Section 8(2) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
(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.
