 17 of the Standards of Weights and Measures (Enforcement) Act, 1985 on receipt of the prescribed fee of Rs. 5/- (Rupees five only). 1. Name and complete address of the person/company/firm : 2. Branches, if any with their complete address and registration number : 3. Nature of business carried on/commodities or goods produced (for manufacturing companies only) : 4. Details (denomination /type, quantity) of weights, measures, weighing and measuring instruments used : 5. New Registration /Renewal : 6. Next date of Renewal : Signature of the person/authorised personSignature of the Issuing Authority
Note: - In case it is desired to suspend the activities the registration certificate may be surrendered to this office for cancellation. Conditions for Registration of Users : 1. The person in whose favour this Certificate of Registration is issued shall,(a) comply with all the relevant provisions of the Act and Rules for the time being in force;
(b) exhibit this Certificate of Registration in some conscious place in the premises to which it relates, and
(c) comply with any general or special directions that may be given by the Controller of Legal Metrology from time to time.
2. This Certificate of Registration is valid for 5 years from the date of issue. It should be renewed before the date of Renewal shown in Column No. 5 of the Certificate on payment of the prescribed fee. 3. This Certificate of Registration should be produced at the time of renewal. 4. Change of address should be intimated to the Issuing Authority immediately and the same incorporated in this Certificate of Registration.Schedule-IIA
[See rule-10(8)]
1. Vehicle tanks. 2. Bulk Meters. 3. Dispensing pumps, weighbridges, platform machines and such other weight or measure which can not, and should not, be moved from its location.Schedule-III
[See rule 10(3)]
Register of Users of Weights and Measures
Village............Taluk............District.............
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S. No. |
Name and address of the Registered users of weights and measures. |
Branches, if any with address |
Nature of business carried on |
Weights and measures used |
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1 |
2 |
3 |
4 |
5 |
Date of
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Registration No. |
Registration |
Renewal |
Remarks |
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6 |
7 |
8 |
9 |
Schedule-IV
(see rule-11)
Exceptions referred to in rule II
1. The following commodities may be sold by weight, measure or number as shown against the commodity.|
Sl. No. |
Commodity |
Whether declaration to be expressed in terms of weight. measure or number or two or more of them. |
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1. |
Aerosol products |
Weight |
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2. |
Acids in liquid form |
Weight or volume |
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3. |
Compressed of liquified gas (but not liquified petroleum gas) |
Weight and equivalent volume at stated temperature and pressure. |
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4. |
Butter (incl. Peanut butter cheese, curd, Ghee) |
Weight |
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5. |
Electric cables |
Length or Weight |
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6. |
Electric wire |
Length or Weight |
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7. |
Fencing wire |
Length or Weight |
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8. |
Hair Oil, unperfumed |
Weight |
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9. |
Fruits and vegetables |
Number or weight |
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10. |
Furnance oil |
Weight or volume |
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11. |
Linseed oil and other vegetable oil |
Weight |
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12. |
Heavy residual fuel oil |
Weight |
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13. |
Industrial diesel fuel |
Volume |
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14. |
Honey, malt extract, golden, syrup treacle |
Weight |
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15. |
Ice cream and other similar Frozen products |
Weight or Volume |
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16. |
Liquid chemicals |
Weight of Volume |
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17. |
Liquid petroleum gas |
Weight |
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18. |
Nails, wood screws |
Number or weight |
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19. |
Paint (other than paste paints or solid paint), Varnish and Varnish Stains, Enamels |
volume |
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20. |
Papad |
Number and weight |
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21. |
Paste paint, solid paint |
weight |
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22. |
Rassogulla, Gulabjamun and other sweet preparations |
weight |
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23. |
Ready-made garments |
Number and size |
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24. |
Sauce, all kinds |
weight |
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25. |
Tyres and tubes |
number |
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26. |
Yarn |
Weight or length of yarn. |
Schedule-VA
[see rule-12(1)]
Form - LM-1
(Application for Licence as Manufacturer weights, Measures under the Standards of Weights and Measures (Enforcement) Act, 1985)
