KARNATAKA STANDARDS OF WEIGHTS AND MEASURES
(ENFORCEMENT) RULES, 1988
PREAMBLE
Whereas,
the draft of the Karnataka Standards of Weights and Measures (Enforcement)
Rules, 1988 in Notification No. CMW 23 WMS 86, dated 25th May, 1988 was
published in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 14th July,
1988 as required by sub-section (4) of Section 72 of the Standards of Weights
and Measures (Enforcement) Act, 1985 (Central Act of 1985) inviting objections
and suggestions from the persons likely to be affected thereby within one month
from the date of publication of Notification in the Official Gazette.
Whereas,
the said Gazette was made available to the public on 19th July, 1988.
And
whereas, the objections and suggestions received have been considered by the
Government.
Now
therefore, in exercise of the powers conferred by Section 72 of the Standards
of Weights and Measures (Enforcement) Act, 1985 and after consultation with the
Central Government, the Government of Karnataka hereby makes the following
rules, namely.
Rule - 1. Short title and commencement.
(1)
These rules may be called the
Karnataka Standards of Weights and Measures (Enforcement) Rules, 1988.
(2)
They shall extend to the whole of the
State of Karnataka.
(3)
They shall come into force at once.
Rule - 2. Definitions.
In
these rules, unless the context otherwise requires.
(a)
"Act" means the Standards of
Weights and Measures (Enforcement) Act, 1985;
(b)
'Form" means a form appended to
these rules;
(c)
"Reference Standard
Laboratory" means a Laboratory set up by the Central Government under the
Standards Act where references Standards and Secondly Standards are maintained,
(d)
"Schedule" means a Schedule
appended to these rules;
(e)
"Section" means a Section of
the Act.
Rule - 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.
Rule - 4. Secondary Standards.
(1)
Every Secondary Standard shall be
verified at any of the Reference Standard Laboratories, in the manner and at
the periodical intervals specified by or 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 officer 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.
Rule - 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 the
manner and at the periodical intervals specified by or 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
officer-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 Inspector.
Rule - 6. Secondary Standards 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 as specified by or under the Standards Act.
(3)
Heavy 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 Metrological qualities
specified by or under the Standards Act, by the officer 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.
Rule - 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 specifications
of such balances shall be as specified by or under the Standards Act
(3)
Every Working Standard Balance shall
be verified at least once in a year and shall be adjusted, if necessary, to
make it correct within the limits of sensitivity and other metrological
qualities specified by or under the Standards Act, by the officer 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.
Rule - 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.
Rule - 9. Use of Bullion Weights, Carat Weights etc.
(1)
No Weight other than a Bullion Weight
shall be used in any transaction 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 'B' or Class II
or of higher accuracy shall be used in any transaction referred to in sub-rule
(1) and (2).
Rule - 10. Registration of users of Weights and Measures.
(1)
Every person (other than an itinerant
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 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;
(a)
in the case of an applicant using any
weight or measure at the commencement of these rules, within six months from
such commencement; or
(b)
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 in Form II and issue to him a certificate in Form
III of Schedule I.
(3)
The certificate issued under sub-rule
(2) may be renewed on payment of a fee of rupees five and shall be valid for a
period of five years.
(4)
An application for renewal shall be
made in Form IV thirty days before the expiry of validity of the registration
certificate.
(5)
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 rupees two.
(6)
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.
(7)
If a user intends to sell any weight
or measure specified in Schedule II he shall' obtain a written permission of
the Controller or such other officer as may be authorised by him in this
behalf.
Rule - 11. Use of weights only or measures only or number only in certain cases.
Except
in the cases of commodities specified in Schedule in 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
linear 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.
Rule - 12. licensing of manufacturers, repairers and dealers of weights and measures.
(1)
An application for issue of a licence
under Section 19 shall be made to the Controller in the appropriate form set
out in Schedule IV.
(2)
An application for renewal of a
licence shall be made to the Controller or such other officer authorised by the
Government in this behalf, thirty days before the expiry of validity of the
licence in the appropriate form set out in Schedule V.
(3)
An application for renewal of a
licence issued under the Karnataka Weights and Measures (Enforcement) Act, 1958
shall be made in the appropriate form set out in Schedule V.
(4)
Every licence issued under Section 19
shall be in the appropriate form set out in Schedule VI and shall be valid for
a period of one calendar year, and may be renewed from year to year.
(5)
The fees payable for the grant or
renewal of licence 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.
[1][(5-A) The fee payable for the alteration of a licence or for
the issue of a duplicate licence shall be as specified in Schedule VII-A.]
(6)
The Controller shall maintain a
register of licences in the form set out in Schedule VIII.
(7)
Every repairer licensed under the Act
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.
Rule - 13. Records to be maintained by manufacturers, etc.
(1)
Every person licensed under the Act
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.
Rule - 14. Periodical interval for the verification of weights or measures.
2[(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 once in twelve months.]
(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 reinstalled before the date on
which the verification falls due be duly reverified and stamped on payment of
necessary 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 reverified and stamped on payment of necessary
fee, before being put into use.
Rule - 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 verification falls due;
Provided
that where any weight or measure is such that it cannot or should not be moved
from its location thy person using such weight or measure shall report to the
inspector at least thirty days before 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 it's 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 for the purpose.
(6)
Where a weight or measure is brought
to the Inspector for verification or rev education, 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.
Rule - 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 of nature of such weight or measure makes it impracticable.
Explanation.
For the purpose of this rule and Rule 17, a year shall be deemed to consist of
four quarters of which 'A' quarter shall be of the months of January, February
and March; 'B' quarter shall be of the months of April, May and June; 'C
quarter shall be of the months of July, August and September; and 'D' 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 XT.
