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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993

(1)The Inspector shall stamp every weight or measures, if after verification he is satisfied that such weight or measure conforms to the standards established by or under the Standards Act and complies with the requirement of the Act and these rules, with a stamp of uniform design issue by the Controller :Provided that if by reason of the size or nature of any weight or measure it is not desirable or practicable to put stamp thereon, the Inspector shall take such action as may be directed by the Controller by a general or special order in writing.