Section 35A in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
35A. [ Inspector to have powers of a police officer. [Section 35A inserted by W.B. Act 10 of 1965.]
- An Inspector shall have, for the purpose of ascertaining the true name and address of the person from whom any article has been seized under section 15, all the powers conferred upon a police officer by section 57 of the Code of Criminal Procedure, 1898.] [[Proviso substituted by W.B. Act 10 of 1965, which was earlier as under:'Provided that the provisions of this section shall not apply to any article which is not ordinarily sold by weight or measure.'.]]
