Section 16 in The Bombay Weights and Measures (Enforcement) Act, 1958
16. Verification and stamping by Inspectors.
(1)Every Inspector shall, for the purpose of verification of weights and measures and weighing and measuring instruments, attend at such place and time, within his jurisdiction, as may be appointed in this behalf by the Controller.(2)The Inspector shall verify every weight or measure, or weighing or measuring instrument, which is brought to him for the purpose of verification, and if he finds such weight or measure or weighing or measuring instrument correct and in conformity with the Standards of Weights and Measures Act, 1956, and the rules made thereunder, he shall stamp the same with a stamp of verification in the prescribed manner.(3)[ Notwithstanding anything contained in sub-section (3) of section 15, the Inspector exercising the powers and performing the functions under sub-section (2) of this section within the limits of a Zilla Parishad or part thereof shall exercise such duties and perform such functions under the general superintendence and control of such officer of the Zilla Parishad as the State Government may appoint in this behalf.] [Sub-section (3) was inserted by Maharashtra 5 of 1962,Section 286, Tenth Schedule]