To|
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To be filled by the applicants |
Comments of the Inspecting Officer |
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(1) |
(2) |
(3) |
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1. |
Name of the manufacturing concern for which licence is desired: |
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2. |
Complete address of the concern : |
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3. |
Date of establishment of workshop/factory : |
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4. |
Name(s) and address(es) of proprietor(s) and or partners and Managing Director(s) in the case of Limited company : |
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5. |
The date and number of registration in the case of a Registered Factory : |
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6. |
Number and date of current Municipal Trade Licence : |
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7. |
Nature of manufacturing activities at present : |
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8. |
The type of articles proposed to be manufactured viz- |
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(i) weights |
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(ii) Measures |
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(iii) Weighing Instruments |
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(iv) Measuring Instruments with details in each case. |
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9. |
The number of persons employed in each of the above branches of production. |
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(i) skilled …....... |
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(ii) unskilled …....... |
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(iii) specialists trained in the line …....... |
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10. |
The monograme or trade mark intended to be imprinted on articles to be manufactured: |
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11. |
Details of machinery, tools accessories, owned and used for manufacturing weights, measures etc : |
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12. |
Have you a foundry/workshop on ownership or long-term lease ? If not, state the nature and details of arrangements made or to be made in this regard : |
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13. |
Indicate facilities for steel casting and hardness testing of vital parts : |
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14. |
Is electric energy available : |
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15. |
Have you received any loan from Government ? If so, give details : |
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16. |
Name of bankers, if any : |
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17. |
Sales Tax Registration Number : |
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18. |
Give details of quota allotment of raw material for the last three years : |
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19. |
Have you applied previously for licence ? If so with what result ? |
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20. |
When can you produce for inspection samples of your products for which licence is desired ? |
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To be certified by the applicant
Certified that we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Rajasthan Standards of Weights and Measure (Enforcement) Rules, 1997 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder. I/We agree to deposit the scheduled licence fees with Government as soon as required to do so by the Licensing Authority. All the information furnished above are true to the best of my/our knowledge. Place.......Signature and Designation
To be filled in by departmental officer of the state Government Date of receipt of application............... Serial Number of application.................. Date of inspection..................... Recommendation of Inspecting Officer : Place :Signature and Designation of Inspecting Officer
Final orders of Licensing Authority
Licence granted/refused............... Licence Number................ Valid till ............... Place :Signature and Designation
Schedule-VA
[see rule-12(1)]
Form-LR-1
(Application for Licences as Repairers weight, Measures weighing instruments and measuring instruments under the Standards of Weights and Measures (Enforcement) Act, 1985)
To|
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To be filled by the applicants |
Comments of the Inspecting Officer |
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1 |
2 |
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1. |
Name of the Reparing concern/person seeking the licence. |
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2. |
Complete address of the workshop. |
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3. |
Date of Establishment. |
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4. |
Name(s) and address(es) of proprietors and/or partners and Managing Director(s) in the case of Limited company : |
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5. |
Number and date of current Municipal Trade Licence : |
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6. |
The type of articles you propose to be repaired. |
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7. |
Area in which you wish to operate. |
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8. |
