Section 2 in Assam Weights and Measures (Enforcement) Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commercial weight or measure" means a weight or measure purporting to be a standard weight or measure used in any transaction for trade or commerce ;(b)"Controller" means the Controller of Weights and Measures appointed under section 15 ;(c)"Inspector" means an Inspector of Weights and Measures appointed under section 15 ;(d)"Mint" means the mint of the Central Government either in Bombay or in Calcutta ;(e)"Prescribed" means prescribed by rules made under this Act ;(f)"Standard weight or measure" means any unit of mass or measure referred to in sub-section (1) of section 13 of the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956) and includes any other weight or measure permitted to be used by the Central Government in pursuance of sub-section (1) of section 14 of the said Act ;(g)"Reference standards" means the sets of standard weights and measures supplied to the State Government by the Central Government in pursuance of sub-section (2) of section 15 of the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956);(h)"Stamping" means marking in such manner as to be so far as practicable, indelible and includes casting, engraving, etching and branding;(i)"Verification" with its grammatical variations used with reference to a weight or measure or weighing or measuring instrument, includes the process of comparing, checking or testing such weight or measure or weighing or measuring instrument and also includes re-verification ;(j)"Weighing instrument" means any instrument for weighing and includes scales with the weights belonging thereto, scale-beams, balances, spring balances, steel yards and other weighing machines ;(k)"Measuring instrument" means any measuring instrument other than a weighing instrument and includes any instrument for measuring length, area, volume or capacity.(l)[ 'Sealed package or container' means a closed package, bottle, casket, tin, barrel, case, receptacle, bag, sack, wrapper or other thing in which any article is placed or packed and which is intended to be sold with its contents, without any weighment or measurement of such contents at the time of sale ; [Inserted by Assam Act 27 of 1964, Dated 21.12.1964.](m)'Use in transaction for trade or commerce' means use for the purpose of determining or declaring the quantity of any thing in terms of measurement of length, area, volume, capacity or weight in or in connection with:-(a)any contract, whether by way of sale, purchase, exchange or otherwise ; or(b)any assessment of royalty, toll, duty or other dues ; or(c)the assessment of any work done or services rendered, otherwise than in relation to research or scientific studies or in individual house-holds for house-hold purposes.]
