Section 17 in The Orissa Weights and Measures (Enforcement) Act, 1958
17. Verification and stamping by Inspectors.
(1)Every Inspector shall, for the purpose of verification of weights and measures and weighing and measuring instruments, attend at such places and time within his jurisdiction as may be appointed in this behalf by the controller.(2)The Inspector shall verify every weight or measure or weighing or measuring instrument which is brought to him for the purpose of verification and if he finds such weight or measure or weighing or measuring instrument correct and in conformity with the Standards of Weights and Measures Act, 1956 (89 of 1956) and the rules made thereunder, he shall stamp the same with a stamp of verification in the prescribed manner.
