Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com STANDARDS OF WEIGHTS AND MEASURES (GENERAL) RULES, 1987 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement 2. Definitions CHAPTER 2 :- Specifications of Standards of Weights and Measures 3. Reference standards 4. Secondary standards 5. Working standards 6 . Power to specify any other reference, secondary or working standard measurements CHAPTER 3 :- Specifications of Standard Equipment 7. Reference standard balances 8. Secondary standard balances 9. Working standard balances 10. Power to specify the standard equipment CHAPTER 4 :- Weights or measures and weighing and measuring instruments 11. Weights 12. Measures (other than measuring Instruments) 13. Weighing and measuring Instruments 14. Weight or measure for domestic use 15. Provisions relating to existing weights and measures 16. Procedure for carrying out calibration of vehicle tanks etc CHAPTER 5 :- Export and Import of Weights and Measures 17. Registration of exporter and importer 1 8 . Conditions, etc. for manufacture of a weight or measure exclusively for export 19. Prohibition on sale of non-standard weight or measure within the country 20. Maintenance of record in relation to non-standard weight or measure 21. Sample checking of weight and measure 22. Checking of non-standard weights and measures sample which are to be exported CHAPTER 6 :- Non-Standard Weight or Measure to be used for Scientific investigation or Research 2 3 . Permission to get manufactured non-standard weight or measure for scientific Investigation or research CHAPTER 7 :- Miscellaneous 24. The manner of disposal of goods seized under this Act 25. Time within which unverified weight and measure to be verified and stamped 26. Register and records to be maintained by persons referred to in Sec. 35 27. Scale of fee 28. Use of regional languages SCHEDULE 1 :- FIRST SCHEDULE SCHEDULE 2 :- SECOND SCHEDULE SCHEDULE 3 :- THIRD SCHEDULE SCHEDULE 4 :- FOURTH SCHEDULE SCHEDULE 5 :- FIFTH SCHEDULE SCHEDULE 6 :- SIXTH SCHEDULE SCHEDULE 7 :- SEVENTH SCHEDULE-HEADING-A SCHEDULE 8 :- EIGHTH SCHEDULE SCHEDULE 9 :- NINTH SCHEDULE SCHEDULE 10 :- TENTH SCHEDULE SCHEDULE 11 :- ELEVENTH SCHEDULE SCHEDULE 12 :- TWELFTH SCHEDULE STANDARDS OF WEIGHTS AND MEASURES (GENERAL) RULES, 1987 G.S.R. 619(E), dated 1st July, 1987.- In exercise of the powers conferred by Section 83 read with Section 22 of the Standards of Weights and Measures Act. 1976 (60 of 1976), the Central Government hereby makes the following rules, namely,- CHAPTER 1 Preliminary 1. Short title and commencement :- (1) These rules may be called the Standards of Weights and Measures (General) Rules, 1987. (2) They shall come into force on the date of their notification in the official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) 'Act' means the Standards of Weights and Measures Act, 1976 (60 of 1976); (b) 'protection' means the utilisation of any weight or measure or any reading obtained with the help of any weight or measure, for the purpose of determining, whether or not only step is required to be taken to safeguard the well-being of any human being or animal, or to protect any commodity, vegetation or thing, whether individually or collectively; (c) 'Schedule' means a Schedule appended to these rules: (d) 'section' means a section of Act; (e) words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act. CHAPTER 2 Specifications of Standards of Weights and Measures 3. Reference standards :- (1) Every reference standard weight shall conform as regards denomination, material used in construction, and design, to the specifications laid down in Part I of the First Schedule. (2) The maximum permissible error in respect of any reference standard weight, on verification or re-verification after adjustment, shall be such as is specified in Part I of the First Schedule. (3) Every reference standard metre bar shall conform, as regards material used in construction, and design, to the specifications laid down in Part II of the First Schedule. (4) The maximum permissible error in respect of any reference standard metre bar, on verification or re-verification, shall be such as is specified in Part II of First Schedule. 4. Secondary standards :- (1) Every secondary standard weight shall conform, as regards denomination, material used in construction, and design, to the specifications laid down in Part I of the Second Schedule. (2) The maximum permissible error in respect of any secondary standard weight, on verification or re-verification after adjustment, shall be such as is specified in Part I of the Second Schedule. (3) Every secondary standard metre bar shall conform, as regards material used in construction, and design, to the specifications laid down in Part II of the Second Schedule. (4) The maximum permissible error in respect of any secondary standard metre bar, on verification or re-verification, shall be such as is specified in Part II of the Second Schedule. (5) Every secondary standard capacity measure shall conform, as regards denomination, material used in construction, and design, to the specifications laid down in Part III of the Second Schedule. (6) The maximum permissible error in respect of any secondary standard capacity measure, on verification or re-verification after adjustment, shall be such as is specified in Part III of the Second Schedule. 