Section 15 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982
15. Confiscation of non-standard scale, weights and measures
. (1) If any of the weights, measures or weighing instruments or measuring instruments is, on examination, found or suspected to be not conforming to a standard scale, weight or measure, as the case may be, the Secretary or a member of the market committee or any other person authorised by the market committee or by the Board in this behalf and holding the inspection and verification, may at once seize such scale, weight or measure in presence of two or more witnesses and submit a report forthwith to the market committee.(2)On examination of the report and further verification, if deemed necessary, of the scale, weight or measure in presence of the person affected, the market committee may, in addition to any other action that it may decide to take against the market functionary concerned under the provisions of the Act, confiscate and destroy such non-standard scale, weight or measure, as the case may be.