(4)
Where a certificate of verification is
lost or 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".
Rule - 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 premises
including the cost of transporting the working standard and other 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,
weighbridges, dormant platform machines and such other weight or measure which
cannot, and should not be moved from its location;
(b)
Weights and measure in the premises of
a manufacturer or dealer 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 or part thereof:
[2][Provided that no additional fee shall be charged for a part
of the quarter in which the validity of stamp is due to expire.]
[3][(4) In computing the time when the re-verification of any
weight or measure sold by manufacturer or dealer shall become due, the period
during which such weight or measure remains unsold, shall be excluded.]
(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 per cent of the fees specified in Schedule XII,
and if found correct shall be stamped.
Rule - 17A. [Fee for grant of copies of any document.
Fee
payable for grant of certified copies of any document by an Assistant
Controller, not being a document of confidential nature shall be one rupee for
every hundred words or less.]1
Rule - 18. Collection of fees and deposit info the Treasury.
(1)
Before commencing the work of
verification or re-verification, the Inspector shall inform the person
concerned of the fees payable by him under these rules and shall receive the
same and issue a receipt in the form approved, by the Controller, the copy of
such receipt being kept on record:
Provided
the 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 or 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.
Rule - 19. Disposal of seized goods subject to speedy or natural decay.
If
any goods seized under Section 31 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 shall
enter the actual weight or measure of the goods in a form specified by the
Controller for this purpose, and obtain the signature of the trader or his
agent or such other person who has committed the offence. The goods in question
shall be sold in public auction and the proceeds shall be deposited in the
Court having jurisdiction.
Rule - 20. Qualification of Inspectors.
(1)
No person shall be appointed as
Inspector unless he holds, a degree of a recognised University in Science (with
Physics as one of the subjects' or technology or engineering or a recognised
diploma in engineering.
(2)
Nothing in sub-rule (1) shall apply to
persons who have been working as Inspectors or are eligible for promotion as
Inspectors before the commencement of these rules.
(3)
The person appointed to the post of
Inspector shall have to 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.
Rule - 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 dies, 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;
Rule - 22. Provisions relating to use of weights, measures etc.
(1)
Every person using a beam scale in any
transaction 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 clean 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 a weighing instrument of the
capacity of five hundred kilogram 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.
Rule - 23. 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.
Rule - 24. Appeal.
(1)
Every appeal petition under Section 69
shall be in the form set out in Schedule XIII and shall be presented by the
party making the appeal or by his recognised agent or Advocate in the office
during the office hours or be sent by registered post addressed to the
authority to whom it is presented by designation.
(2)
Every appeal petition shall be affixed
with a Court fee stamp of rupees two and shall be accompanied by [4][a
fee of rupees twenty five along with] a copy of the order appealed against.
(3)
If the appellant or his Advocate is
not present on the date fixed for hearing, the appeal may be heard and
determined in his absence, or may be dismissed for default as the case may be:
Provided
that in case of dismissal of an appeal for default the Appellate Authority may
restore the appeal if within thirty days from the date of the order, the
appellant shows sufficient cause for his absence on the date of hearing.
(4)
The order on appeal shall be
communicated to the appellant.
SCHEDULE I
FORM I
[See Rule 10(1)]
Application for Registration of Users
(This application should be accompanied by a fee of Rs. 5)
Place........
Date........
To
Sir,
*I/We
would like to register my/our name in the Register of Users of Weights and
Measures as required under Sections 16, 17 and 18 of the Standards of Weights
and Measures (Enforcement) Act, 1985 and Rules made thereunder.
I/We
am/are furnishing the particulars as required under the rules along with the
prescribed fee of Rs. 5 (Rupees five only).
(1)
Name of the person/company/firm
(2)
Complete address
(3)
Branches if any, with their complete
address and registration number.
(4)
Name (s) and address (es) of
proprietor(s) and/or partners and managing directors) in the case of limited
company
(5)
Nature of business carried on
(6)
Details (denomination/type, quantity)
of weights, measures, weighing and measuring instruments used
Signature
*Strike
out whichever is not applicable.
FORM II
[See Rule 10(2)]
Form of Register of Users of Weights and Measures
Village........ Taluk......... District.......
|
Sl. No. |
Name and address of the Registered user of Weights and Measures |
Branches if any, with address |
Nature of business carried on |
Weights and Measures used |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
|
|
|
|
|
|
Registration No. |
Date of |
|
Remarks |
|
|
Registration |
Renewal |
|
|
(6) |
(7) |
(8) |
(9) |
|
|
|
|
|
FORM III
[See Rule 10(2)]
Certificate of Registration of users of Weights and
Measures To be prepared in quadruplicates
GOVERNMENT OF KARNATAKA
Office
of the Controller/Assistant Controller/Inspector of Legal Metrology.
Book
No. ...........
|
Registration Sl. 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 ad-dress/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 person. |
Signature of 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 conspicuous 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 6 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.
FORM IV
[See Rule 10(4)]
Application for Renewal of Registration of Users
(This application should be accompanied by a fee of Rs. 5)
Place........
Date......
To
Sir,
"I/We
request you to renew my/our Registration No. ......dated...... due for renewal
with effect from..................for a further period of 5 years. I/We are
furnishing the particulars as required under the rules along with the
prescribed fee of Rs. 5 (Rupees five only).
(1)
Name of the person/company/firm
(2)
Complete address
(3)
Branches if any, with their complete
address and registration number.
(4)
Name(s) and address(es) of
proprietor(s) and/or partners and managing director(s) in the case of limited
company
(5)
Mature of business carried on
(6)
Details (denomination/type, quantity)
of weights, measures, weighing and measuring instruments used
Signature.