5. Working standards :- (1) Every working standard weight shall conform as regards denomination, material used in construction, and design, to the specifications laid down in Part I of the Third Schedule. (2) The maximum permissible error in respect of any working standard weight, on verification or re-verification after adjustment, shall be such as is specified in Part I of the Third Schedule. (3) Every working standard metre bar shall conform as regards material used in construction, and design, to the specifications laid down in Part II of the Third Schedule. (4) The maximum permissible error In respect of any working standard metre bar, on verification or re-verification, shall be such as Is specified In Part II of the Third Schedule. (5) Every working standard capacity measure shall conform, as regards denomination, material used in construction, and design, to the specifications laid down in Part III of the Third Schedule. (6) The maximum permissible error in respect of any working standard capacity measure, on verification or re-verification after adjustment, shall be such as specified in Part III of the Third Schedule. 6. Power to specify any other reference, secondary or working standard measurements :- (1) Any other reference standard, or secondary standard, or working standard shall conform as regards the denomination, material used in construction, and design, to such specifications as the Central Government may, from time to time, by notification, specify. (2) The maximum permissible error in relation to such other reference standard, or secondary standard, or working standard shall be such as the Central Government may, from time to time, by notification, specify and different maximum permissible error may be specified in relation to different types of reference standards, or secondary standards, or working standards. CHAPTER 3 Specifications of Standard Equipment 7. Reference standard balances :- (1) A set of reference standard balances shall be maintained at every place where the reference standard weights are kept for the purpose of verification of secondary standards. (2) The number, types and specifications of such balances shall be as are specified in Part I of the Fourth Schedule. (3) Every reference standard balance shall be verified at least once in six months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities as are specified in Part I of the Fourth Schedule. 8. Secondary standard balances :- (1) A set of secondary standard balances shall be maintained at every place where secondary standard weights are kept for the purpose of verification of working standards. (2) The number, types and specifications of such balances shall be as are specified in Part II of the Fourth Schedule. (3) Every secondary standard balance shall be verified at least once in six months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities as are specified in Part II of the Fourth Schedule. 9. Working standard balances :- (1) A set of working standard balances shall be maintained at every place where working standard weights are kept for the purpose of verification of weights intended to be used for transaction, or protection, or industrial production. (2) The number, types and specifications of such balances shall be as are laid down in Part III of the Fourth Schedule. (3) Every working standard balance shall be verified at least once in six months and shall be adjusted, if necessary, to make it correct within the limits of sensitivity and other metrological qualities as are specified in Part III of the Fourth Schedule. 10. Power to specify the standard equipment :- The Central Government may, by notification, specify such other standard equipment as it may think necessary to carry out the provisions of the Act and every such standard equipment shall conform, as regards the metrological qualities, to such specifications as the Central Government may, in the same notification or subsequent notification, specify. CHAPTER 4 Weights or measures and weighing and measuring instruments 11. Weights :- (1) Save as otherwise provided in these rules, every weight used or intended to be used- (a) in any transaction, or (b) for industrial production, or (c) for protection, shall conform, as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, to the corresponding specifications laid down for such weight In the Fifth Schedule. (2) The maximum permissible error in respect of such weight shall be such as is specified in the Fifth Schedule. (3) Nothing in this rule shall apply to the product of an industry which is required, by or under any law for the time being in force, to conform to any other specifications with regard to the matters specified in sub-rule (1) or sub-rule (2), if, under such law, the product is required to conform to the specifications laid down by the International Organization of Legal Metrology with regard to the matters aforesaid. 