Section 2(z) in The Standards Of Weights And Measures Act, 1976
(z)transaction means(i)any contract, whether for sale, purchase, exchange or any other purpose, or(ii)any assessment of royalty, toll, duty or other dues, or(iii)the assessment of any work done, wages due or services rendered;(za)unverified weight or measure means a weight or measure which, being required to be verified and stamped under this Act, has not been so verified and stamped;(zb)verification, with its grammatical variations and cognate expressions, includes, in relation to any weight or measure, the process of comparing, checking, testing or adjusting such weight or measure with a view to ensuring that such weight or measure conforms to the standards established by or under this Act, and also includes re-verification and calibration;(zc)weighing or measuring instrument means any object, instrument, apparatus or device, or any combination thereof, which is, or is intended to be, used, exclusively or additionally, for the purpose of making any weighment or measurement, and includes any appliance, accessory or part associated with any such object, instrument, apparatus or device;(zd)weight or measure means a weight or measure specified by or under this Act, and includes a weighing or measuring instrument;(ze)working standard means the set of standard weight or measure which is made or manufactured by or on behalf of Government for the verification of any standard weight or measure, other than a national prototype or national reference or secondary standard.
