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 |