12. Measures (other than measuring Instruments) :- (1) Every measure used or intended to be used for- (a) any transaction, or (b) industrial production, or (c) protection, shall conform, as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, to the corresponding specifications laid down for such measure in the Sixth Schedule. (2) The maximum permissible error in such manner shall be such as is specified in the corresponding specifications laid down for such measure in the Sixth Schedule. 13. Weighing and measuring Instruments :- (1) Every weighing instrument used or intended to be used- (a) in any transaction, or (b) for industrial production, or (c) for protection, shall conform, as regards physical characteristics, configuration, constructional details, materials, performances, tolerances and such other details, to the corresponding specifications laid down for such weighing instrument in heading B of the Seventh Schedule: Provided that, for a period of 1 [ten years] from the commencement of these rules, it shall be lawful to make or manufacture any weighing instrument in accordance with the provisions mentioned under heading A of the Seventh Schedule, and every weighing instrument made or manufactured during the period aforesaid in accordance with the provisions of the said heading A shall, so long as such instruments lasts, be deemed to have been lawfully made or manufactured in accordance with the provisions of these rules. (2) Every measuring instrument used or intended to be used- (a) in any transaction, or (b) for industrial production, or (c) for protection, shall conform, as regards physical characteristics, configuration, constructional details, materials, performance, tolerances and such other details, to the corresponding specifications laid down for such measuring instrument in the Eighth Schedule. (3) The maximum permissible error on such weighing or measuring instrument shall be such as is specified in the corresponding specifications laid down for such weighing or measuring instrument in the Seventh Schedule or as the case may be in the Eighth Schedule. 1. Subs. by G.S.R. 354 (E), dated 15th July, 1991 (w.e.f. 15th July, 1991). 14. Weight or measure for domestic use :- (1) Every weight or measure specified in the Ninth Schedule which is intended exclusively for domestic use or for any use other than in any transaction, or for protection or for Industrial production, shall conform, as regards the metrological characteristics and qualities, configuration, constructional details and materials used in construction, to the corresponding specifications laid down in the Ninth Schedule. (2) Every manufacturer who manufactures any weight or measure which Is not specified in the Ninth Schedule and which is intended exclusively for domestic use or for any use other than use in any transaction, or for protection or for industrial production, shall forward the specifications as regards the metrological characteristics and qualities, configuration, constructional details and materials used in construction, to the Director to enable him to circulate such specification to the Controllers for the purpose of verification of such weight or measure. 15. Provisions relating to existing weights and measures :- Any weight or measure which confirms to the specifications laid down by or under any State or Central law shall, if such specifications are in force at the commencement of these rules, continue to be regarded as standards weight or measure for a period of three years from such commencement notwithstanding that such weight or measure does not conform to the specifications laid down in the First to Ninth Schedule (both inclusive) to these rules and every such weight or measure shall be so modified during the period of three years aforesaid as to make them conform to the specifications laid down in these rules : Provided that if the Director is satisfied that the period beyond three years is necessary for carrying out the modification in such weight or measure, he may extend the period for such further period, not exceeding one year, as he may think fit. 16. Procedure for carrying out calibration of vehicle tanks etc :- The procedure for carrying out calibration of vehicle tanks etc. shall be as is specified in the Ninth-A Schedule. CHAPTER 5 Export and Import of Weights and Measures 17. Registration of exporter and importer :- (1) Every manufacturer or dealer of weight or measure who intends to export or import any weight or measure shall apply to the Director, through the Controller of the State in which he carries on such business, for registration of his name as exporter or importer or both, as the case may be, in the form specified in the Tenth Schedule. (2) Every person carrying on the business of export or import or both, immediately before the commencement of these rules, shall, within ninety days of such commencement, make an application to the Director through the Controller of the State in which he carries on such business, for registration as an exporter or importer or both. (3) Every application received by the Controller under sub-rule (1) or sub-rule (2), as the case may be, shall be forwarded by him to the Director with a report as to the antecedents and technical capabilities of the applicant. (4) Nothing in this rule shall take away or abridge the right of any person referred to in sub-rule (2) to carry on the business of exporting or Importing of any weight oi measure until he has been informed by the Director in writing that he cannot be registered as an exporter or importer or both, and on receipt of such letter he shall stop forthwith the export or import of any weight or measure : Provided that registration of a person carrying on, at the commencement o these rules, the business of exporting or importing weights or measures shall not be refused except after giving him a reasonable opportunity of showing cause against the proposed action. (5) Every application for the registration of an exporter or importer shall be submitted to the Director, In the manner aforesaid, together with the fee specified in the Twelfth Schedule, at least one month before the date on which export or import is proposed to be made. (6) The registration of a person as an exporter or importer shall remain effective for a period of five years from the date of such registration. (7) On the expiry of the period of registration as an exporter or importer, the Director may, on the application of the registered exporter or importer and on payment of the prescribed fee, renew registration for a like period. (8) The registration or renewal of the registration of a person as an exporter or importer or both may be suspended or revoked before the expiry of the period of validity thereof. If the Director is satisfied after an inquiry, and after giving to the person concerned a reasonable opportunity of being heard, that any statement made by such person in the application for registration or renewal of registration was false or incorrect in material particulars or that such person has contravened any provision of the Act or rules made thereunder or any term or condition of such registration. 18. Conditions, etc. for manufacture of a weight or measure exclusively for export :- (1) The provisions of this rule shall apply to weights or measures which are made or manufactured exclusively for the purpose of export. (2) No non-standard weight or measure shall be made or manufactured by any person unless he has obtained the previous permission from the Central Government : Provided that it shall be lawful for any person, who, at the commencement of these rules,- (a) is bona fide carrying on the business of export of non-standard weights and measures, or (b) has a firm offers for the export of any non-standard weight or measure, to continue the manufacture of non-standard weights and measures untill he is informed by the Central Government in writing that the permission to manufacture non-standard weight or measure cannot be granted to him. (3) Every person intending to manufacture any non-standard weight or measure for the purpose of export shall make an application for permission to the Central Government on payment of a fee of rupees fifty for such permission authorising him to manufacture such weight or measure and shall in such application indicate.- (a) his name and full address; (b) location of the factory In which such weight or measure is proposed to be manufactured; (c) description of weight or measure proposed to be manufactured; (d) documentary or other evidence indicating the existence of a firm contract for the export aforesaid or where there Is no such firm contract for export, documentary or other evidence indicating that there is likely to be a demand for the export of non-standard weight or measure. (4) The Central Government shall. If It is satisfied from the documentary or other evidence produced by the applicant or otherwise that the applicant intends bona.Jide to manufacture non- standard weight or measure for export, grant the permission authorising him to manufacture such weight or measure : Provided that the Central Government may, if it is satisfied that the applicant has, contravened any of terms and conditions of the permission or that weights or measures manufactured by the applicant have found their way into the Indian market or that the applicant had made any statement in his application for the permission which Is false in material particulars or he had concealed some material particulars, cancel the permission : Provided further that no permission shall be cancelled except after giving to the applicant a reasonable opportunity of showing cause against the proposed action. (5) Every permission granted under sub-rule (4) shall remain valid for a period of one year and shall be renewed for a like period on payment of a like fee unless the Central Government is satisfied that the applicant has made any statement in his application which is false in material particulars or that he had concealed some material particulars or had contravened any provision of the Act or any rule made thereunder: Provided that no order for the refusal to renew a licence shall be made by the Central Government except after giving the applicant a reasonable opportunity of showing cause against the proposed action. (6) Every person who is granted permission under this rule shall submit to the Central Government, at the end of the calander year, a statement as to the quantity of the non-standard weights and measures exported by him and the particulars of the person to whom such export has been made. 19. Prohibition on sale of non-standard weight or measure within the country :- No non-standard weight or measure made or manufactured exclusively for export shall be sold or otherwise distributed within the territory of India. 20. Maintenance of record in relation to non-standard weight or measure :- Every person who makes or manufactures any non-standard weight o r measure for export shall maintain a monthly record of the number of such non- standard weights or measures manufactured by him, number of weights or measures already exported by him, and number of weights or measures in stock or under production. The record so maintained shall be open to inspection by any officer authorised by the Central Government in this behalf. 21. Sample checking of weight and measure :- (1) Standard weights or measures which are intended for export shall not ordinarily require any verification and stamping, but if the party to whom the export is to be made so requires, a sample checking of such weight or measure shall be made by such agency as the Central Government may specify in this behalf, and thereupon the agency so specified shall, after checking the weight or measure, issue a certificate indicating whether or not such weight or measure conforms to the requirements of the Act and the rules made thereunder. (2) The weight or measure to be checked as sample under this rule shall be selected at random and proper records shall be maintained with regard to the sample checking so made. (3) The Central Government shall, while specifying the agency for checking the weight or measure, ensure that the agency completes the checking well in time so that the export of the weight or measure is not delayed by reason of such checking. 22. Checking of non-standard weights and measures sample which are to be exported :- (1) Non-standard weight or measure, which is made or manufactured exclusively for export, shall not ordinarily require any verification and stamping, but If the party to whom the export is to be made so requires, a sample checking of such weight or measure shall be made by such agency as the Central Government may specify in this behalf; and thereupon the agency so specified shall, after checking the weight or measure, Issue a certificate indicating whether or not such weight or measure conforms to the specifications given by the party to whom the export is to be made or, where the party aforesaid has not given any specification, whether the weight or measure conforms to the specifications laid down by the manufacturer. (2) The weight or measure to be checked as sample under this rule shall be selected at random and proper records, shall be maintained with regard to the sample checking so made. (3) The fee for checking of any non-standard weight or measure shall be- (i) if it is similar to any standard weight or measure, equal to the fee leviable for the verification and stamping of such standard weight or measure: and (ii) where such non-standard weight or measure is not similar to any standard weight or measure, the Central Government may specify such amount as fees as is commensurate with the labour involved in checking the non-standard weight or measure. (4) The Central Government shall, while specifying the agency for checking the non-standard weight or measure, ensure that the agency completes the checking well in time so that the export of such weight or measure is not delayed by reason of such checking. CHAPTER 6 Non-Standard Weight or Measure to be used for Scientific investigation or Research 23. Permission to get manufactured non-standard weight or measure for scientific Investigation or research :- Where the manufacture of any non-standard weight or measure is needed exclusively for the purpose of scientific investigation or research, the person needing such non-standard weight or measure shall make an application to the Central Government for permission to get such non-standard weight or measure manufactured and on receipt of such application, if the Central Government is satisfied that the manufacture of such non-standard weight or measure is needed for the purpose aforesaid, it may authorise the applicant to get the non-standard weight or measure needed by him manufactured by such manufacturer as he may think fit, and thereupon, it shall be lawful for such manufacturer to manufacture the said non-standard weight or measure in accordance with the specifications given by the applicant. Explanation.