Section 26(5) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(5)The Chairman or the Secretary of the Board or the Committee, and any other person authorised in this behalf by the [Secretary] [Substituted vide Notification No. 11 (13)-m-1-83/21424, dated 13/14.10.87.] of the Board shall be entitled at any time and without previous notice to inspect, examine and test any weighing instrument, weight or measure used, kept or possessed within a notified market area by a licensee under section 10 or 13 of the Act, and every such licensee in possession of any such weighing instrument, weight or measure shall, when required, be bound to produce the same before the person entitled so to inspect, examine and test it.
