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State of Maharashtra - Section

Section 9 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967

9. Licensed trader and commission agent to provide equipment for weighing and measuring.

(1)A licensed trader, commission agent, processor and warehouseman shall provide or arrange to provide all necessary authorised weights, measures or weighing or measuring instruments at the time of weighment or measurement of any declared agricultural produce, as may be specified in the bye-laws.
(2)No licensed trader, commission agent, processor or warehouseman shall use weights and measures or weighing and measuring instruments other than authorised weights, measures or weighing or measuring instruments.