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The Legal Metrology Act, 2009

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


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