Section 15(1) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(1)An Inspector may, within the area under his jurisdiction, inspect, at such time as may be prescribed the weights or measures or weighing instruments or measuring instruments which are used in transactions [* * * * * *] [Words 'in trade or commerce' omitted by W. B. Act 10 of 1965.] or are in the possession of any person or are on any premises for such use and may verify every such weight or measure or weighing instrument or measuring instrument in accordance with the provisions of section 14.
