Section 15(3) in The Rajasthan Weights and Measures (Enforcement) Act, 1958
(3)Subject to the provisions of this Act, all Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures and Inspectors and Assistant Inspectors shall perform their functions under the general superintendence and control of the [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] & the [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and the Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights and Measures may, in addition to the powers and duties conferred or imposed on them by or under this Act, exercise any powers or discharge any duty so conferred or imposed on Inspectors or Assistant Inspectors.
