Section 85 in The Dadra and Nagar Haveli Excise Regulation, 2012
85. Supply of measures, weights and testing instruments. - Every person who manufactures or sells any intoxicant under a licence granted under this Regulation, shall be bound -
(a)to supply himself with such measures, weights and instruments as the Excise Commissioner may prescribe, and to keep the same in good condition; and(b)on the requisition of any excise officer, at any time to measure, weigh or test any intoxicant in his possession in such manner as the said Excise Officer may require.