*Strike
out whichever is not applicable.
SCHEDULE
II
[See Rule 10(7)]
(1) Vehicle Tanks
(2) Bulk metres
(3) Dispensing pumps,
weighbridges, Platform Machines and such other Weight or Measure which cannot and
should not be moved from its location.
SCHEDULE III
[See Rule 11)
Exceptions referred to in Rule 11
(1)
The following commodities may be sold
by weights, measures or number as shown against the commodity;
TABLE
|
Sl. No. |
Commodity |
Whether declaration to be expressed in terms of weight, measure or
number or two or more of them |
|
(1) |
(2) |
(3) |
|
1. |
Aerosol products |
Weight |
|
2. |
Acids in liquid form |
Weight or volume |
|
3. |
Compressed or liquified gas (but not liquified petroleum gas) |
Weight and equivalent volume at stated temperature and pressure |
|
4. |
Butter (incl. peanut butter, cheese, curd, ghee) |
Weight |
|
5. |
Electric Cable |
length or weight |
|
6. |
Electric wire |
length or weight |
|
7. |
Fencing wife |
length or weight |
|
8. |
Hair Oil, Unperfumed |
Weight |
|
9. |
Fruits and vegetables |
Number or weight |
|
10. |
Furnace Oil |
Weight or volume |
|
11. |
Linseed oil and other vegetable oils |
Weight |
|
12. |
Heavy residual fuel oil |
Weight |
|
13. |
Industrial diesel fuel |
Volume |
|
14. |
Honey, malt extract, golden syrup treacle |
Weight |
|
15. |
Ice cream and other similar frozen products |
Weight or volume |
|
16. |
Liquid chemicals |
Weight or volume |
|
17. |
Liquid petroleum gas |
Weight |
|
18. |
Nails, wood screws |
Number or weight |
|
19. |
Paint (other than paste paints or solid paint), Varnish and Varnish
Stains, Enamels. |
Volume |
|
20. |
Papad |
Number and weight |
|
21. |
Paste paint, solid paint |
Weight |
|
22. |
Rassagulla, Gulabjamun and other sweet |
Weight |
|
23. |
Ready made garments |
Number and size |
|
24. |
Sauce, all kinds |
Weight |
|
25. |
Tyres and tubes |
Number |
|
26. |
Yarn |
Weight or length of yarn |
SCHEDULE IV
[See Rule 12(1)]
FORM LM-1
(Application Form for Licence as Manufacturer of Weights,
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) |
(3) |
|
1. |
Name of the manufacturing concern for which licence is desired. |
|
|
2. |
Complete address of the concern |
|
|
3. |
Date of establishment of work shop/factory |
|
|
4. |
Name(s) and address(es) of proprietors) and/or partners and managing
directors) in the case of Limited Company |
|
|
5. |
The date and number of registration in the ease of a Registered Factory |
|
|
6. |
Number and date of current Municipal Trade Licence |
|
|
7. |
Nature of manufacturing activities at present. |
|
|
8. |
The type of articles proposed to be manufactured viz., |
|
|
|
(i) Weights |
|
|
|
(ii) Measures |
|
|
|
(iii) Weighing Instruments |
|
|
|
(iv) Measuring Instruments with details in each case |
|
|
9. |
The number of persons employed in each of the above branches of
production: |
|
|
|
(i) Skilled................ |
|
|
|
(ii) Unskilled.............. |
|
|
|
(iii) Specialists trained in the |
|
|
10. |
The monogram or trade mark intended to be imprinted on articles to be
manufactured. |
|
|
11. |
Details of machinery, tools, accessories, etc., owned and used for
manufacturing weights, measures etc. |
|
|
12. |
Have you a foundry/workshop on ownership or long-term lease? If not,
state the nature and details or arrangements made or to be made in this
regard. |
|
|
13. |
Indicate facilities for Steel casting and hardness testing of vital
parts. |
|
|
14. |
Is electric energy available? |
|
|
15. |
Have you received any loan from Government? If so, give details |
|
|
16. |
Name of bankers, if any |
|
|
17. |
Sales Tax Registration Number |
|
|
18. |
Give details of quota allotment of raw material for the last three
years. |
|
|
19. |
Have you applied previously for licence? If so, with what results? |
|
|
20. |
When can you produce for inspection samples of your products for which
licence is desired? |
|
To
be Certified by the Applicant Certified that I/we have read the Standards of
Weights and Measures (Enforcement) Act, 1985 and the Karnataka Standards of
Weights and Measures (Enforcement) Rules, 1988 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.
To
All
the information furnished above is true to the best of my/our knowledge.
Place:
Date:
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 |
|
Date: |
Inspecting Officer. |
Final
Orders of Licensing Authority
Licence
granted/refused..........
Licence
Number..........
Valid
till...........
Place:
Date:
Signature
and Designation
SCHEDULE IV
[See Rule 12(1)]
FORM LR-1
(Application
Form for licence as Repairers of Weights, Measures, Weighing Instruments and
Measuring Instruments under the Standards of Weights and Measures (Enforcement)
Act, 1985)
|
Sl. No. |
|
To be filled in by the applicants |
Comments of the Inspecting Officer |
|
|
(1) |
|
(2) |
(3) |
|
|
1. |
Name of the repairing concern/person seeking the licence |
|
|
|
|
2. |
Complete address of the workshop. |
|
|
|
|
3 |
Date of establishment |
|
|
|
|
4. |
Name(s) and addressees) of proprietor(s) and/or partners and Managing Director(s)
in the case of Limited Company. |
|
|
|
|
5. |
Number and date of current Municipal trade licence. |
|
|
|
|
6. |
The types of articles, you propose to repair. |
|
|
|
|
7. |
Area in which you wish to operate. |
|
|
|
|
8. |
Extent of previous experience in the line. |
|
|
|
|
9. |
The number of skilled staff employed in the workshop. |
|
|
|
|
10. |
Is electric energy available. |
|
|
|
|
11. |
Have you sufficient stock of loan/test weights, etc., please give
details. |
|
|
|
|
12. |
Have you previously applied for repairer licence? If so, when and with
what results. |
|
|
|
To
be Certified by the Applicant Certified that I/We have read the Standards of
Weights and Measures (Enforcement) Act, 1985 and the Karnataka Standards of
Weights and Measures (Enforcement) Rules, 1988 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 and security deposit with
Government as soon as required to do so by the Licensing Authority.
