Section 38 in The Delhi Fish, Poultry and Egg Marketing Committee Bye-Laws, 2001
38. Counter-balance in weighments.
- The weighman, when the produce is weighed, shall in each case clearly state in his weighment slip the counter-balancing weighment equivalent to the weight of the crate/petti or any other articles used as container for the agricultural produce weighed which was added on the weight side of the scale.
