Section 8 in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
8. Weighment.
(1)All dealings and contracts in connection with the purchase and supply of sugarcane shall be made according to the metric system of weights and multiples or sub-multiples thereof, and all weighments shall be made by means of weigh-bridge or scale and recorded correctly to the nearest 1/20th of quintal.(2)No scales or weights shall be used, kept or possessed by or on behalf of the occupier of the factory which are inaccurate or which do not permit an easy reading of the recorded weight by the vendors of sugarcane which are not according to the metric system of weights and multiples and sub-multiples thereof to the nearest 1/20th of a quintal:Provided that a margin of error up to five kilograms or one percent, whichever is less, in weighment cannot be considered:Provided further that a weigh-bridge shall not be deemed to be incorrect which weighs within one per cent of the correct weight and cannot be adjusted more correctly.(3)All scales and weights used, shall be kept open to inspection or examination at all reasonable times without notice and the occupier shall make available all scales weights for such inspection or examination whenever required by the sugarcane growers or any other officer of the Government authorised.(4)Deductions not more than that allowed by Central Government on the net weight of sugarcane purchased, shall be allowed as binding materials.(5)Weighments of sugarcane shall not be made more than half-an-hour after sunset unless adequate lighting arrangement are made at the weigh-bridge by the occupier of the factory.(6)The occupier of a factory shall cause the time of arrival and departure of each cart, tractor, lorry or any vehicle to be recorded in the farmers pass book.(7)The occupier of factory make at all purchasing centers adequate arrangements to the satisfaction of the Commissioner for Cane Development and Director of Sugar-(a)regulating the entry and parking to avoid congestion;(b)roads and approach roads to the weigh-bridges; and(c)cattle sheds and troughs.(d)Canteen, drinking water, first aid centre and other basic amenities(8)Any representative of cane growers shall be allowed to be present at the time of weighment of sugarcane at any weigh-bridge to watch or check weighment and examine records in which weights are recorded;(9)In no case, sugarcane be purchased without actual weighment and such part of the mechanism of a weigh-bridge by which its adjustment is controlled shall be kept suitably sealed or locked;(10)All weigh-bridge or scales at purchasing centers shall be tested at least a week in the presence of any person nominated by the Commissioner for Cane Development and Director of Sugar in this behalf and record of such tests shall be properly maintained. Any sugarcane grower who wish to be present at the time of testing shall also be allowed;(11)Excess sugarcane brought by a cane grower to the extent of ten per cent of the weight specified in the unit wise requisition slip shall be accepted and there shall be no objection to the acceptances of less weight up to any extent.