All
the information furnished above is true to the best of my/our knowledge.
Place:
Date:
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:
Date:
Signature
and Designation
Final
Orders of Licensing Authority:
Licence
granted/refused
Licence
No. Date:
Valid
till:
Place:
Date:
Signature
Controller
of Legal Metrology
SCHEDULE IV
[See Rule 12(1)]
FORM LD-1
(Application
Form for Licence as Dealer in Weights, Measures, Weighing Instruments and
Measuring Instruments under the Standards of Weights and Measures (Enforcement)
Act, 1985).
|
Sl. No |
|
To be filled in by the applicants |
Comments of the Inspecting Officer |
|
(1) |
|
(2) |
(3) |
|
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) 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 proposed to be sold. |
|
|
|
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 manufacturers
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 the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1988 and agree to abide by the same as well as 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 is true to the best of my/our knowledge.
Place:
Date:
Signature
and Designation
To
be filled by Departmental Officer of the State Government
Date
of receipt of application.............
Serial
Number of application..............
Date
of Inspection..............
Recommendation
of Inspecting Officer
Signature
and Designation of the Inspecting Officer.
Final
Orders of Licensing Authority
Licence
granted/refused
|
Licence No. |
Date: |
Valid
till:
Place:
Date:
Signature
of Controller of Legal
Metrology.
SCHEDULE
V
[See Rule 12(2)]
FORM LM-2
(Application
Form for renewal of licence as Manufacturer of Weights, Measures, Weighing
Instruments and Measuring Instruments under the Standards of Weights and
Measures (Enforcement) Act, 1985.
(1) Name and complete
address of the Manufacturing concern for which licence is desired.
(2) Manufacturer Licence
No......
(3) Name(s) 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
per licence granted.
(b)
Do you propose any change
(5) The Monogram or trade
marks used on articles manufactured by you
(6) Details of workshop
facilities available.
(7) Sales Tax
Registration No.
To be Certified by
the Applicants
Certified
that I/We have read the Standards of Weights and Measures (Enforcement) Act,
1985 and the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1983 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 fees of..... (Rupees.............,..) to
the Sub-Treasury/Bank on............. and the original challan is enclosed.
All
the information furnished above is true to the best of my/ our knowledge.
Place:
Date:
Signature
and Designation.
SCHEDULE V
[See Rule 12(2)]
FORM LR-2
(Application
Form for renewal of licence as Repairer of Weights, Measures, Weighing
Instruments and Measuring Instruments under the Standards of Weights and
Measures (Enforcement) Act, 1985).
(1) Name and complete
address of the repairing concern/person seeking the licence.
(2) Repairer's Licence
Number and complete address of the workshop.
(3) Name(s) and
address(es) of proprietor(s) and or/partners and Managing Director in the case
of Limited Company
(4) Number and date of
current Municipal Trade Licence.
(5) (a) The type of
articles which are repaired as per 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 derails
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 the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1988 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 fees of Rs. ......(Rupees ..... ....) to
the Sub-Treasury/Bank on.....and the original challan is enclosed.
All
the information furnished above is true to the best of my/our knowledge.
Place:
Date:
Signature
and Designation.
SCHEDULE V
[See Rule 12(2)]
FORM LD-2
(Application
Form for renewal of licence as dealer in Weights, Measures, Weighing
Instruments and Measuring Instruments under the Standards of Weights and
Measures (Enforcement) Act, 1985.
(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
proprietors) and/or partners and Managing Director 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 No.
(8) Are you intending to
import weights, etc., from places outside the State. If so, indicate source of
supply from the State/States.
(Give
details of Manufacturers 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 the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1988 and agree to abide by the same or the Rules, the administrative orders and
instructions issued thereunder.
I/We
have deposited the scheduled licence fees of Rs. .......in the
Sub-Treasury/Bank on.....and the original challan is enclosed.
All
the information furnished above is true to the best of my/our knowledge
Place:
Date:
Signature
and Designation.
SCHEDULE V
[See Rule 12(3)]
FORM LM-3
(Application
Form for renewal of licence as Manufacturer of Weights, Measures, Weighing
Instruments and Measuring' Instruments under the Standards of Weights and
Measures (Enforcement) Act, 1985.
(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 per
licence granted.
(b)
Do you propose any change
(5) The Monogram or trade
marks used on 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 the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1988 and agree to abide by the same and the rules, the administrative orders
and instructions issued thereunder.
I/We
have deposited the scheduled licence fees of Rs. .......in the
Sub-Treasury/Bank
on.....and the original challan is enclosed.
All
the information furnished above is true to the best of my/our knowledge.
Place.
Date:
Signature
and Designation.
SCHEDULE V
(See Rule 12(3)]
FORM LD-3
(Application
Form for renewal of licence as Dealer in Weights, Measures, Weighing and
Measuring Instruments under the Standards of Weights and Measures (Enforcement)
Act, 1985).
(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
Proprietors) 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 No.
