Standards of Weights and Measures (Enforcement) Act, 1985

[Act No. 54 of 1985]

[4th September, 1985]

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Act not to apply to inter-State trade or commerce
3	Definitions
4	Provisions of this Act to override the provisions of any other law except the Standards Act
Chapter II	Appointment of Controllers, Inspectors and Other Officers
5	Appointment of Controllers, Inspectors and other officers and staff
6	Power to authorise Inspector to adjust weights or measures
7	Controller and officers appointed under this Act to be public servants
8	Protection of action taken in good faith
Chapter III	General Provisions in Relation to Standard Weights and Measures
9	Prohibition of use of weights and measures other than standard weights and measures
10	Use of weights only or measures only in certain cases
11	Prohibition of quotations, etc., otherwise than in terms of standard weight or measure
Chapter IV	Custody and Verification of Standard Equipments
12	Custody and verification of reference standards
13	Preparation of secondary and working standards
14	Verification, stamping and custody of secondary or working standards
15	Secondary or working standard which may not be stamped
Chapter V	Registration of Users of Weights and Measures
16	Persons using weights or measures for transactions or industrial production or for protection to get themselves registered
17	Procedure of registration
18	Punishment for non-registration
Chapter VI	Manufacture, Repair or Sale of Weights or Measures
19	Prohibition on the manufacture, repair or sale of weights or measures without licence
20	Suspension and cancellation of licence
21	Manufacture of weights or measures
22	Prohibition of sale or use of unstamped weights or measures
23	Manufacturer, etc., to maintain records and registers
Chapter VII	Verification and Stamping of Weights or Measures
24	Verification and stamping of weights or measures
25	Display of certificate of verification
26	Validity of weights or measures duly stamped
Chapter VIII	Inspection, Search, Seizure and Forfeiture
27	Power to inspect
28	Power of Inspector to require production of weight or measure or records for inspection
29	Power of Inspector to enter premises
30	Power to search
31	Power of Inspector to seize any weight or measure
32	Forfeiture
Chapter IX	Provisions with Regard to the Sale and Distribution of Commodities in Packaged Form within the State
33	Provisions of the Standards Act and the rules made there under relating to commodities in packaged form to apply to commodities in packaged form sold or distributed within the State
Chapter X	Provisions with Regard to any Custom or Usage Relating to The Sale of Any Commodity, Whether by Quantity or Number, and Sale of Commodities by Heapse
34	Custom or usage requiring delivery of additional quantities to cease
35	Sale by heaps
36	Penalty for manufacturing, etc., of non-standard weights or measures
37	Penalty for counterfeiting of seals, etc.
38	Penalty for sale or delivery of commodities, etc., by nonstandard weight or measure
39	Penalty for keeping non-standard weights or measures for use and for other contraventions
40	Penalty for contravention of section 10
41	Penalty for contravention of section 11
42	Penalty for contravention of section 19
43	Penalty for contravention of section 20
44	Penalty for contravention of section 21
45	Penalty for contravention of section 22
46	Penalty for contravention of section 23
47	Penalty for contravention of section 24
48	Penalty for contravention of section 28
49	Penalty for contravention of section 29
50	Penalty for contravention of sections 30 and 31
51	Penalty for contravention of section 33
52	Penalty for contravention of section 35
53	Penalty for tampering with licence
54	Penalty for selling or delivering rejected weights and measures
55	Penalty for personation of officials
56	Penalty for giving false information or maintaining false records or registers
57	Wilful verification or disclosure in contravention of Law
58	Vexatious search
59	Penalty for contraventions not separately provided for
60	Presumption to be made in certain cases
61	When employer to be deemed to have abetted an offence
62	Offences by companies
63	Cognizance of offences
64	Summary trial of certain offences
65	Compounding of offences
66	Provisions of Indian Penal Code (45 of 1860) not to apply to any offence under this Act
Chapter XI	Miscellaneous
67	Transfer or transmission of business
68	Licences neither saleable nor transferable
69	Appeals
70	Levy of fees
71	Delegation of powers
72	Power to make rules
73	Power of State Government to make provisions of the Standards Act relating to approval of models applicable to models of weights or measures intended to be used exclusively within the State
74	Act not to apply in certain cases
75	Repeal and savings