Extent of previous experience in the line. |
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9. |
The number of skilled staff employed in the workshop. |
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10. |
Is electric energy available. |
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11. |
Have you sufficient stock of loan/test weights, etc? Please give details. |
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|
12. |
Have you previously applied for repairer licence? If so, when and with what results. |
|
|
To be certified by the applicants
Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Rajasthan Standards of Weights and Measures (Enforcement) Rules, 1997 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder. I/We agree to deposit the scheduled licence fees with Government as soon as required to do so by the Licensing Authority. All the information furnished above are true to the best of my/our knowledge. Place :Signature and Designation
To be filled in by Departmental Officer of the State Government Date of receipt of application ........................... Serial Number of application ........................... Date of inspection ........................... Recommendation of Inspecting Officer : Final orders of Licensing Authority Licence granted/refused ........................... Licence Number ................... Date .............. Valid till...... Place :Signature and Designation
Schedule-VA
[see rule -12(1)]
Form-LD-1
(Application for Licence as Manufacture weight, measures under the Standards of Weights and Measures (Enforcement) Act, 1985)
To|
|
To be filled by the applicants |
Comments of the Inspecting Officer |
|
|
|
1 |
2 |
|
|
1. |
Name of the establishment/shop/person seeking the licence |
|
|
|
2. |
Complete address of the establishment etc. |
|
|
|
3. |
Date of establishment. |
|
|
|
4. |
Name(s) and address(es) of proprietors(s) and/or partners and Managing Directors in the case of Limited company: |
|
|
|
5. |
Number and date of current Municipal Trade Licence : |
|
|
|
6. |
Category of articles sold at present : |
|
|
|
7. |
Sales Tax Registration Number : |
|
|
|
8. |
Do you intend to import weights, etc. from places outside the State ? If so, indicate sources of supply : (Give details of manufacturer's trade mark/monogram and his licence number) |
|
|
|
9. |
Have you ever applied for a dealer's licence either in this State or elsewhere ? If, so give details : |
|
|
To be certified by the applicants
Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Rajasthan Standards of Weights and Measures (Enforcement) Rules, 1997 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder. I/We agree to deposit the scheduled licence fees with Government as soon as required to do so by the Licensing Authority. All the information furnished above are true to the best of my/our knowledge. Place :Signature and Designation
To be filled in by Departmental Officer of the State Government Date of receipt of application............ Recommendation of Inspecting Officer : Final orders of Licensing Authority Licence granted/refused....... Licence Number....... Date...... Valid till......... Place :Signature and Designation
To be filled in by Departmental Officer of the State Government Date of receipt of application......... Serial Number of application.......... Date of inspection........... Recommendation of Inspecting Officer : Place :....Signature and Designation of inspecting officer
Final orders of Licensing Authority Licence granted/refused ........... Licence Number........... Valid till......... Place :Signature of Controller of Legal Metrology
Schedule-VB
[see rule-12(2)]
Form-IM-2
[Application for renewal of Licence as Manufacturer of Weights, Measures, Weighing Instruments, and Measuring Instrument under the Standards of Weights and Measures (Enforcement) Act, 1985]
To|
|
1 |
2 |
3 |
|
1. |
Name and complete address of the manufacturing concern for which licence is desired : |
|
|
|
2. |
Manufacturer Licence No. |
|
|
|
3. |
Name and address of proprietors and/or partners and Managing Directors in the case of Limited company : |
|
|
|
4. |
(a) The type of articles which are manufactured as for Licence granted : |
|
|
|
|
(b) Do you propose any change. |
|
|
|
5. |
The monogram or trade mark used in articles manufactured by you. |
|
|
|
6. |
Details of workshop facilities available. |
|
|
|
7. |
Sales Tax Registration Number : |
|
|
To be certified by the applicants
Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Rajasthan Standards of Weights and Measures (Enforcement) Rules, 1997 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder. I/We have deposited the scheduled licence fee Rs........ (Rupees .............) to the Sub-Treasury/Bank on and the original challan is enclosed. All the information furnished above are true to the best of my/our knowledge. Place :........Schedule-VB
[see rule-12(2)]
Form-LR-2
[Application for renewal of Licence as repairer of Weights, Measures, Weighing instruments and Measuring Instrument under the Standards of Weights and Measures (Enforcement) Act, 1985]
To|
|
1 |
2 |
3 |
|
1. |
Name and complete address of the repairing concern/person seeking the Licence. |
|
|
|
2. |
Repairers Licence No. |
|
|
|
3. |
Name (s) and address(es) of proprietors and/or partners and Managing Directors in the case of Limited company. |
|
|
|
4. |
Number and date of current Municipal Trade Licence. |
|
|
|
5. |
(a) The type of articles which are manufactured as for Licence granted : |