(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
Manufacturers 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 the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1988 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 of Rs. .......(Rupees... .....) to the
Sub-Treasury/Bank on. . . . .and the original challan is enclosed.
All
the information furnished above is true to the best of my/our knowledge.
Place:
Date:
Signature
and Designation
SCHEDULE V
[See Rule 12(3)]
FORM LR-3
(Application
Form for renewal of licence as Repairer of Weights, Measures, Weighing
Instruments and Measuring Instruments under the Standards of Weights and
Measures (Enforcement) Act, 1985.)
(1) Name and complete
address of the repairing concern/person seeking the licence.
(2) Repairer's Licence
Number and complete address of the workshop.
(3) Name(s) and
address(es) of proprietor(s) and/or partners and Managing Director in the case of Limited
Company.
(4) Number and date of
current Municipal Trade Licence.
(5) (a) The types of
articles which are repaired as per
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 the Karnataka Standards of Weights and Measures (Enforcement) Rules,
1988 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 fees of Rs. ......(Rupees ... ....) to the
Sub-Treasury/Bank on.....and the original challan is enclosed.
All
the information furnished above is true to the best of my/our knowledge.
Place:
Date:
Signature
and Designation.
SCHEDULE VI
[See Rule 12(4)]
Licensing Forms
FORM LM-3
Office
of the Controller of Legal Metrology Licence to Manufacture 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
manufacture the following:
(Include
details of the types of Weights, Measures, Weighing 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 1st
January.......to 31st December........
(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:
(Signature)
Controller
of Legal Metrology
(Seal)
Date:
Place:
Note.
In the case of firm, its name with the names of all persons having any interest
in the business should be given in paragraph 1.
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 the Controller or any other officer employed under the
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 for 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) |
Renewed for (Seal) |
|
Controller of Legal Metrology |
Controller of Legal Metrology |
|
Current No....... Date....... Renewed for (Seal) |
Renewed for (Seal) |
|
Controller of Legal Metrology Current No....... Date....... Renewed for (Seal) |
Controller of Legal Metrology Renewed for (Seal) |
|
Controller of Legal Metrology |
Controller of Legal Metrology |
SCHEDULE VI
[See Rule 12(4)]
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 licensed 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 1st January
to 31st December, 19 ...
(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:
(Signature)
Controller
of Legal Metrology.
Date:
Place:
(Seal)
Note.
In the case of firm, its name with the names of all persons having any interest
in the business should be given in paragraph (1).
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 to 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 the Controller or any other officer employed under the
Act;
(f)
present the weights, measures or
weighing or measuring instruments, as the case may be duly repaired to the
Inspector for verification and stamping before delivery;
(g)
render such accounts, statements
relating to raw materials as may be directed and called for 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... |
|
Current No. ...... Date....... |
|
Renewed for |
|
Renewed for |
|
(Seal) |
|
(Seal) |
|
Controller of Legal Metrology |
Controller of Legal Metrology |
|
|
Current No.. |
..... Date....... |
Current No....... Date....... |
|
Renewed for |
|
Renewed for |
|
(Seal) |
|
(Seal) |
|
Controller of Legal Metrology |
Controller of Legal Metrology |
|
SCHEDULE VI
[See Rule 12(4)]
Licensing Form
FORM LD-3
Office
of the Controller of legal Metrology Licence to a dealer in 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 deal in
the following (indicate details of the types of weights and measures, weighing,
or measuring instruments that are licensed to be dealt with by party).
(2)
The licence is valid for the party
named above in respect of his premises located at
(3)
This licence is valid from 1st January
to 31st December, 19.....
(4)
The dealer shall comply with the
conditions noted below. If he fails to comply with any one of these, his
licence is liable to be cancelled.
Signature
Controller of Legal Metrology
Date:
Place:
Note.
In the case of firm its name with the names of all persons having any interest
in the business should be given in paragraph (1).
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 the Controller or any other Officer employed under the
Act;
(f)
submit the application for renewal of
this licence, as required under the rules before thirty days of the date or
expiry or 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 person/persons to whom the licence has been granted.
Renewal Entries
|
Current No. ....... Date....... Renewed for (Seal) |
Current No. ....... Date....... Renewed for (Seal) |
|
Controller of Legal Metrology |
Controller of Legal Metrology |
|
Current No. ....... Date....... Renewed for (Seal) |
Current No. ....... Date...... Renewed for (Seal) |
|
Controller of Legal Metrology |
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:
|
Manufacturers |
Rs. 500 |
|
Repairers |
Rs. 100 |
|
Dealers |
Rs. 100 |
[See Rule 12(5-A)]
Fee
for the alteration of licence Rs. 50.
Fee
for the issue of duplicate licence Rs. 10.]
SCHEDULE VIII
[See Rule 12(6)]
Register
of Licensed Manufacturers/Repairers/Dealers in Weights, Measures, Weighing
Instruments/Measuring Instruments.
|
Licence Number |
Date of issue/ renewal |
Name and complete address of the manufacturer/repairer/dealer |
Place where work- shop/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 |
Remark |
|
(6) |
(7) |
(8) |
(9) |
(10) |
|
|
||||
Note.
Column (4) does not apply to dealers, column (6) does not apply to repairers
and dealers.
[See Rule 12(7)]
Security
deposit to be made by licensed repairer Rs. 200.]