-For the purpose of this rule, a non-standard weight or measure means a weight or measure which is, or is proposed to be, manufactured in accordance with any unit of weight or measure, other than standard unit of weight or measure specified by or under the Act. CHAPTER 7 Miscellaneous 24. The manner of disposal of goods seized under this Act :- (1) Where any goods seized under sub-section (1) of Section 29 are subject to speedy or natural decay, the Director or any person authorised by him in this behalf shall have the goods weighed or measured on a verified weighing or measuring instrument available with him or near the place of seizure and enter the actual weight or measure of the goods in a form specified by the Director for this purpose and shall obtain the signature of the trader or his agent or such other person who has committed the offence. The goods in question shall, after such weighing or measuring be returned to the trader or the purchaser as the case may be : Provided that If the trader or his agent or the other person (who has committed the offence) refuses to sign the form, the Director or the person authorised by him in this behalf shall obtain the signature of not less than two persons present at the time of such refusal by the trader or his agent or other person. (2) Where the goods seized under sub-section (1) are contained in a package and the package is false or does not conform to the provisions of the Act or any rules made thereunder and the goods in such package are subject to speedy or natural decay, the Director or any person authorised by him in this behalf, so far as may be, may dispose of the goods in such package In accordance with the provisions of sub-rule (1). (3) Where the goods seized under sub-rule (1) are not subject to speedy or natural decay, the Director or any person authorised by him in this behalf may retain the package for the purpose of prosecution under this Act after giving the trader or his agent or the other person (who has committed the offence) a notice of such seizure. 25. Time within which unverified weight and measure to be verified and stamped :- No unverified weight or measure, seized under Section 29 , shall be forfeited if the person, from whom such weight or measure was seized, agrees to get the same verified and stamped within a period of ten days or such extended period from the date of such seizure; and for this purpose, the person making the seizure of such weight or measure shall afford a reasonable opportunity by returning such weight or measure exclusively for the verification and stamping. 26. Register and records to be maintained by persons referred to in Sec. 35 :- Every person referred to in sub-section (1), of Section 35 shall maintain a register in the appropriate form set out in the Eleventh Schedule. 27. Scale of fee :- The scale of fees to be collected for the service specified in Column (2) of the Twelfth Schedule shall be at the rate specified in Column 3 of the said Schedule. 28. Use of regional languages :- A ny legend or denomination specified in any Schedule to these rules, which is required to be Indicated on any weight or measure in English, or in Devanagri Script, may also be indicated (in addition to English or Devanagri) on such weight or measure in such regional language as the manufacturer may consider to be practicable. SCHEDULE 1 FIRST SCHEDULE (See rule 3) Denomination, materials, shape and permissible errors, In respect of reference standards PART I Reference Standard Weight 1. Denominations.- Kilogram series Gram series Milligram series 5 500 500 2 200 200 2 200 200 1 100 100 50 50 20 20 20 20 10 10 5 5 2 2 2 2 1 1 SCHEDULE 2 SECOND SCHEDULE (See rule 4) Denominations, materials, shape and permissible Errors inrespect of secondary standards PART I Secondary Standard Weights 1. Denominations.- Kilogram series Gram series Milligram series 10 500 500 5 200 200 2 200 200 2 100 100 1 50 50 20 20 20 20 10 10 5 5 2 2 2 2 1 1 SCHEDULE 3 THIRD SCHEDULE (See rule 5) Denominations, material, shape and permissible Errors inrespect of working standards \ \ PART I Working Standard Weights 1. Denominations.- Kilogram series Gram series Milligram series 20 500 500 10 200 200 5 200 200 2 100 100 2 50 50 1 20 20 10 10 5 5 2 2 2 2 1 1 SCHEDULE 4 FOURTH SCHEDULE 2 In Part 2 of the Fourth Schedule to the Standards of Weights and Measures (General) Rules, 1987, after item 6, item 7 shall be inserted, by the Standards of Weights and Measures Act, 1976 (60 of 1976) (See rule 7, rule 8 and rule 9) Specifications for standard equipment PART I Reference Standard Balances 1. Every reference standard balance shall be of such robust construction and have such metrological qualities so as to ensure the continued good performance, as indicated in Paragraph 2. 