Standards of Weights and Measures Act, 1976

Contents
Sections	Particulars
Part I	Provisions Applicable To Every Part
1	Short title, extent and commencement
2	Definitions
3	Provisions of this Act to override the provisions of any other law
Part II	Establishment Of Standards Of Weights And Measures
Chapter I	Standard Units
4	Units of weight or measure to be based on metric system
5	Base unit of length
6	Base unit of mass
7	Base unit of time
8	Base unit of electric current
9	Base unit of thermodynamic temperature
10	Base unit of luminous intensity
11	Base unit of amount of substance
12	Supplementary, derived, special and other units of weight or measure-Their symbols, definitions, etc.
13	Base unit of numeration
14	Standard unit of weight or measure
Chapter II	Physical Representation Of Standard Units
15	National prototypes
16	National standards
17	National prototype and national standard how to be kept
18	Reference, secondary and working standards
19	Power to Central Government to prescribe physical characteristics, etc., of weights and measures
Chapter III	Standard Weights And Measures
20	Standard weight or measure
21	Use of non -standard weight or measure prohibited
22	Manufacture, of non-standard weight or measure prohibited
23	Prohibition with regard to inscriptions, etc.
Chapter IV	Custody And Verification Of Standard Equipments
24	Supply, etc. of reference standards
25	Preparation and custody of secondary or working standards
26	Verification, stamping, etc. of secondary or working standards
27	Secondary or working standard which may be stamped
Part III	Appointment And Powers Of Director And Other Staff
28	Appointment of Director and other staff
29	Power of inspection, etc.
30	Forfeiture
Part IV	Inter-State Trade Or Commerce In Weight, Measure Or Other Goods
Chapter I	Applicability Of This Part
31	Part IV to apply to interstate trade or commerce only
Chapter II	General
32	Use of weights only or measures only in certain cases
33	Prohibition of quotations, etc. otherwise than in terms of standard units of weights, measures or numeration
34	Any custom, usage, etc, contrary to standard weight, measure or numeration to be void
35	Manufacturers, etc. to maintain records and registers
Chapter III	Approval Of Models
36	Approval of models
37	License to manufacture weights or measures when to be issued
38	Weight or measure to contain number of the approved model, etc.
Chapter IV	Commodities In Packaged Form Intended To Be Sold Or Distributed In The Course Of Inter-State Trade Or Commerce
39	Quantities and origin of commodities in packaged form to be declare
Chapter V	Verification And Stamping Of Weights And Measures Sent From One State To Another
40	Definitions
41	Verification and stamping of weights and measures sent from one State to another
42	Weight or measure of the first category to be presumed to be correct throughout the territory of India
43	Weight or measure of the first category not to be sold or used in any State unless it is stamped in the transfer or State
44	Weights or measures of the second category received from transferor State to be produced before the local Inspector of the transferee State
45	Procedure when any weight or measure is transferred from a transferee State to another State
46	Manufacturers, etc., who send any weight and measure to any other State to submit return to the Controller
Part V	Import And Export Of Weights And Measures
Chapter I	Registration Of Exporters And Importers
47	Persons exporting or importing any weight or measure to get themselves registered
Chapter II	Export And Import Of Weights, Measures And Commodities In Packaged Form
48	Conditions under which export of non-standard weights and measures and other goods may be made
49	Non-metric weight or measure not to be imported
Part	Offences And Their Trial
50	Penalty for use of non-standard weights or measures
51	Penalty for contravention of Sec. 18
52	Penalty for contravention of Sec. 22
53	Penalty for contravention of Sec. 23
54	Penalty for contravention of Sec. 29
55	Penalty for contravention of Sec. 32
56	Penalty for contravention of Sec. 33
57	Penalty for contravention of Sec. 34
58	Penalty for contravention of Sec. 35
59	Penalty for contravention of Sec. 36
60	Penalty for manufacture of weights or measures unless approval of model is in force
61	Penalty for contravention of Sec. 38
62	Penalty for sale, etc. of unverified weights or measures in the course of Inter-State trade or commerce
63	Penalty for contravention of Sec. 39
64	Penalty for contravention of Sec. 47
65	Penalty for contravention of Sec. 48
66	Penalty for contravention of Sec. 49
67	Penalty where no specific penalty is provided
68	Presumption to be made in certain cases
69	Penalty for personation of officials
70	Penalty for giving false information or false returns
71	Vexatious actions
72	Cognizance of offences, etc.
73	Compounding of offences
74	Offences by companies and power of Court to publish name, place of business, etc. of companies convicted'
75	Provisions of Indian Penal Code not to apply to any offence punishable under this Act
Part VII	Training
76	Establishment of a Training Institute and provisions for training there at
77	Training at other places
Miscellaneous
78	Survey and statistics
79	Conversion of non-metric weights and measures into standard units of weights or measures
80	Non-metric weight or measure not to be mentioned in any document, etc. or to form the basis of any contract after the commencement of this Act
81	Appeals
82	Levy of fees
83	Power to make rules
84	Continuance of certain weights and measures during transitional period
85	Repeal and savings
	Schedule

(Act No. 60 of 1976)1

[8^th April, 1976]

An Act to establish standards of weights and measures, to regulate inter-State trade or commerce in weights, measures and other goods which are sold or distributed by weight, measure or number, and to provide for matters connected therewith or incidental thereto

Be it enacted by Parliament in the Twenty-seventh Year of the Republic of India as follows: