95. Powers as to inspection, search and seizure of false weights and measures.
(1)Notwithstanding anything contained in section 153 of the Code of Criminal Procedure, 1898, any Police officer generally or specially deputed, in any area under the charge a Commissioner, by the Commissioner and elsewhere, by the Superintendent or any other officer specially empowered in that behalf by the State Government, may without warrant enter any shop or premises for the purpose of inspecting or searching for any weights or measures or instruments for weighing or measuring used or kept therein.(2)If he finds in such shop or premises weights, measures or instruments, for weighing or measuring which he has reason to believe are false, he may seize the same and shall forth with give information of such seizure to the Magistrate having jurisdiction, and if such weights, measures, or instruments shall be found by the Magistrate to be false, they shall be destroyed.(3)Weights and measures purporting to be of the same denomination as weights and measures, the standards where of are kept under any law from time in force shall, if they do not correspond with the said standards, be deemed to be false within the meaning of this section.
