| 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 |
