Section 94 in The Rajasthan Agricultural Produce Markets Rules, 1963
94. Report regarding unauthorised weights and measures and weighing and measuring instruments.
- If in the absence of an Inspector of Weights and Measures, any weight or measure or weighing or measuring instrument is, on examination reasonably suspected to be unauthorised, a report shall forthwith b made by the Chairman of the Market Committee in writing to the Inspector of Weights and Measures who shall thereupon proceed in accordance with the provisions of the Rajasthan weights and Measures Act, and the rules made thereunder.