2. Sensitivity figure/readability and precision of measurement of every reference standard balance shall be such as to give overall precision of measurement of 1 part in one million for weights from 10kg to 10g and 0.01 mg for weights from 5g to lmg. PART II Secondary Standards Balances 1. Every secondary standard balance shall conform as regards capacity, sensitivity figure in mg per division, minimum scale division, variation in sensitivity figure with respect to load and overall accuracy of measurement, to the specifications as Indicated below : Capacity Sensitivity Mini, scale Maximum variation in Mini, overall figure, division sensitivity figure with accuracy of mg/div. respect to load measurement 20 kg 25 1.5 mm 10 percent 25 mg in 10 kg 5 kg 7.5 1.0 mm 10 " 7.5 mg in 2 kg 1 kg 1.5 1.0 mm 10 " 1.5 mg in 500 g 200 g 0.5 1.0 mm 10 0.5 mg in 50 g 20 g 0.1 1.0 mm 10 0.01 mg in 1 mg 2 g 0.02 0.75mm 10 0.02 mg in 1 mg SCHEDULE 5 FIFTH SCHEDULE (See rule 11) \ \ PART I Weights (Other than Carat Weights) General This part deals with the following categories of weights : (A) iron weights, parallelopiped, (50 kg to 5 kg) (B) cylindrical knob type weights, (10 kg to 1 g) (C) iron weights, hexagonal (50 kg to 50 g) (D) bullion weights (10 kg to 1 g) and (E) sheet metal weights (500 mg to 1 mg) A-IRON WEIGHTS PARALLELOPIPED (50 kg to 5 kg) 1. Denominations.-Parallellopiped iron weights shall have the following denominations : Kilogram series : 50, 20, 10 and 5. 2. Shape.-(a) The weights shall be integral and in the form of parallelopiped rectangles with corners rounded off and having a rigid handle for case of handling. (b) The shapes shall be as shown either in Fig. 3 or in Fig. 4. 3. Material.-(a) Body.-The body shall be made or manufactured from grey cast iron. (b) Handles.- Handles shall be made or manufactured from the following materials : (i) Typed 1 weights.-Steel tube without soldering. (ii) Type 2 weights.-Cast along with the body. (c) Method of manufacture.-The weights shall be made or manufactured by means of any suitable foundry and moulding process. 4. Loading holes.-(a) The weights shall be provided with loading holes of either Type 1 or Type 2 indicated below : Type 1 loading hole (i) The loading hole shall be located within the tube which forms the handle (see Fig. 3). (ii) The loading hole shall be closed either with a screwed brass plug or a brass disc. The screwed brass plug shall be provided with a screwdriver slot and the brass disc shall have a central hole to facilitate lifting. (iii) The plug or a disc shall be sealed by means of a lead pellet pressed firmly into an internal circular slot or in the threaded part of the tube. Type 2 loading hole (i) The loading hole shall be cast in one of the upper surfaces of the weights and shall open out on the upper surface (see Fig. 4) (ii) This loading hole shall be closed by a plate cut from mild steel. (iii) The mild steel plate shall be closed by a lead pellet pressed firmly into the conical hole. (b) In case of new weights, about two-third of the depth of the loading hole shall remain empty after adjustment. 5. Markings.-(a) The denomination of the weight and the marker's or manufacturer's name or trade mark shall be indicated indelibly in the sunken form or in relief, on the upper surface of the central portion of the weight. (See Fig. 3 and Fig. 4). (b) The denomination of the weight shall be indicated in the international form of Indian numerals in an indelible manner with the symbols all illustrated below : Kilo or Kilogram 5 Kg Note.-The abbreviation Kilo or Kilogram may be indicated in the regional script. 6. Dimensions.-(a) The dimensions of the two types of weights shall be as specified in Tables I and 2. (b) The tolerances on dimensions shall be 5 per cent. 7. Finish.-The weighs shall be finished smooth and be free from dross, pits, below-holes and other defects. They shall be protected against corrosion by applying an appropriate coating which is resistant to normal usage and wear and tear. 8. Permissible Error.