Section 14 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
14. Verification and stamping by Inspectors.
- An Inspector shall, for the purpose of verification of weights and measures and weighing instruments and measuring instruments, attend at such place and time within his jurisdiction as may be appointed in this behalf by the Controller.(2)An Inspector shall verify every weight or measure or weighting instrument or measuring instrument which is brought to him for the purpose of verification in accordance with such rules as may be prescribed.(3)If, on such verification, the Inspector finds the weight or measure or weighing instrument or measuring instrument correct, he shall stamp the same with a stamp of verification in the prescribed manner; but, if on the other hand, he finds the weight or measure or weighting instrument or measuring instrument incorrect and defective, he shall refuse to stamp the same with a stamp of verification and obliterate the denomination mark on such weight or measure.
