Section 19(1) in The Bombay Weights and Measures Act, 1932
(1)Government shall appoint a sufficient number of persons with prescribed qualifications as inspectors for keeping the secondary and working standards in safe and proper custody and for the discharge of the other duties of inspectors under this Act and the rules [* *] [The words 'and regulations' were deleted by Bombay 15 of 1955, Section 10(a).].
