Section 30 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
30. Weighment.
(1)The Board shall fix standards of net weight of agricultural produce to be filled in a packing unit, such as bag, half bag or a palli or container within each market area.(2)No person shall fill or cause to be filled the packing unit of agricultural produce except in accordance with standards fixed under sub-rule (1).(3)All transactions in a market in terms of packing until shall be deemed to have been entered into in accordance with standards fixed under sub-rule (1).(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.(5)Test weighment under sub-rule (4) shall be carried out in the presence of both the parties to the contract. In case of any of the parties refuse or otherwise evades presence, the other party may report in writing to the Secretary of the committee or any employee of the Board not lower in rank to that of an Inspector readily available on the spot, who, after satisfying himself as to the correctness of the report, shall cause the test weighment to be made in his presence or in the presence of any other official of committee authorised by him in this behalf and the result of such test weighment shall be final, conclusive and binding on both the parties.(6)Before any agricultural produce weighed in pursuance of a contract of sale or purchase within a market area is removed from the place of its weighment, the Chairman or the Secretary of the committee or any employee of the committee as authorised by either of them or an inspecting officer of the Board, shall with a view to satisfying himself that the weighment has been correctly made on is filled in accordance with standards fixed under sub-rule (1), be entitled at any time and without any previous notice, to check the weighment by means of weights and instruments kept by the committee or any other agency in the presence of the purchaser and the seller and if either or both of them evade presence, test weighment may be carried out in the presence of any two persons present there.(7)If the weighment checked under sub-rule (6) if found to be defective, the persons checking the weighment may order the lot to be reweighed. The reweighment shall be made at the cost of the buyer, if it is not filled in accordance with the standards fixed under sub-rule (1) and at the cost of the weighman concerned, if the weighment is otherwise defective. Such orders shall be final and the buyer or the weighmen as the case may be, shall immediately comply with the order. This sub-rule shall operate without prejudice to any other punishment that may be awarded under the Act, or the rules or the bye-laws.
