Section 73 in The Orissa Agricultural Produce Markets Rules, 1958
73. The licensed trade to provide equipment for weighing and measuring.
(1)The licensed trader shall provide or arrange to provide all such necessary authorised weights and measures and authorised weighing instruments at the time of taking delivery of agricultural produce sold in the market area as may be specified in the bye-laws.(2)No licensed trader shall use weights and measures of weighing instruments of her than authorised weights and measures or weighing instruments.(3)Any licensed trader who commits a breach of the provisions of this rule shall be deemed to have violated the conditions of his licence.
