- Every person who manufactures or sells any excisable article under a licence granted under this Act . shall be bound–(a)to supply himself with such measures, weights and instruments, as the Excise Commissioner may prescribe and to keep the same in good condition; and(b)when such measures, weights and instruments have been prescribed, on the requisition of any Excise Officer duly empowered in that behalf, at any time to measure, weight or test any excisable article in his possession in such manner, as the said Excise Officer may require.