SCHEDULE X
[See Rule 13(1)]
Register
to be maintained by the manufacturers of Weights and Measures
(1)
Name and address of the manufacturer
(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) |
Sold within the State |
|
|
No. of items sold |
Despatch voucher No. and date |
|||||
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
|
|
||||||
|
|
||||||
|
Sold Outside the State |
Total sold (6+ 9) |
Balance (5-11) |
Remarks |
||
|
Name of the State |
No. of items sold |
Despatch voucher No. and date |
|||
|
(8) |
(9) |
(10) |
(11) |
(12) |
(13) |
|
|
|||||
SCHEDULE X
[See Rule 13(1)]
FORM LR-4
Register
to be maintained by the repairer in respect of Weights and Measures
Name
and address of the repairer:
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 the user |
Remarks |
|
(6) |
(7) |
(8) |
(9) |
(10) |
|
|
|
|
|
|
SCHEDULE X
[See Rule 13(1)]
Register
to be maintained by Dealer in Weights and Measures
(1)
Name and address of the Dealer
(2)
Description of the weight or measure
(3)
(i) No. of the dealing licence
(ii)
Date on which the licence was issued
(iii)
Period of validity of licence
(4)
Particulars of order, if any,
suspending or revoking the licence
(5)
Category of weight or measure
(Category A or B)
|
Sl. No. |
Month |
Unsold stock from the previous month |
Bought within the State during the Month |
|
(1) |
(2) |
(3) |
(4) |
|
|
|
|
|
|
Bought from outside the State during the month |
Total (3+4+ 5) |
Sold within the State |
|
|
No. of items sold |
Despatch voucher No. and date |
||
|
(5) |
(6) |
(7) |
(8) |
|
|
|
|
|
|
Sold Outside the State |
Total sold (7 + 9) |
Balance 6-12 |
Remarks |
||
|
No. of items sold |
Despatch voucher No. and date |
Name of the State |
|||
|
(9) |
(10) |
(11) |
(12) |
(13) |
(14) |
|
|
|
|
|
|
|
SCHEDULE XI
[See Rule 16(3)]
Certification of Verification Office of the Controller/Assistant Controller/Inspector of Legal Metrology
Name
of Inspector..............No.........I hereby certify that I have this day
verified and stamped/rejected the undermentioned weights, measures, etc.,
belonging to...............Locality..........Registration No. as
user,...........under the above A
|
|
Denomination |
|
Capacity |
||
|
Quantity |
Weights |
Measures |
|
||
|
(1) |
(2) |
(3) |
(4) |
||
|
|
|||||
|
Weighing Instruments |
Measuring Instruments |
Verification Fee |
Carriage, conveyance adjusting charges, etc. |
||
|
Class |
Manufacturer |
Type |
|
Rs. P. |
Rs. P. |
|
(5) |
(6) |
(7) |
(8) |
(5) |
(10) |
|
|
|||||
Total
Rs. ........................Deposited vide Money Receipt
No......................
Dated..........
Repaired
by
.............(Signature)
Next
verification due on.......
Assistant
Controller/Inspector of Legal Metrology.
[See Rule 17(1)]
Fees payable for verification and stamping of Weights
Measures and Weighing and Measuring instruments
(1)
Weights:
(a)
Bullion Weights:
|
Denomination |
Fee per piece |
|
(1) |
(2) |
|
|
Rs. Ps. |
|
20 Kg |
20.00 |
|
10 Kg |
20.00 |
|
5 Kg |
15.00 |
|
2 Kg. |
15.00 |
|
1 Kg |
15.00 |
|
500 g |
10.00 |
|
200 g |
10.00 |
|
100 g |
10.00 |
|
50 g |
10.00 |
|
20 g |
10.00 |
|
10 g |
10.00 |
|
5 g |
10.00 |
|
2 g |
10.00 |
|
1 g |
10.00 |
|
500 mg |
10.00 |
|
200 mg |
10.00 |
|
100 mg |
10.00 |
|
50 mg |
10.00 |
|
20 mg |
10.00 |
|
10 mg |
10.00 |
|
5 mg |
10.00 |
|
2 mg |
10.00 |
|
1 mg |
10.00 |
(b)
Brass Weights (Other than Bullion):
|
Denomination |
Fee per piece |
|
(1) |
(2) |
|
|
Rs. Ps. |
|
1 Kg |
5.00 |
|
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 |
(c)
Sheet Metal Weights (Other than
Bullion):
|
Denomination |
Fee per piece |
|
(1) |
(2) |
|
|
Rs. Ps. |
|
500 mg |
3.00 |
|
200 mg |
3.00 |
|
100 mg |
3.00 |
|
50 mg |
3.00 |
|
20 mg |
3.00 |
|
10 mg |
3.00 |
|
5 mg |
3.00 |
|
2 mg |
3.00 |
|
1 mg |
3.00 |
(d)
Iron and Steel Weights:
|
Denomination |
