53A. [ Certain licensees required to keep measures, etc. [This section was inserted by Bombay 22 of 1960, Section 37.]
- Every person who manufactures or sells any intoxicant or hemp under a licence granted under this Act, shall be bound-(a)to equip himself with and keep such measures and weights and such instruments for testing the strength or quality of the intoxicant or hemp as the Collector may prescribe, and to keep the same in good condition, and(b)on a requisition of any Prohibition Officer, duly empowered in this behalf, at any time to measure, weigh or test any intoxicant or hemp in his possession or to have it measured, weighed or tested in such manner as the Prohibition Officer may require.]
