Section 157(8) in The Orissa Motor Vehicles Rules, 1993
(8)Upon receipt of a statement challenging the accuracy of a weighing device under Sub-rule (7) the person or the Court, as the case may be, shall, apply to the registering authority for the weighing device to be tested by such person as the registering authority may appoint and the certificate of such person as may be so appointed regarding the accuracy of the weighing device shall be final.