|
|
|
|
(b) Do you propose any change. |
|
|
|
6. |
Area in which you are operating. |
|
|
|
7. |
Have you sufficient stock of loan test weights, etc. |
|
|
|
8. |
Please give details with particulars of stamping. |
|
|
To be certified by the applicants
Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Rajasthan Standards of Weights and Measures (Enforcement) Rules, 1997 and agree to abide by the same and also the administrative orders and instructions issued or to be issued thereunder. I/We have deposited the scheduled licence fee Rs........ (Rupees........ ) to the Sub-Treasury/Bank on..........and the original challan is enclosed. All the information furnished above are true to the best of my/our knowledge. Place ........Schedule-VB
[see rule-12(2)]
Form-LD-2
[Application for renewal of Licence as Dealer in weights, measures, weighing and measuring instruments under the Standards of Weights and Measures (Enforcement) Act, 1985]
To|
|
1 |
2 |
3 |
|
1. |
Name and complete address of the establishment/shop/person seeking the licence. |
|
|
|
2. |
Dealer's Licence No. |
|
|
|
3. |
Date of establishment; |
|
|
|
4. |
Name and address of proprietor(s) and/ or partners, and Managing Directors in the case of Limited company: |
|
|
|
5. |
Number and date of current Municipal Trade Licence. |
|
|
|
6. |
Category of articles sold at present : |
|
|
|
7. |
Sales Tax Registration Number: |
|
|
|
8. |
Are you intending to import weights etc. from places outside the State, if so, indicate sources of supply from the State/States :(give details of Manufacturer's trade mark/monogram and his licence No.) |
|
|
To be certified by the applicants
Certified that I/we have read the Standards of Weights and Measures (Enforcement) Act, 1985 and Rajasthan Standards of Weights and Measures (Enforcement) Rules, 1997 and agree to abide by the same and also the administrative orders and instructions issued thereunder. I/We have deposited the scheduled licence fee Rs......(Rupees........ ) to the Sub-Treasury/Bank on........and the original challan is enclosed. All the information furnished above are true to the best of my/our knowledge. Place : ........Schedule-VI
[see rule-12(3)]
Licensing Forms
Form-LM-3
Office of the Controller of Legal Metrology Licence to Manufacture Weights, Measures, Weighing Instruments, or Measuring Instruments.
Year:...........
Licence No. (1) The Controller of Legal Metrology hereby grants to.(Name and address of party or Parties)
a licence to manufacture the following :(Include details of the types of weights, measures, weighting instruments or measuring instruments that are licensed to be manufactured by the party):
(2) The Licence is valid for the party named above in respect of his workshop located at: (3) This Licence is valid from ........to 31st December, 20.......... (4) The manufacturer shall comply with the conditions noted below. If he fails to comply with any one of these, his licence is liable to be cancelled. (5) The trade mark monogram being used by the manufacturer is as under :|
Date:.............. |
Signature |
|
Place:............ |
Controller of Legal Metrology |
Conditions of Licence
1. The person in whose favour this licence is issued shall :(a) comply with all the relevant provisions of the Act and Rules for the time being in force.
(b) not encourage or countenance any infringement of the provisions of the Act, or the Rules for the time being in force and shall report without delay to the inspector any infringement that may come to his notice :
(c) exhibit this licence in some conspicuous part of the premises to which it relates;
(d) comply with any general or special direction that may be given by the Controller of Legal Metrology;
(e) Surrender the licence if and when required to do so by Controller or any other officer employed under this Act;
(f) present the weights, measures or weighing or measuring instruments as the case may be manufactured to the Inspector for verification and stamping before sale;
(g) render such accounts, statements relating to raw materials as may be directed and called by the Controller from time to time; and
(h) submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.
2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.Renewal Entries
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Schedule VI
[See rule 12(3)]
Licensing Forms
Form LR-3
Office of the Controller of Legal Metrology Licence to Repair Weights, Measures, Weighing Instruments or Measuring Instruments
|
Licence No........... |
Year..................... |
||
|
(1) |
The Controller of Legal Metrology hereby grants to (Name and address of Party or Parties) a licence to repair the following :- Include details of the types of weights, measures, weighing instruments or measuring instruments that are licenced to be repaired by the party) |
|
|
|
(2) |
The licence is valid for the party named above in respect of his workshop located at |
|
|
|
(3) |
This licence is valid from …........ to 31st Dacember, 200........... |
|
|
|
(4) |
The repairer shall comply with the conditions noted below. If he fails to comply with any one of these, his licence is liable to be cancelled. |
|
|
|
(5) |
The party is licensed to repair weights, measures, weighing and measuring instruments in the areas mentioned below :- |
|
|
|
(Seal) |
|||
|
Date
:............ |
(Signature) |
||
Conditions Of Licence
1. The person in whose favour this licence is issued shall :-(a) comply with all the relevant provisions of the Act and Rules for the time being in force.
