Section 136 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
136. Provision and maintenance of weighing and measuring apparatus.
(1)Every person licensed to deal in dutiable goods shall render all necessary assistant to Excise Officers in taking account of such goods in his possession, and shall, where so required by the Excise Commissioner by written order, provide sufficient and just scales and weights, or a correct weighing machine, capable of weighing the largest and smallest package of such goods which may be packed on his premises, and, where necessary, a set of standard measures and instruments for the purpose of weighing, warehouse, stock or possession, and of any vessels used for the purpose of containing any such goods.(2)The weights, measures, and gauging and proving instruments shall be of the denominations as may be specified by the Excise commissioner by general or special order.(3)The dealer shall maintain and keep the scales, weights, measures and gauging and proving instruments in such proper and convenient place in his machinery, warehouse, or other premises as the proper officer or the officer-in-charge approves, so that they shall be at all times ready for the use of officers.(4)The dealer shall permit every officer specified in sub-rule (1) to the scales, weights, measures, and gauging and proving instruments for the purpose aforesaid and shall, with his servants and workmen whenever required by such officer, weigh or measure, or assist him in weighing, measuring and gauging, as he requires, and in taking account of any such goods as aforesaid.(5)For any refusal or neglect on the part of a licensee to comply with any of the provisions of this rule, he shall be liable to a penalty which may extend to one thousand rupees.