Fee per piece |
|
(1) |
(2) |
|
|
Rs. Ps. |
|
50 Kg |
10.00 |
|
20 Kg |
10.00 |
|
10 Kg |
10.00 |
|
5 Kg |
10.00 |
|
2 Kg |
10.00 |
|
1 Kg |
10.00 |
|
500 g |
3.00 |
|
200 g |
3.00 |
|
100 g |
3.00 |
|
50 g |
3.00 |
(e)
Carat Weights:
|
Denomination |
Fee per piece |
|
(1) |
(2) |
|
|
Rs. Ps. |
|
500 c |
10.00 |
|
200 c |
10.00 |
|
100 c |
10.00 |
|
50 c |
10.00 |
|
20 c |
10.00 |
|
10 c |
10.00 |
|
5 c |
10.00 |
|
2 c |
10.00 |
|
1 c |
10.00 |
|
50/100 c |
10.00 |
|
20/100 c |
10.00 |
|
10/100 c |
10.00 |
|
5/100 c |
1000 |
|
2/100 c |
1000 |
|
1/100 c |
1000 |
|
05/100 c |
1000 |
(2)
Capacity Measure: (including storage
tanks, vehicle tanks, dispensing measures and peg measures)
|
Capacity |
Fee per piece |
|
100 Litres and above |
Rs. 20 for the 1st 100 litres. Plus Rs. 5.00 for every additional 100
litres or part thereof subject to maximum of 5,000 |
|
50 Litres |
20.00 |
|
20 Litres |
10.00 |
|
10 Litres |
10.00 |
|
5 litres |
5.00 |
|
2 litres |
5.00 |
|
1 Litre |
5.00 |
|
500 ml |
5.00 |
|
200 ml |
5.00 |
|
100 ml |
5.00 |
|
50 ml |
5.00 |
|
20 ml |
5.00 |
|
10 ml |
3.00 |
|
5 ml |
3.00 |
|
2 ml |
3.00 |
|
1 ml |
3.00 |
(3)
Length Measures:
|
(a) Non-flexible: |
Rs. Ps. |
|
2.00 Metres |
500 |
|
1.00 Metre (Ordinary) |
5.00 |
|
050 Metre (Ordinary) |
5.00 |
|
1.00 Metre (Graduated at every cm) |
10.00 |
|
050 Metre (Graduated at every cm) |
10.00 |
|
(b) Fabric/plastic: |
|
|
10 m and above |
Rs. 6.00 for the 1st 10 metres. Plus Rs. 2.00 for every additional 5
metres |
|
5.00 Metres |
5.00 |
|
3.00 Metres |
5.00 |
|
2.00 Metres |
5.00 |
|
1.50 Metres |
5.00 |
|
1.00 Metre |
5.00 |
|
0.50 Metre |
5.00 |
|
(c) Woven: |
|
|
Capacity |
Fee per piece |
|
|
Rs. Ps. |
|
50 Metres |
Rs. 10.00 for the 1st 10 metres. Plus Rs. 5.00 for every additional 5
metres |
|
30 Metres |
-do- |
|
20 Metres |
-do- |
|
15 Metres |
-do- |
|
10 Metres |
-do- |
|
05 Metres |
5.00 |
|
02 Metres |
5.00 |
|
(d) Steel Tapes: |
|
|
Capacity |
Fee per piece |
|
|
Rs. Ps. |
|
50 Metres |
Rs. 10.00 for 1st 10 Metres. Plus Rs. 5.00 for every additional 5
metres. |
|
30 Metres |
-do- |
|
20 Metres |
-do- |
|
10 Metres |
-do- |
|
05 Metres |
5.00 |
|
04 Metres |
5.00 |
|
03 Metres |
5.00 |
|
02 Metres |
5.00 |
|
1.50 Metres |
5.00 |
|
1.00 Metre |
5.00 |
|
0.50 Metre |
5.00 |
|
(e) Folding Scales: |
|
|
|
Rs. Ps. |
|
1.00 Metre |
5.00 |
|
0.50 Metre |
5.00 |
|
(f) Surveying Chain: |
|
|
|
Rs. Ps. |
|
30 Metres |
30.00 |
|
20 Metres |
30.00 |
(4)
Non-Automatic Weighing instruments Mechanical
(analogue indication) belonging to ordinary and medium accuracy class:
|
Capacity |
Fee per piece |
|
|
Rs. Ps. |
|
400 tonnes |
2000.00 |
|
300 tonnes |
1500.00 |
|
200 tonnes |
1500.00 |
|
150 tonnes |
1000.00 |
|
100 tonnes |
1000.00 |
|
80 tonnes |
1000.00 |
|
60 tonnes |
1000.00 |
|
50 tonnes |
1000.00 |
|
40 tonnes |
1000.00 |
|
30 tonnes |
1000.00 |
|
25 tonnes |
1000.00 |
|
20 tonnes |
1000.00 |
|
15 tonnes |
1000.00 |
|
10 tonnes |
500.00 |
|
5 tonnes |
250.00 |
|
3 tonnes |
200.00 |
|
2 tonnes |
200.00 |
|
1500 Kg |
150.00 |
|
1000 Kg |
150.00 |
|
500 Kg |
150.00 |
|
300 Kg |
100.00 |
|
250 Kg |
100.00 |
|
200 Kg |
50.00 |
|
150 Kg |
50.00 |
|
100 Kg |
50.00 |
|
50 Kg |
50.00 |
|
30 Kg |
50.00 |
|
25 Kg |
30.00 |
|
20 Kg |
30.00 |
|
15 Kg |
20.00 |
|
10 Kg |
20.00 |
|
05 Kg |
20.00 |
|
03 Kg |
20.00 |
|
02 Kg |
20.00 |
|
01 Kg |
20.00 |
|
500 gaud below |
10.00 |
|
Person weighing machine excluding bathroom scale |
100.00 |
(5)
Beam Scale Class A and B:
|
|
Rs. Ps. |
|
200 Kg |
200-60 |
|
100 Kg |
150-00 |
|
50 Kg |
120-00 |
|
20 Kg |
120-00 |
|
10 Kg |
100.00 |
|
05 Kg |
80.00 |
|
02 Kg |
80.00 |
|
01 Ke |
80.00 |
|
500 g and below |
50.00 |
(6)
Beam Scales Class C and D:
|
|
Rs. Ps. |
|
1000 Kg |
100.00 |
|
500 Kg |
100.00 |
|
300 Kg |
100.00 |
|
200 Kg |
50.00 |
|
100 Kg |
