45. Power to inspect and seize false weights and measures
(1)Any Police Officer generally or specially deputed for the purpose by the Commissioner of City Police, Hyderabad may without warrant enter any shop or premises for the purpose of inspecting or searching for any weights or measures or instruments for weighing and measuring used or kept in such shop or premises.(2)If he finds in such shop or premises weights, measures or instruments for weighting and measuring which he has sufficient reasons to believe to be false, he may seize the same and shall forthwith give information of such seizure to the Magistrate having jurisdiction. If such weights or measures or instruments shall be proved before the magistrate to be false, they shall be destroyed.(3)Weights and measures purporting to be of the same denomination and standard as weights and measures prescribed by the Government under the Hyderabad Weights and Measures Act XIV of 1356 Fasli if they do not really correspond with those weights and measures, shall be deemed to be false weights and measures for the purpose of this section.