(b) not encourage or countenance any infringement of the provisions of the Act, or the Rules for the time being in force and shall report without delay to the inspector any infringement that may come to his notice :
(c) exhibit this licence in some conspicuous part of the premises to which it relates;
(d) comply with any general or special direction that may be given by the Controller of Legal Metrology;
(e) Surrender the licence if and when required to do so by Controller or any other officer employed under this Act;
(f) present the weights, measures or weighing or measuring instruments as the case may be manufactured to the Inspector for verification and stamping before sale;
(g) render such accounts, statements relating to raw materials as may be directed and called by the Controller from time to time; and
(h) submit the application for renewal of this licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.
2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.Renewal Entries
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Schedule VI
[See rule 12(3)]
Licensing Forms
Form LD-3
Office of the Controller of Legal Metrology Licence to Repair Weights, Measures, Weighing Instruments or Measuring Instruments
|
Licence No................... |
Year …....................... |
(Seal)
|
Date:.............. |
Signature |
|
Place:............ |
Controller of Legal Metrology |
Conditions of Licence
1. The person in whose favour this licence is issued shall :(a) comply with all the relevant provisions of the Act and Rules for the time being in force.
(b) not encourage or countenance any infringement of the provisions of the Act, or the Rules for the time being in force and shall report without delay to the inspector any infringement that may come to his notice :
(c) exhibit this licence in some conspicuous part of the premises to which it relates;
(d) comply with any general or special direction that may be given by the Controller of Legal Metrology;
(e) Surrender the licence if and when required to do so by Controller or any other officer employed under this Act;
(f) submit the application for renewal of his licence, as required under the rules before thirty days of the date of expiry of the validity of the licence.
(g) not sell, or offer, expose or possess for sale any non-standard weight or measure.
2. Every condition prescribed after the issue of this licence shall, if notified in the Official Gazette, be binding on the persons to whom the licence has been granted.Renewal Entries
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
|
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Current No......Date......Renewed for (Seal) Controller of Legal Metrology |
Schedule-VII
[See rule-12(5)]
Licensing and Renewal Fees for manufacturers, repairers or dealers of weights and measures
|
Manufactures |
Rs. 500/- |
|
Repairers |
Rs. 100/- |
|
Dealers |
Rs. 100/- |
Schedule-VII
[See rule 12(6)]
Register of Licensed Manufacturers/repairers/dealers in Weights, Measures, Weighing Instruments/measuring Instruments Office of........
|
Licence Number |
Date of issue/renewal |
Name & complete address of the manufacturer repairer/dealer |
Place where workshop/factory is situated |
Articles to be manufactured/repaired/sold |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
|
|
|
|
|
|
Trade mark/monogram being used |
Orders regarding cancellation of licence |
Result of Appeal |
Signature of Competent Authority |
Remarks |
|
6 |
7 |
8 |
9 |
10 |
|
|
|
|
|
|
Schedule IX
[See rule-12(7)]
|
Security deposit to be made by licence repairer |
|
|
Repairer of Weights and Measures excluding weighing and measuring instruments. |
Rs. 100.00 |
|
Repairer of Weights and Measures including weighing and measuring instruments. |
Rs. 200.00 |
Schedule-X
[See rule-13 (1)]
Register to be Maintained by the Manufacturers of Weights and Measures.
1. Name and address of the manufacturers 2. Description of the weight or measure : 3. (i) No. of the manufacturing licence :(ii) Date on Which the licence was issued :
(iii) Period of validity of the licence :
4. Particulars of order, if any, suspending or revoking the licence :|
Sl. No. |
Month |
Unsold stock from previous month |
Quantity manufactured during the month |
Total (3+4) |
|
1 |
2 |
3 |
4 |
5 |
|
|
||||
|
Sold within the State |
Sold outside the State |
||||
|
No. of Items sold |
Despatch voucher No. & date |
Name of the State |
No. of Items sold |
Despatch Voucher No. & date |
|
|
6 |
7 |
8 |
9 |
10 |
|
|
|
|||||
|
Total sold |
Balance |
Remarks |
|
11 |
12 |
13 |
|
|
|
|
Schedule-X
Form-LR-4
[See rule-13(1)]
Register to be Maintained by the Repairer in respect of Weights and Measures.
