The Legal Metrology Act, 2009

57 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Provisions of this Act to override provisions of any other law.
Section 4 — Units of weights and measures to be based on metric system.
Section 5 — Base unit of weights and measures.
Section 6 — Base unit of numeration.
Section 7 — Standard units of weights and measures.
Section 8 — Standard weight, measures or numeral.
Section 9 — Reference, secondary and working standard.
Section 10 — Use of weight or measure for particular purposes.
Section 11 — Prohibition of quotation, etc., otherwise than in terms of standard units of weight, measure or numeration.
Section 12 — Any custom, usage, etc., contrary to standard weight, measure or numeration to be void.
Section 13 — Appointment of Director, legal metrology officers and other employees.
Section 14 — Appointment of Controller, legal metrology officers and other employees.
Section 15 — Power of inspection, seizure, etc.
Section 16 — Forfeiture.
Section 17 — Manufacturers, etc., to maintain records and registers.
Section 18 — Declarations on prepackaged commodities.
Section 19 — Registration for importer of weight or measure.
Section 20 — Non-standard weights and measures not to be imported.
Section 21 — Training in Legal Metrology.
Section 22 — Approval of model.
Section 23 — Prohibition on manufacture, repair or sale of weight or measure without licence.
Section 24 — Verification and stamping of weight or measure.
Section 25 — Penalty for use of non-standard weight or measure.
Section 26 — Penalty for alteration of weight and measure.
Section 27 — Penalty for manufacture or sale of non-standard weight or measure.
Section 28 — Penalty for making any transaction, deal or contract in contravention of the prescribed standards.
Section 29 — Penalty for quoting or publishing, etc., of non-standard units.
Section 30 — Penalty for transactions in contravention of standard weight or measure.
Section 31 — Penalty for non-production of documents, etc.
Section 32 — Penalty for failure to get model approved.
Section 33 — Penalty for use of unverified weight or measure.
Section 34 — Penalty for sale or delivery of commodities. etc., by non-standard weight or measure.
Section 35 — Penalty for rendering services by non-standard weight, measure or number.
Section 36 — Penalty for selling, etc., of non-standard packages.
Section 37 — Penalty for contravention by Government approved Test Centre.
Section 38 — Penalty for non-registration by importer of weight or measure.
Section 39 — Penalty for import of non-standard weight or measure.
Section 40 — Penalty for obstructing Director, Controller or legal metrology officer.
Section 41 — Penalty for giving false information or false return.
Section 42 — Vexatious search.
Section 43 — Penalty for verification in contravention of Act and rules.
Section 44 — Penalty for counterfeiting of seals, etc.
Section 45 — Penalty for manufacture of weight and measure without licence.
Section 46 — Penalty for repair, sale, etc., of weight and measure without licence.
Section 47 — Penalty for tampering with licence.
Section 48 — Compounding of offences.
Section 49 — Offences by companies and power of court to publish name, place of business, etc., for companies convicted.
Section 50 — Appeals.
Section 51 — Provisions of Indian Penal Code and Code of Criminal Procedure not to apply.
Section 52 — Power of the Central Government to make rules.
Section 53 — Power of State Government to make rules.
Section 54 — Delegation of Powers.
Section 55 — Act not to apply in certain cases.
Section 56 — Existing Director, Controller and legal metrology officer not to be affected by the new qualification to be prescribed.
Section 57 — Repeal of the Standards of Weights and Measures Act, 1976 and Standards of Weights and Measures (Enforcement) Act, 1985.

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