Section 8(10) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
(10)All weigh-bridge or scales at purchasing centers shall be tested at least a week in the presence of any person nominated by the Commissioner for Cane Development and Director of Sugar in this behalf and record of such tests shall be properly maintained. Any sugarcane grower who wish to be present at the time of testing shall also be allowed;
