Section 30(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(4)Immediately on the completion of weighment of a lot of agricultural produce within a market area, either party to the contract may cause a test weighment up to ten percent of the units of packing in a lot or two packing units whichever is more. The test weighment shall be carried out at the site of weighment and if no test weighment shall be held at the site, the produce shall be deemed to have been correctly weighed.
