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Contents
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Sections
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Particulars
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Chapter I
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Preliminary
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1
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Short title, extent and commencement
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2
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Definitions
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3
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Provisions of this Act to override provisions of any other law
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Chapter II
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Standard Weights and Measures
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4
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Units of weights and measures to be based on metric system
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5
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Base unit of weights and measures
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6
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Base unit of numeration
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7
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Standard units of weights and measures
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8
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Standard weight, measure or numeral
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9
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Reference, secondary and working standard
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10
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Use of weight or measure for particular purposes
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11
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Prohibition of quotation, etc., otherwise than in terms of standard units of weight, measure or numeration
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12
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Any custom, usage, etc., contrary to standard weight, measure or numeration to be void
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Chapter III
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Appointment and Powers of Director, Controller and
Legal Metrology Officers
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13
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Appointment of Director, legal metrology officers and other employees
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14
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Appointment of Controller, legal metrology officers and other employees
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15
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Power of inspection, seizure, etc
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16
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Forfeiture
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17
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Manufacturers, etc., to maintain records and registers
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18
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Declarations on pre-packaged commodities
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19
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Registration for importer of weight or measure
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20
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Non-standard weights and measures not to be imported
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21
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Training in Legal Metrology
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22
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Approval of model
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23
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Prohibition on manufacture, repair or sale of weight or measure without licence
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Chapter IV
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Verification And Stamping of Weight or Measure
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24
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Verification and stamping of weight or measure
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Chapter V
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Offences and Penalties
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25
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Penalty for use of non- standard weight or measure
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26
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Penalty for alteration of weight and measure
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27
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Penalty for manufacture or sale of non-standard weight or measure
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28
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Penalty for making any transaction, deal or contract in contravention of the prescribed standards
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29
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Penalty for quoting or publishing, etc., of non-standard units
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30
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Whoever-Penalty for transactions in contravention of standard weight or measure
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31
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Penalty for non-production of documents, etc.
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32
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Penalty for failure to get model approved
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33
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Penalty for use of unverified weight or measure
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34
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Penalty for sale or delivery of commodities, etc., by non-standard weight or measure
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35
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Penalty for rendering services by non-standard weight, measure or number
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36
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Penalty for selling, etc., of non-standard packages
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37
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Penalty for contravention by Government approved Test Centre
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38
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Penalty for non-registration by importer of weight or measure
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39
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Penalty for import of non-standard weight or measure
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40
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Penalty for obstructing Director, Controller or legal metrology officer
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41
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Penalty for giving false information or false return
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42
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Vexatious search
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43
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Penalty for verification in contravention of Act and rules
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44
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Penalty for counterfeiting of seals, etc
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45
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Penalty for manufacture of weight and measure without licence
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46
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Penalty for repair, sale, etc., of weight and measure without licence
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47
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Penalty for tampering with licence
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48
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Compounding of offences
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49
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Offences by companies and power of court to publish name, place of business, etc., for companies convicted
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50
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Appeals
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51
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Provisions of Indian Penal Code and Code of Criminal Procedure not to apply
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52
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Power of the Central Government to make rules
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53
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Power of State Government to make rules
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54
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Delegation of Powers
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55
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Act not to apply in certain cases
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56
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Existing Director, Controller and legal metrology officer not to be affected by the new qualification to be prescribed
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57
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Repeal of the Standards of Weights and Measures Act, 1976 and Standards of Weights and Measures (Enforcement) Act, 1985
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