50.00 |
|
50 Kg |
15.00 |
|
20 Kg |
15.00 |
|
10 Kg |
15.00 |
|
05 Kg |
10.00 |
|
02 Ke |
10.00 |
|
01 Kg |
10.00 |
|
500 g and below |
5.00 |
(7)
Weighing Instrument of High accuracy
class and Special Accuracy both Mechanical and Electronic:
|
Exceeding 50 tonnes |
Rs. Ps. 1500.00 |
|
Capacity |
Fee per piece |
|
|
Rs. Ps. |
|
Not exceed 50 tonnes but exceed 10 tonnes |
1000-00 |
|
Not exceed 10 tonnes but exceed 1 ton |
500.00 |
|
Nat exceed 1 ton |
300.00 |
|
but exceed 50 Kg |
|
|
Not exceed 50 Kg |
200.00 |
|
but exceed 10 Kg |
|
|
Not exceed 10 Kg |
120.00 |
(8)
Automatic Weighing Machine:
|
|
Rs. Ps. |
|
Exceeding 10 tonnes |
1000.00 |
|
Not exceed 10 tonnes |
500.00 |
|
but exceed 1 tonne |
|
|
Not exceed 1 ton |
250.00 |
|
but exceed 50 Kg |
|
|
Not exceed 50 Kg |
150.00 |
|
but exceed 10 Kg |
|
|
Not exceed 10 Kg |
100.00 |
(9)
Totalizing Machine:
|
|
Rs. Ps. |
|
(a) Independent machine |
1000.00 |
|
(b) As additional machine |
500:00 |
(10)
Volumetric Measuring Instruments:
|
(a) Dispensing pumps; each pump |
500.00 |
|
(b) Totalising counters |
250.00 |
|
(c) Other instruments exceeding 100 litres |
Rs. 250.00 for the 1st 100 litres. Plus Rs. 150 for every additional
100 litres or part thereof. Subject to a maximum of Rs. 5000. |
|
Not exceed 100 litres |
200.00 |
|
but exceed 50 litres |
|
|
Not exceed 50 litres |
150.00 |
|
but exceed 20 litres |
|
|
Not exceed 20 litres |
100.00 |
(11)
How Meters:
|
Flow rate upto 100 litres/min. |
1000.00 |
|
Above 100 litres but upto 500 litres/min. |
2000.00 |
|
Above 500 litres/min. |
5000.00 |
(12)
Linear Measuring Instrument:
|
Taxi, Autorikshaw Meters |
50.00 |
|
Other Meters |
Rs. 25.00 for the 1st 1000 m or part thereof. Plus Rs. 5.00 for every
additional 100 m or part thereof subject to maximum of Rs. 150.00 |
|
(13)
Clinical
Thermometer |
2.00 |
|
(14)
Water Meter |
25.00 |
(15)
Kitchen Scale:
|
Capacity |
Fee per piece |
|
|
Rs. Ps. |
|
500 g |
10.00 |
|
1 Kg |
10.00 |
|
2 Kg |
10.00 |
|
5 Kg |
10.00 |
|
10 Kg |
10.00 |
(16)
Tubular balance:
|
1 Kg |
10.00 |
|
5 Kg |
10.00 |
|
10 Kg |
10.00 |
|
20 Kg |
10.00 |
|
50 Kg |
10.00 |
(17)
Bathroom Scales:
|
120 Kg and above |
50.00 |
|
(18)
Baby-cum-Child
Weighing Scale |
20.00 |
(19)
Peg Measure
|
30 ml |
20.00 |
|
60 ml |
20.00 |
|
100 ml |
20.00 |
(20)
Electronic Weighing Instrument Medium
and Ordinary Accuracy:
|
400 tonnes |
2000.00 |
|
300 tonnes |
1500.00 |
|
200 tonnes |
1500.00 |
|
150 tonnes |
1000.00 |
|
100 tonnes |
1000.00 |
|
80 tonnes |
1000.00 |
|
60 tonnes |
1000.00 |
|
50 tonnes |
1000.00 |
|
40 tonnes |
1000.00 |
|
30 tonnes |
1000.00 |
|
25 tonnes |
1000.00 |
|
20 tonnes |
1000.00 |
|
15 tonnes |
1000.00 |
|
10 tonnes |
250.00 |
|
05 tonnes |
250.00 |
|
03 tonnes |
200.00 |
|
02 tonnes |
200.00 |
|
1500 Kg |
150.00 |
|
1000 Kg |
150.00 |
|
500 Kg |
150.00 |
|
300 Kg |
100.00 |
|
250 Kg |
100.00 |
|
200 Kg |
100.00 |
|
150 Kg |
100.00 |
|
100 Kg |
100.00 |
|
50 Kg |
100.00 |
|
30 Kg |
100.00 |
|
25 Kg |
100.00 |
|
20 Kg |
50.00 |
|
15 Kg |
50.00 |
|
10 Kg |
50.00 |
|
05 Kg |
50.00 |
|
03 Kg |
50.00 |
|
02 Kg |
50.00 |
|
01 Kg |
50.00 |
|
500 g and below |
50.00 |
|
Licence fee |
|
|
Manufacturer |
500.00 |
|
Repairer |
100.00 |
|
Dealer |
100.00]. |
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 or Additional Controller
of Legal Metrology 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.
[1] Inserted by GSR 149, dated 4-8-1992, w.e.f. 5-8-1992
[2] Inserted by GSR 149, dated 4-8-1992, w.e.f. 5-8-1992
[3] Substituted by GSR 149, dated 4-8-1992, w.e.f. 5-8-1992
[4] Inserted by GSR 149, dated 4-8-1992, w.e.f. 5-8-1992
[5] Inserted by GSR 149, dated 4-8-1992, w.e.f.. 6-8-1992
[6] Substituted by GSR 149, dated 4-8-1992, w.e.f. 5-8-1992
[7] Substituted by Notification No. FCS 61 EBT 97, dated
6-2-2002, w.e.f. 1-3-2002.