Section 2 in Tripura Weights and Measures (Enforcement) Act, 1967
2. Definitions.
- In this Act, unless the context otherwise requires -(a)'Administrator' means the Administrator of the Union territory of Tripura;(b)'weight or measure' means a weight or measure purporting to be a standard weight or measure used in any transaction for trade or commerce;(c)'Controller' means the Controller of Weights and Measures appointed under section 18;(d)'Inspector' means the Inspector of Weights and Measures appointed under section 18;(e)'measuring instrument' means any measuring instrument other than a weighing instrument and includes any instrument-used for determining the length, area, volume or capacity, quality, temperature or density of any article;(f)'Mint' means the Mint of the Central Government either in Bombay or in Calcutta;(g)'prescribed' means prescribed by rules made under this Act;(h)'standard weight or measure' means any unit of mass or measure referred to in sub-section (l)of section 13 of the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956) and includes any other weight or measure permitted to be used by the Central Government in pursuance of sub-section (1) of section 14 of the said Act;(i)'reference standards' means the sets of standard weights and measures supplied to the Administrator by the Central Government in pursuance of sub-section (2) of section 15 of the Standards of Weights and Measures Act, 1956 (Central Act 89 of 1956);(j)'sealed package or container' means a closed packet, bottle, casket, tin, barrel, case, receptacle, bag, sack, wrapper or other thing hi which any article is placed or packed and which is intended to be sold with its contents, without any weighment or measurement of such contents at the time of sale;(k)'stamping' means marking in such manner as to be so far as practicable, indelible and includes casting, engraving, etching and branding ;(l)'use in transaction for trade or commerce' means use for the purpose of determining or declaring the quantity of anything in terms of measurement of length, area, volume, capacity or weight in or in connection with-(i)any contract whether by way of sale, purchase, exchange or otherwise ; or(ii)any assessment of royalty, toll, duty or other dues; or(iii)the assessment of any work done or services rendered, otherwise than in relation to research or scientific studies or in individual household purposes;(m)'verification' with its grammatical variations used with reference to a weight or measure or weighing and measuring instrument, includes the process of comparing, checking or testing such weight or measure or weighing or measuring instrument and also includes re-verification;(n)'weighing instrument' means any instrument of weighing and includes scales with the weights belonging thereto, scale, beams, balances, spring balances, steel yards and other weighing machines.
