Section 157(1) in The Orissa Motor Vehicles Rules, 1993
(1)A weighing device for the purpose of section 14 may be-(i)a weigh bridge installed and maintained at any place by or under the orders of the State Government or local authority;(ii)a weigh bridge installed and maintained by any person and certified . by the registering authority to be a weighing device for the purpose of the Act and these rules; or(iii)a portable wheel weigher of any kind approved by the State GovernmentProvided that the Commissioner may issue instructions regarding the process to be followed by the registering authority for installation in a weigh bridge under Clause (ii).
