Section 202(9) in The Chhattisgarh Motor Vehicles Rules, 1994
(9)If upon the testing of weighing device as aforesaid, the weighing device is certified to be inaccurate to an extent greater than any weight by which the laden weight or unladen weight of the vehicle is shown in the statement referred to in sub-rule (5) to have exceeded the laden weight or unladen weight, as the case may be, no further proceedings shall be taken in respect of any such laden weight or unladen weight if the device is certified to be inaccurate to the said extent in respect of every such laden weight or unladen weight actually weighed the amount of deposit provided in sub-rule (6) shall be refunded.
