Section 17(2) in Payment of Wages (Mines) Rules, 1956
(2)All weights, measures and weighing-machines which are used for checking or ascertaining the wages of employed persons shall be made available for examination to the Inspector, who may in the event of his not being satisfied with the correctness of the apparatus or the weights, seal and prohibit their future use and report the matter immediately for necessary action to the appropriate authority, responsible for the administration of the Standards of Weights and Measures Act, 1956 (89 of 1956).
