 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Standards of Weights and Measures Act, 1976 46. Manufacturers, etc., who send any weight and measure to any other State to submit return to the Controller. – Every manufacturer, dealer or other person in a transferor State, who sends to, or delivers in, any transferee State any weight or measure, whether of the first or of the second category, shall- (a) Submit such periodical returns as may be prescribed, to the Controller of the transferor State with regard to such dispatch, delivery or transfer and specify in such returns the particulars of the weight or measure which has been sent to, or delivered in, the transferee State; (b) Specify in such periodical returns the particulars of the person to whom such weight or measure has been sent, or delivered in the transferee State; and (c) Forward a copy of such periodical returns to the Controller of the transferee State.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back