Section 136(1) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
(1)Every person licensed to deal in dutiable goods shall render all necessary assistant to Excise Officers in taking account of such goods in his possession, and shall, where so required by the Excise Commissioner by written order, provide sufficient and just scales and weights, or a correct weighing machine, capable of weighing the largest and smallest package of such goods which may be packed on his premises, and, where necessary, a set of standard measures and instruments for the purpose of weighing, warehouse, stock or possession, and of any vessels used for the purpose of containing any such goods.
