Section 31(6) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(6)Any person authorised to test and examine any weighing instrument, weight or measure, under sub-rule (5) shall, while so acting have the following powers,-(a)to seize or detain any disputed weights and measures or weighing or measuring instruments;(b)to seize or detain any articles sold or delivered or caused to be sold or delivered by means of such weight or measures or weighing or measuring instrument together with any documents or records relating thereto;(c)to enter into any place where weights and measures or weighing or measuring instruments are used or kept for use in transactions for trade or commerce and inspect such weights and measures and weighing or measuring instruments; and(d)to require any trader or any employee or agent of a trader to produce for inspection all weights or measures or weighing or measuring instruments which are used by him or are in his possession or are kept in any premises used for trade.