Name and address of the repairers :- Licence No. : Date of Licensing|
Sl. No. |
Date |
Name of the user from whom received |
Items and their Nos. booked for repair |
Receipt No. and date of issue to the user |
|
1 |
2 |
3 |
4 |
5 |
|
|
||||
|
Amount of repairing charges |
Amount of verification fee |
Total amount charged |
Date of return to user |
Remarks |
|
6 |
7 |
8 |
9 |
10 |
|
|
||||
Schedule-X
Form-LD-4
[(See rule-13(1)]
Register to be Maintained by Dealer in Weights and Measures.
Name and address of the dealer: Description of the weight or measure :(i) Licence No. :
(ii) Date on which the licence was issued :
(iii) Period of validity of licence :
(iv) Particulars of order, if any suspending or revoking the Licence
(v) Category of weight or measure : (Category A or B)
|
Sl No. |
Month |
Unsold stock from the previous month |
Brought from within the State during the month |
Brough from outside the State during the month |
Total (3+4+5) |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
|
|||||
|
Sold within the State |
Sold outside the State |
|||
|
No. of Items sold |
Despatch voucher No. & date |
No. of Items sold |
Despatch voucher No. & date |
Name of the State |
|
(7) |
(8) |
(9) |
(10) |
(11) |
|
|
||||
|
Total sold |
Balance |
Remarks |
|
12 |
13 |
14 |
|
|
|
|
Schedule-XI
[(See rule-16(3)]
Certificate of Verification Office of the Controller of Legal Metrology
Name of Inspector......... No........... I hereby certify that I have this day verified and stamped/rejected the under mentioned weights, measures, etc, belonging to........ locality .........Registration No. as user under the above Act.|
|
Denomination |
Weighing Instruments |
||||
|
Quantity |
Weights |
Measures |
Capacity |
Class |
Manufacturer |
Type |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
|
|
||||||
|
Measuring Instruments |
Verification Fee |
Carriage, conveyance adjusting Charges |
|
|
Rs. P. |
Rs. P. |
|
(8) |
(9) |
(10) |
|
|
||
Total Rs.......deposited vide
T. receipt No. /Money Receipt........
Dated.............
Inspector
Note: - The certificate of verification is to be exhibited in accordance with the procedure laid down in rule 23.Schedule-XII
[See Rule 17(1)]
Fees Payable for Verification and Stamping of Weights, Measures and Weighing and Measuring Instruments.
|
1. Weights |
|
|
(a) Bullion Weights |
|
|
Denomination |
Fees per Piece |
|
1 |
2 |
|
20 kg |
10.00 |
|
10 kg |
10.00 |
|
5 kg |
6.00 |
|
2 kg |
6.00 |
|
1 kg |
6.00 |
|
500 g |
3.00 |
|
200 g |
3.00 |
|
100 g |
3.00 |
|
50 g |
3.00 |
|
20 g |
3.00 |
|
10 g |
3.00 |
|
5 g |
3.00 |
|
2 g |
3.00 |
|
1 g |
3.00 |
|
500 mg |
2.00 |
|
200 mg |
2.00 |
|
100 mg |
2.00 |
|
50 mg |
2.00 |
|
20 mg |
2.00 |
|
10 mg |
2.00 |
|
5 mg |
2.00 |
|
2 mg |
2.00 |
|
1 mg |
2.00 |
|
(b) Brass weights (other than Bullion) |
|
|
1 kg |
4.00 |
|
500 g |
2.00 |
|
200 g |
2.00 |
|
100 g |
2.00 |
|
50 g |
2.00 |
|
20 g |
2.00 |
|