-The maximum permissible errors shall be as specified below: Permissible error Denomination Verification Inspection (mg) (mg) 50 kg 8000 8000 20 kg 3200 3200 10 kg 1600 1600 Sl. No. Characteristic Requirements (1) (2) (3) (i) Scale range, °C 35 to 42 or 35 to 43 (ii) Smallest scale division °C 0.1 (iii) Overall length, mm. Max 120 (iv) Scale length, mm 45 to 65 (v) External diameter of sheath, mm 12 (round or oval), max (vi) External diameter of capillary, mm 2 & plusmn;0.2 (vi) External diameter of the bulb, mm 4 & plusmn ; 0.5 (viii) Bulb length, mm, max 21 (ix) Thickness of strip, mm 0.610.1 (x) Distance above the constriction up to the 10 35 °C mark, mm, Min (xi) Distance from the highest graduation line to 8 top of sheath, mm, Min 5 kg 800 + 800 SCHEDULE 6 SIXTH SCHEDULE SCHEDULE 7 SEVENTH SCHEDULE-HEADING-A TABLE 29 Range of Balancing Arrangement Range of Balancing Arrangement Capacity Maximum 0.5 per cent. of Minimum O.I per cent. of capacity capacity each way (1) (2) (3) Kg Kg 1t 5 1.0 2t 10 2.0 3t 15 3.0 5t 25 5.0 10t 50 10.0 15t 75 15.0 20t 100 20.0 25t 125 25.0 30t 150 30.0 40t 200 40.0 50t 250 50.0 60t 300 60.0 80t 400 80.0 100t 500 100.0 150t 750 150.0 200t 1000 200.0 250t 1250 250.0 300t 1500 300.0 400t 2000 400.0 SCHEDULE 8 EIGHTH SCHEDULE SCHEDULE 9 NINTH SCHEDULE Course Measured Stepover Plate Internal Heights of Courses (Ring) No. External Corrections Thickness (Rings) Circumferences metres metres Individual Cumulative (1) (2) (3) (4) (5) (6) mm cm cm 8 Top 113.040 0.002 7 8 Middle 113.086 0.002 7 187.0 1475.0 8 Bottom 113.085 0.002 7 7 Top 113.127 0.002 7 7 Middle 113.133 0.002 7 179.0 1288.0 7 Bottom 113.130 0.002 7 6 Top 113.090 0.003 10 6 Middle 113.096 0.003 10 190.0 1109.0 6 Bottom 113.092 0.003 10 5 Top 113.152 0.004 13 5 Middle 113.160 0.004 13 179.0 919.0 5 Bottom 113.155 0.004 13 4 Top 113.085 0.010 13 4 Middle 113.092 0.010 13 191.0 740.0 4 Bottom 113.090 0.010 13 3 Top 113.175 0.010 16 3 113.176 0.010 16 178.0 549.0 Middle 3 Bottom 113.170 0.010 16 2 Top 113.077 0.013 18 2 Middle 113.081 0.013 18 191.0 0317.0 2 Bottom 113.075 0.013 18 1Top 113.187 0.015 20 1 Middle 113.189 0.015 20 180.0 180.0 1 Bottom 113.175 0.015 20 SCHEDULE 10 TENTH SCHEDULE [See rule 17] Application Form for Registration of Exporter/Importer of Weights and Measures To, The Director of Legal Metrology, Government of India, New Delhi. Sir, I/We* hereby apply for registration of my/our* name(s) 3.8 exporter and or importer of weights and or measures. Particulars with regard to Items specified in the table below are given against each such item. The registration fee of Rs.........................................has been paid in the treasury at ........................................vide Chalan No............................................. dated.........................................enclosed. 1. Name and full address : 2. Whether individual/undivided Hindu family/registered firm : 3. Income-tax registration No. (If any) : 4. Date of registration as manufacturer/dealer : registration No. and name of registering authority: 5. Date and No. of the licence to carry on the business of weights and measures: the name of authority by whom the licence was issued/re-newed : (a) buying and selling or (b) manufacturing. 6. Items(s) of weights and measures in relation to which the applicant has been registered as manufacturer and/or dealer : 7. Items of weights and measures for which application is being made for registration as- (a) exporter (b) importer 8. Items if any exported/imported during the period of two years immediately preceding the year in which the application is made. 9. Remarks: * Delete which is not applicable Signature SCHEDULE 11 ELEVENTH SCHEDULE (See rule 26) Register to be Maintained by the Manufacturers of Weights and Measures 1. Name and addresa w ili^ manufacturer.............................................. 2. Description of the weight or measures................................................ 3. (i) No. of the manufacturing licence............................................... \(ii) Date on which the licence was issued........................................ \(iii) Period of validity of the licence............................................... 4. Particulars of order, if any, suspending or revoking the licence- Sl. Month Unsold Quantity Total (3 Sold within the No. stock + 4) from previous manufactured during State month the month No. of Despatch Items voucher sold No. and Date 1 2 3 4 5 6 7 SCHEDULE 12 TWELFTH SCHEDULE (See rule 27) 1. Approval of model At the rates specified in the Standards of Weights and Measures (Approval of Model) Rules, 1977 subject to the condition that total fee so charged Is not more than Rs. 5.000/-. 2. Verification and stamping At the rates specified In the Standards of of any weight or measure of the Weights and Measures (Inter-State first category. Verification and Stamping) Rules, 1977, subject to the condition that total fee so charged is no more than Rs. 1.000/-. 3. Verification and stamping At the rates specified In the Standards of of any weight or measure of the Weights and Measures (Inter-State second category. Verification and Stamping) Rules, 1977 subject to the condition that total fee so charged is not more than Rs. 5.000/-. 4. Issue of a copy of any At the rate of Re. 1 for every 100 words or part document not being a document of thereof. a confidential nature. 5. Registration/Renewal Rs. 10.00 of registration of any person as an exporter or of Importer or both. 6. Application fee for Rs. 10.00 preferring any appeal under the Act to the Director. 7. Application fee for Rs. 20.00 preferring any appeal under the Act to the Central Government.