32. Commissioner to keep standard weights and measures.
- The Commissioner shall keep in his office standard weights and measures as may be from time to time prescribed or declared to be correct by the [State Government] [Substituted by the Adaptation Order of 1937 and 1950.]; and weights and measures shall be held to be false when they do not agree with such standards; and on conviction being had under Chapter XIII of the Indian Penal Code (Central Act XLV of 1860), the weights and measures which formed the subject-matter of the charge shall be forfeited and destroyed.