10 g |
2.00 |
|
5 g |
2.00 |
|
2 g |
2.00 |
|
1 g |
2.00 |
|
(c) Sheet Metal Weights (other than Bullion) |
|
|
500 mg |
2.00 |
|
200 mg |
2.00 |
|
100 mg |
2.00 |
|
50 mg |
2.00 |
|
20 mg |
2.00 |
|
10 mg |
2.00 |
|
5 mg |
2.00 |
|
2 mg |
2.00 |
|
1 mg |
2.00 |
|
(d) Iron and Steel weights |
|
|
50 kg |
4.00 |
|
20 kg |
4.00 |
|
10 kg |
4.00 |
|
5 kg |
4.00 |
|
2 kg |
4.00 |
|
1 kg |
4.00 |
|
500 g |
2.00 |
|
200 g |
2.00 |
|
100 g |
2.00 |
|
50 g |
2.00 |
|
(e) Carat weights |
|
|
500 c |
10.00 |
|
200 c |
10.00 |
|
100 c |
10.00 |
|
50 c |
10.00 |
|
20 c |
10.00 |
|
10 c |
10.00 |
|
5c |
5.00 |
|
2c |
5.00 |
|
1c |
5.00 |
|
50/100 c |
5.00 |
|
20/100 c |
5.00 |
|
10/100 c |
5.00 |
|
5/100 c |
5.00 |
|
2/100 c |
5.00 |
|
1/100 c |
5.00 |
|
0.5/100 c |
5 |
|
2. Capacity Measures 9including storage Tank, vehicle Tanks, dispensing Measures and peg Measures.) |
|
|
Capacity |
Fee per piece |
|
50 litres and above |
Rs. 15 for the first 100 Lit. or part there of plus Rs. 5 for every additional 100 lit. or part thereof subject to maximum of Rs. 5000/- |
|
201 |
6.00 |
|
101 |
6.00 |
|
51 |
3.00 |
|
21 |
3.00 |
|
11 |
3.00 |
|
500 ml |
2.00 |
|
200 ml |
2.00 |
|
100 ml |
2.00 |
|
50 ml |
2.00 |
|
20 ml |
2.00 |
|
10 ml |
2.00 |
|
5 ml |
2.00 |
|
2 ml |
2.00 |
|
1 ml |
2.00 |
|
18.51 |
6.00 |
|
60 ml |
2.00 |
|
30 ml |
2.00 |
|
3. Length Measures |
|
|
(a) Non-Flexible: |
|
|
2.00 m |
3.00 |
|
1.00 m (Ordinary) |
3.00 |
|
0.50 m (Ordinary) |
3.00 |
|
1.00 m (graduated at every cm) |
6.00 |
|
0.50 m (graduated at every cm) |
6.00 |
|
(b) Fabrics or plastics tape : |
|
|
10 m and above |
Rs. 6.00 for 10 m tape above it Rs. 2.00 for every additional 5 m upto maximum total length 100 m tape |
|
5 m |
3.00 |
|
4 m |
3.00 |
|
3 m |
3.00 |
|
2 m |
3.00 |
|
1.5 m |
2.00 |
|
1 m |
2.00 |
|
0.5 m |
2.00 |
|
(c) Steel tape : |
|
|
10 m and above |
Rs. 6.00 for 10 m tape, above it Rs. 2.00 for every additional 5 m upto maximum total length 200 m tape |
|
5 m |
3.00 |
|
4 m |
3.00 |
|
3 m |
3.00 |
|
2 m |
3.00 |
|
1.5 m |
3.00 |
|
1 m |
3.00 |
|
0.5 |
3.00 |
|
(d) Folding Scales : |
|
|
1 m |
3.00 |
|
0.5m |
2.00 |
|
(e) Surveying chain : |
|
|
30 m |
10.00 |
|
20 m |
6.00 |
|
4. Weighing Instruments (other than Beam, Scale, weighing Instruments of High accuracy Class, Automatic Weighing Machines and Totalising Machines) |
|
|
400 t |
800.00 |
|
300 t |
600.00 |
|
200 t |
500.00 |
|
150 t |
500.00 |
|
100 t |
300.00 |
|
80 t |
300.00 |
|
60 t |
250.00 |
|
50 t |
250.00 |
|
40 t |
250.00 |
|
30 t |
250.00 |
|
25 t |
250.00 |
|
20 t |
250.00 |
|
15 t |
250.00 |
|
10 t |
150.00 |
|
5t |
150.00 |
|
3 t |
75.00 |
|
2 t |
75.00 |
|
1500 kg |
50.00 |
|
1000 kg |
50.00 |
|
500 kg |
50.00 |
|
300 kg |
50.00 |
|
250 kg |
50.00 |
|
200 kg |
30 |
|
150 kg |
30.00 |
|
100 kg |
30.00 |
|
50 kg |
25.00 |
|
30 kg |
25.00 |
|
25 kg |
25.00 |
|
20 kg |
10.00 |
|
15 kg |
15.00 |
|
10 kg |
15.00 |
|
5 kg |
