Legal Metrology (Numeration) Rules, 2011

Legal Metrology (Numeration) Rules,2011

Legal Metrology (Numeration) Rules, 2011

Published vide Notification No. GSR 13 (E) Dated 7.1.2011.

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MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION

(Department of Consumer Affairs)

NOTIFICATION

G.S.R. 13(E)., New Delhi, the 7th January, 2011-In exercise of the powers conferred by sub-section (1) read with clause (f) of sub-section (2) of section 52 of the Legal Metrology Act, 2009 (1 of 2010), the Central Government hereby makes the following rules, namely: ­

1. Short title and commencement.-(1) These rules may be called the Legal Metrology (Numeration) Rules, 2011.

(2) They shall come into force [on the 1^st of April, 2011]

2. Procedure for making Numeration.-(1) Every numeration shall be made in accordance with the decimal system.

(2) Every number shall be represented on base ten.

(3) In representing any number in digits, the International form of Indian numerals, namely, 0,1,2,3,4,5,6,7,8,9 or a combination thereof shall be used.

3. Manner in which numbers exceeding three digits shall be written in words. -Numbers expressed in digits exceeding three shall be written in words in the manner specified in the Schedule annexed to these rules.
4. Manner in which numbers shall be written.-(1) While writing In accordance with any Indian· terminology, any number in digits exceeding three, the decimal point shall be taken as the starting point and the first three digits, whether to the left or right of the decimal point, shall be grouped together and the subsequent digits shall be divided in groups of two and neither dots nor commas shall be inserted in the spaces intervening between such groups of digits.

Example: 23 14 345.732 23 50.

(2) While writing in accordance with English terminology, any number in digit exceeding three, the deCimal point shall be taken as the starting point and the digits, whether to the left or to the right of the decimal point, shall be divided into groups of three, starting from the decimal point and neither dots nor commas shall be inserted in the spaces intervening between such groups of digits.

Example: 123 345.732 456.

5. Repeal and savings.-(1) The Standards of Weights and Measures (Numeration) Rules, 1987 (herein under referred to as the said rules) and hereby repealed.

Provided that such repeal shall not affect:

(a) the previous operations of the said rules or anything done or omitted to be done or suffered therein; or

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the said rules; or

(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the said rules; or

(d) any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as a foresaid. And any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said rules had not been rescinded.

(2) Notwithstanding such repeal anything done or any action taken or purported to have been done or taken including approval of letter, exemption granted, fees collected, any adjudication, enquiry or investigation commenced or show cause notice, decision, determination, approval, authorisation issued, given or done under the said rules shall if in force at the commencement of the said rules continue to be in force and have effect as if issued, given or done under the corresponding provisions of these rules.

(3) The provisions of these rules shall apply to any application made to the Central Government or as the case may be the State Government under the said rules for licence, registration of manufacturers, importers, dealers, repairers of weights and measures pending at the commencement of these rules and to any proceedings consequent thereon and to any registration granted in pursuance thereof.

(4) Any legal proceeding pending in any court under the said rules at the commencement of these rules may be continued in that court as if these rules had not been framed.

(5) Any appeal preferred to the Central Government or as the case may be the State Government under the said rules and pending shall be deemed to have been made under the corresponding provisions of these rules.

SHEDULE

(See Rule 3)