Section 26 in The Punjab Agricultural Produce Markets (General) Rules, 1962
26. Use of weighing instruments, weights and measures, their inspection and seizure.
- [Section 43 (2) (x) and (xi).] (1) - Only such weighing instruments as satisfy the requirements of, and such weights and measures as are prescribed by the Punjab Weights and Measures Act, 1958, and the rules made thereunder shall be used for weighing or measuring agricultural produce in a notified market area :Provided that in transactions of sale and purchase of agricultural produce in the principal market yard and sub-market yards of the notified market area the beam scale (kanda) or platform scale shall only be used.(2)Every Committee shall keep in the market yard at least one weighing instrument of the capacity of one quintal and two sets of weights, and in places where mesures are used two sets of measures, verified and stamped in accordance with the provisions of the Punjab Weights and Measures Act, 1958, and the rules framed thereunder. The Committee shall cause such weights and measures to be tested and verified once in the course of each calendar year through the agency appointed and in accordance with the requirements of the said Act and rules.(3)The Chairman of a Committee shall allow any person to check free of charge any weight or measure in his possession against the weights and measures maintained under this rule.(4)Weighing instruments, weights and measures kept by a Committee under this rule may at any time be inspected, examined and checked by the Chairman or the Secretary of the Board or by any other employee not lower in rank than that of an Inspector authorised in this behalf by the [Secretary] [Substituted vide Notification No. 11 (13)-M-1-83/21424, dated 13/14.10.87.] of the Board. After inspection the insepcting authority may give such directions as it may deem proper. The Committee shall be bound to comply with such directions.(5)The Chairman or the Secretary of the Board or the Committee, and any other person authorised in this behalf by the [Secretary] [Substituted vide Notification No. 11 (13)-m-1-83/21424, dated 13/14.10.87.] of the Board shall be entitled at any time and without previous notice to inspect, examine and test any weighing instrument, weight or measure used, kept or possessed within a notified market area by a licensee under section 10 or 13 of the Act, and every such licensee in possession of any such weighing instrument, weight or measure shall, when required, be bound to produce the same before the person entitled so to inspect, examine and test it.(6)Any person authorised to inspect, examine and test any weighing instrument, weight or measure under sub-rule (5) shall, while so acting, have all the powers of an Inspector, Weights and Measures, appointed under section 15 of the Punjab Weights and Measures Act, 1958.
