Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES UNDER THE WEIGHTS AND MEASURES ACT, 1902 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . RULES UNDER THE WEIGHTS AND MEASURES ACT, 1902 In exercise of the powers conferred by Section 3(a) of the Weights and Measures Act No. III of 1902, as amended by No. IX of 1927, and in supersession of rules sanctioned in Notification No. J. 864 legis. 16-09-37, dated 11th September, 1911, and Notification No. J. 879 Legis. 55-16-1, dated 5th September, 1917, the Government of His Highness the Maharaja of Mysore are pleased to prescribe the following rules for regulating the use of Weights and Measures of capacity in all parts of the State. 1. . :- Nothing in these rules shall have application to or interfere with the use of any system of Weights or Measures of capacity specified in Appendix A. 2. . :- The standard of weight shall be the "Mysore Seer" weight which is a mass of metal in the possession of Government equal in weight to 24 rupees (of 180 grains each) of the British Indian Currency. 3. . :- The standard of measure of capacity shall be the "Mysore Seer" measure which is a hollow bronze cylinder in the possession of Government and which, when filled to the brim, holds exactly 108 tolas' weight (each tola being 180 grains troy) of distilled water, at its maximum density and under the normal atmospheric pressure. 4. . :- (1) The standard seer weight and seer measure aforementioned shall be carefully secured in the State Huzur Treasury in the personal custody of the Officer in charge of that Treasury. (2) A duplicate copy of the standard seer weight and a duplicate copy of the standard seer measure shall be kept in the Office of the Director of Industries and Commerce in Mysore and the same shall be compared not less often than once in three years with the standards preserved in the State Huzur Treasury and corrected, if necessary. A register shall be maintained in the Office of the Director of Industries and Commerce in which the fact of such comparison and correction shall be entered and certified to by him and the Officer in charge of the State Huzur Treasury. 5. . :- All weights and measures of capacity used in the State shall be made of metal. The sides and bottoms of measures of capacity should be revetted or soldered. 6. . :- The use of the following weights and measures of capacity is hereby recognised. 7. . :- In the absence of usage or of an express or implied understanding to the contrary, it will be assumed that in measuring an article by any of the recognised measures of capacity, the measure is not heaped. but either is stricken with a round stick or roller, straight and of the same diameter from end to end or if the article sold cannot from its size or shape be conveniently stricken, is filled in all parts as nearly to the level of the brim as the size and shape of the article will admit. 8. . :- The shape of weights except where handles or depressions for lifting are provided shall, as far as possible, be such that both the upper and the under surfaces shall be flat and the horizontal sections shall be circular or rectangular. 9. . :- Measures of capacity shall be hollow cylinders, with as nearly as possible a plane base and an internal diameter equal to 51 per cent of the depth. A variation of 2 per cent on either side might be permitted without however altering the prescribed total cubical contents. 10. . :- Every weight except where the small size of the weight renders it impracticable shall have on its upper surface the denomination of such weight stamped or engraved in legible figures and letters. 11. . :- Every measure of capacity shall have on the outside top of such measure the denomination thereof stamped or engraved in legible figures and letters. 12. . :- Correct copies of the standards of weight and measure and also of the more commonly used weight and measures (i.e., multiples and sub-multiples of the standards) specified in Rule 6 shall be supplied b y the Director of Industries and Commerce to the offices mentioned in Section 2(2) of the Act as well as to every Amildar's Office and Police Station. These shall be verified not less often than once in three years by the Director of Industries and Commerce and shall be replaced whenever necessary. In all offices in which these copies are kept a register shall be maintained in which the fact of such verification shall be entered and attested by the Head of the Office and the Officer deputed for the purpose by the Director of Industries and Commerce. 13. . :- Subject to any directions that may be given by Government the Director of Industries and Commerce may empower one are more officers in his district to act as Inspectors of Weights and Measures, whose duty it will be to inspect Weights and Measures and weighing instruments in use. For this purpose and for the purpose of Section 153 of the Code of Criminal Procedure, they shall be deemed, in regard to the whole of the local area under their jurisdiction, to have been appointed officers in charge of the Police Station. 14. . :- One or more Testers may be appointed for any local area in a district by the Director of Industries and Commerce for testing the correctness of weights and measures of capacity and for stamping thereon the certificate of correctness thereof. Such Tester or Testers shall work under the control of Inspectors who are appointed under Rule 13 and who have jurisdiction over the area concerned. Testers shall maintain registers in the form prescribed by the Director of Industries and Commerce for keeping a correct record of their work of verification and stamping. 15. . :- Any person having in his possession weights or measures of capacity not yet tested and stamped as provided in these rules, may apply to the Tester appointed under rule 14 and present to him such weights and measures and get them tested and stamped as provided in these rules. 16. . :- The application for getting weights and measures of capacity tested and stamped shall be made in the form prescribed in Appendix B, which can be had from the testers or the Taluk Office. 17. . :- Government may from time to time prescribe the fees to be paid for testing and stamping weights and measures of capacity and may also waive such fees or reduce the rates of fees prescribed. Until otherwise ordered under the preceding rule a fee of half an anna on every weight or measure of capacity tested and stamped shall be recovered from the person presenting it for the purpose and credited to Government. 18. . :- The Tester shall test the correctness of the weights and measures of capacity presented to him for test if he finds that such weights and measures are made in conformity with the provisions of Rules 5, 8, 9, 10 and 11. The manner of testing shall be as provided in Appendix C. 19. . :- Every weight except where the small size of the weight renders it impracticable and every measure of capacity presented for test shall be verified and stamped with a stamp of correctness, the form of the stamp being as in the margin and the figures denoting the year of stamping being also impressed. 20. . :- If the Tester, after testing the weights and measures of capacity, is not satisfied with the correctness, of such weights and measures, he shall return unstamped such weights and measures of capacity to the owner thereof, together with a statement duly attested by him briefly specifying the reasons for which stamping is refused. 21. . :- A person whose application for the testing and stamping of weights and measures of capacity presented by him in refused compliance by a Tester, may submit an appeal to the Inspector of the area concerned and the decision of the Inspector shall be final. 22. . :- The Tester shall on no account make any alteration or adjustment in the weights and measures of capacity presented for testing with a view to make them accurate.