10.00 |
|
3 kg |
10.00 |
|
2 kg |
10.00 |
|
1 kg |
10.00 |
|
500 g and above |
6.00 |
|
5. Person weighing machines excluding bath room |
|
|
Scales |
30.00 |
|
Kitchen Scale |
|
|
500 g |
3.00 |
|
1 kg |
3.00 |
|
2 kg |
3.00 |
|
5 kg |
3.00 |
|
10 kg |
3.00 |
|
Tabular balances |
|
|
1 kg |
3.00 |
|
5 kg |
3.00 |
|
10 |
3.00 |
|
20 |
5.00 |
|
50 |
7.50 |
|
Bathroom Scale |
|
|
120 kg and above |
10.00 |
|
Beam scales (Classes A & B) |
|
|
200 kg |
150.00 |
|
100 kg |
120.00 |
|
50 kg |
100.00 |
|
20 kg |
100.00 |
|
10 kg |
60.00 |
|
5 kg |
50.00 |
|
2 kg |
50.00 |
|
1 kg |
50.00 |
|
500 g and below |
30.00 |
|
6. Beam Scales (Classes C&D) |
|
|
1000 kg |
50.00 |
|
500 kg |
30.00 |
|
300 kg |
30.00 |
|
200 kg |
15.00 |
|
100 kg |
15.00 |
|
50 kg |
10.00 |
|
20 kg |
10.00 |
|
10 kg |
10.00 |
|
5 kg |
6.00 |
|
2 kg |
6.00 |
|
1 kg |
6.00 |
|
500 g and below |
4.00 |
|
7. Weighing instruments of High Accuracy Class |
|
|
Exceeding 50 t |
800.00 |
|
Not exceeding 50 t but 10 t |
300.00 |
|
Not exceeding 10 t but exceeding1 t |
300.00 |
|
Not exceeding 1 t but exceeding 50 kg |
150.00 |
|
Not exceeding 50 kg but exceeding 10 kg |
100.00 |
|
Not exceeding 10 kg |
60.00 |
|
8. Automatic weighing Machines |
|
|
Exceeding 10 t |
300.00 |
|
Not exceeding 10 t but exceeding 1 |
250.00 |
|
Not exceeding 1 t but exceeding 50 kg |
150.00 |
|
Not exceeding 50 kg but exceeding 10 kg |
100.00 |
|
Not exceeding 10 kg |
60.00 |
|
9. Totalising Machines |
|
|
each machine |
500 |
|
10. Volume Measuring instruments |
|
|
(a) Dispensing pumps, each pump |
150.00 |
|
(b) other instruments, exceeding 100 litres |
Rs. 150 for the first 100 litres plus Rs. 120 for each additional 100 litres or part thereof subject to maximum of Rs. 3000/- |
|
Not exceeding 100 litres but exceeding 50 litres |
150.00 |
|
Not exceeding 50 litres but exceeding 20 litres |
100.00 |
|
Not exceeding 20 litres |
75.00 |
|
11. Linear measuring Instruments |
|
|
(a) Taxi meters & Auto rickshaw meter each Taxi mater or Auto rickshaw meter |
15.00 |
|
(b) other instruments, exceeding 1000 m. |
Rs. 25 for the first 1 km plus 5 for every additional 100 or part thereof subject to maximum of Rs. 120/- |
|
Not exceeding 1000 m. but exceeding 500 m. |
30.00 |
|
Not exceeding 500 m. but exceeding 100 m. |
20.00 |
|
Not exceeding 100 m. |
10.00 |
|
12. Clinical Thermometer |
|
|
Each Thermometer |
1.00 |
|
13. Water meter (Domestic Type) |
|
|
each water meter |
15.00 |
|
14. Electricity meter |
|
|
each electricity meter |
15.00 |
Schedule-XIII
[See Rule 25 (1)]
Form of Appeal Against an Order of an Inspector or Additional Controller
1. Name and address of the appellant. 2. No. and date of order of Inspector of Weights & Measures or Additional Controller of Weights & Measures against which the appeal is preferred. 3. Whether the appellant desires to be heard in person or through an authorised representative. 4. Grounds of appeal.
